Smt. Sushila vs State Of Chhattisgarh
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Chattisgarh High Court

Smt. Sushila vs State Of Chhattisgarh on 3 July, 2025

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                         HIGH COURT OF CHHATTISGARH AT BILASPUR
                                            CRA No. 1708 of 2024
ROHIT
KUMAR
CHANDRA                         Vikki Panika Versus State of Chhattisgarh
Digitally signed
by ROHIT
KUMAR
                                                  CRA/2014/2024
CHANDRA

                                                   Order Sheet


                   03/07/2025        Heard Mr. Rajesh Jain, learned counsel for the

                                appellant    in    CRA       No.   1708/2024,   Mr.   Pawan

                                Shrivastava, learned counsel for the appellant in CRA

                                No. 2014/2024. Also heard Mr. S.S. Baghel, learned

                                Deputy Government Advocate, appearing for the

                                State/respondent.

Today, though both these matters are listed for

hearing on I.A.No. 01/2024, applications for

suspension of sentence and grant of bail to the

appellants, however, considering the fact that the

appellants are in jail since 04.01.2023, with the

consent of learned counsel for the parties, both the

appeals are heard finally.

Judgment has been passed separately.

Accordingly, I.A.No.01/2024 in both the appeals

stand disposed of.

                   Sd/-                           Sd/-
            (Bibhu Datta Guru)              (Ramesh Sinha)
                 Judge                        Chief Justice




Chandra