Devnarayan Panika vs State Of Chhattisgarh
2025 Latest Caselaw 951 Chatt

Chattisgarh High Court

Devnarayan Panika vs State Of Chhattisgarh on 3 January, 2025

2025:CGHC:314-DB

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 1185 of 2024 DEVNARAYAN PANIKA versus STATE OF CHHATTISGARH

Order Sheet

03/01/2025 Mr. Sangeet Kumar Kushwaha, Advocate for the appellant.

Mr. Hariom Rai, Penal Lawyer for the State.

Vide order dated 22.08.2024, the notice issued to the father of the victim/complainant (PW-1) has been served upon him, but no one appears on his behalf to record his submission in the case, therefore, this Court proceeds for hearing of the case and with the consent of the parties, the matter has been heard finally and judgment dictated separately.

In view of the above, the I.A. No.1 of 2024, application for suspension for sentence and grant of bail is disposed of.

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


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signed by
VEDPRAKASH
DEWANGAN




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