Bijendra Verma vs State Of Chhattisgarh
2025 Latest Caselaw 949 Chatt

Chattisgarh High Court

Bijendra Verma vs State Of Chhattisgarh on 3 January, 2025

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        HIGH COURT OF CHHATTISGARH AT BILASPUR

                          CRA No. 1703 of 2024

             BIJENDRA VERMA versus STATE OF CHHATTISGARH


                                 Order Sheet




03/01/0025          Mr. A. N. Pandey, learned counsel for the appellant.

                   Mr. Shailendra Sharma, Panel Lawyer for the
              Respondent/ State.

Heard, I.A. No. 01 of 2024 which is an application for suspension of sentence and grant of bail

With the consent of the parties, the matter has been heard finally and judgment dictated separately.

In view of the above, I.A No. 01 of 2024 is disposed of.

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


  sagrika