Mangalu Panika @ Mangal vs State Of Chhattisgarh
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Chattisgarh High Court

Mangalu Panika @ Mangal vs State Of Chhattisgarh on 3 January, 2025

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            HIGH COURT OF CHHATTISGARH AT BILASPUR

                        CRA No. 1354 of 2024

    Mangalu Panika @ Mangal Versus State Of Chhattisgarh
                               Order Sheet


03.01.2025          Heard Mr. Ramsevak Soni, learned counsel for
             the appellant. Also heard Mr. Shashank Thakur, learned
             Deputy Advocate General for respondent / State.

Today, the matter is listed for hearing on I.A. No. 01/2024 i.e. application for suspension of sentence and grant of bail to the appellant. However, with the consent of learned counsel for the parties, the appeal is heard finally.

Judgment has been passed separately. In view of the same, I.A. No. 01/2024, stands disposed of.

                            Sd/-                        Sd/-
               (Ravindra Kumar Agrawal)             (Ramesh Sinha)
                         Judge                       Chief Justice




 Manpreet