Shravan Yadav @ Siddharth Yadav vs State Of Chhattisgarh
2025 Latest Caselaw 349 Chatt

Chattisgarh High Court

Shravan Yadav @ Siddharth Yadav vs State Of Chhattisgarh on 3 July, 2025

                                                     1/2




                         HIGH COURT OF CHHATTISGARH AT BILASPUR
                                           CRA No. 1603 of 2024
ROHIT
KUMAR                           Akash Gupta Versus State of Chhattisgarh
CHANDRA
Digitally signed
by ROHIT
                                                CRA/640/2025
KUMAR
CHANDRA
                                                Order Sheet


                   03/07/2025        Heard Mr. Abhishek Sinha, learned Senior

                                Advocate assisted by Ms. Aditi Singhvi, learned

                                counsel for the appellants. Also heard Mr. Shashank

                                Thakur, learned Deputy Advocate General, appearing

                                for the State/respondent as well as Ms. Sharmila

Singhai, learned Senior Advocate assisted by

Mr.Sanjay Agrawal, learned counsel, appearing for the

objector/complainant.

Today, though 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 12.04.2020, 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