Irsad Alam vs State Of Chhattisgarh
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Chattisgarh High Court

Irsad Alam vs State Of Chhattisgarh on 28 July, 2025

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                         HIGH COURT OF CHHATTISGARH AT BILASPUR

                                           CRA No. 707 of 2025

                                Maaujuddin Versus State of Chhattisgarh

ROHIT
                                                 CRA/1405/2024
KUMAR
CHANDRA
Digitally signed
                                                  Order Sheet
by ROHIT
KUMAR
CHANDRA




                   28/07/2025         Heard Ms. Sonia Kuldeep, learned counsel for the

                                appellant in CRA No. 707 of 2025 and Mr. Rakesh

                                Kumar, learned counsel for the appellant in CRA No.

                                1405 of 2024.       Also heard Mr. Shailendra Sharma,

                                learned Panel Lawyer, appearing for the State/

                                respondent.

Today, though the matters are listed for hearing

on applications for suspension of sentence and grant

of bail to the appellants, however, with the consent of

learned counsel for the parties, both the appeals are

heard finally.

Judgment has been passed separately.

Accordingly, applications for suspension of

sentence and grant of bail to the appellants, stand

disposed of.

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




Chandra