Rajesh Kamro vs State Of Chhattisgarh
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Chattisgarh High Court

Rajesh Kamro vs State Of Chhattisgarh on 17 July, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                             CRA No. 1133 of 2024

                                                  Rajesh Kamro
                                                     versus
                                              State of Chhattisgarh

                                                  Order Sheet


                       17/07/2025         Heard Mr. Akhilesh Mishra, learned counsel for

                                    the appellant. Also heard Mr. Shashank Thakur,

                                    learned Deputy Advocate General, appearing for the

                                    respondent/State.

Today, though the matter is listed for hearing on

I.A. No. 1 of 2024, application for suspension of

sentence and grant of bail to the appellant, however,

considering the fact that the appellant is in jail since

26.08.2020, with the consent of learned counsel for Digitally signed by BRIJMOHAN the parties, the appeal is heard finally.

BRIJMOHAN MORLE
MORLE     Date:
          2025.07.17
          17:57:40

Judgment has been passed separately. +0530

Accordingly, I.A. No. 1 of 2024 stands

disposed off.

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




Brijmohan