Suresh Kumar Meher vs State Of Chhattisgarh
2025 Latest Caselaw 638 Chatt

Chattisgarh High Court

Suresh Kumar Meher vs State Of Chhattisgarh on 21 July, 2025

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                         HIGH COURT OF CHHATTISGARH AT BILASPUR
                                           CRA No. 1372 of 2023
                          Suresh Kumar Meher Versus State of Chhattisgarh
ROHIT
KUMAR
                                               CRA/2239/2024
CHANDRA
Digitally signed
                                                    Order Sheet
by ROHIT
KUMAR
CHANDRA



                   21/07/2025         Heard Mr. Ashwin Panickar, learned counsel for

                                the appellant in CRA No. 1372 of 2023 and Mr. Keshav

                                Dewangan, learned counsel for the appellants in CRA

                                No. 2239 of 2024 as well as Mr. Shashank Thakur,

                                learned Deputy Advocate General, appearing for the

                                State/respondent.

Today, though the matters are listed for hearing

on I.A.No.01/2024, application for suspension of

sentence and grant of bail to the appellants in CRA No.

2239 of 2024, however, with the consent of learned

counsel for the parties, both the appeal are heard

together finally.

Judgment has been passed separately.

Accordingly, I.A.No.01/2024 filed in CRA No.

2239 of 2024 stands disposed of.

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




Chandra