Belku Kashyap vs State Of Chhattisgarh
2025 Latest Caselaw 855 Chatt

Chattisgarh High Court

Belku Kashyap vs State Of Chhattisgarh on 30 July, 2025

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                  HIGH COURT OF CHHATTISGARH AT BILASPUR


                                    CRA No. 821 of 2024

                      Belku Kashyap & Another Versus State Of Chhattisgarh
                                        Order Sheet




30/07/2025                    Heard Mr. Rohit Sharma (through Video Conferencing),

                        learned counsel for the appellants as well as Mr. Malay Jain,

                        learned Panel Lawyer for the State/respondent.

Today, the matter is listed for hearing on IA No. 1/2024,

which is an application for suspension of sentence and grant of

bail to the appellants. However, with the consent of learned

counsel appearing for the parties, the matter is being heard finally.

Judgment passed separately.

Consequently, IA No. 1/2024, stands disposed of.

                                Sd/-                                 Sd/-
                         (Bibhu Datta Guru)                      (Ramesh Sinha)
                              JUDGE                             CHIEF JUSTICE

       Amit
 AMIT
 KUMAR
 DUBEY