Ajit Toppo vs State Of Chhattisgarh
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Chattisgarh High Court

Ajit Toppo vs State Of Chhattisgarh on 16 July, 2025

                            HIGH COURT OF CHHATTISGARH AT BILASPUR
BABLU
RAJENDRA
BHANARKAR                                       CRA No. 459 of 2024
Digitally signed by
BABLU RAJENDRA

                                AJIT TOPPO versus STATE OF CHHATTISGARH
BHANARKAR
Date: 2025.07.17
10:34:10 +0530



                                                       Order Sheet


                      16/07/2025         Mr.Saurabh Dangi, learned counsel for the
                                   appellant.
                                         Mr.Hariom Rai, learned Panel Lawyer appearing
                                   for the respondent/State.

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

Judgment has been passed separately.

In view of above, I.A.No.01/2024 stands disposed of.

                                              Sd/-                              Sd/-

                                    (Bibhu Datta Guru)                     (Ramesh Sinha)
                        Bablu
                                           Judge                           Chief Justice