Smt. Sarita David vs State Of Chhattisgarh
2025 Latest Caselaw 3065 Chatt

Chattisgarh High Court

Smt. Sarita David vs State Of Chhattisgarh on 16 June, 2025

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                         HIGH COURT OF CHHATTISGARH AT BILASPUR

                                           CRA No. 2176 of 2024
ROHIT
KUMAR
CHANDRA                     Mohammed Siraz Versus State of Chhattisgarh
Digitally signed
by ROHIT
KUMAR
CHANDRA                                     CRA No. 90 of 2025

                                                 Order Sheet


                   16/06/2025         Heard Mr. Ajay Chandra, learned counsel for the

                                appellant in CRA No. 2176 of 2024 and Mr. Pallav

                                Mishra, learned counsel for the appellants in CRA No.

                                90 of 2025. Also heard Mr. Malay Jain, learned Panel

                                Lawyer, appearing for the State/respondent.

Today, though the matters are listed for hearing

on I.A.No.01/2024 and I.A. No. 01/2025, applications

for suspension of sentence and grant of bail to the

appellants, respectively. However, with the consent of

learned counsel for the parties, both the appeals are

heard finally.

Judgment has been passed separately.

Accordingly, I.A.No.01/2024 in CRA No. 2176 of

2024 and I.A. No. 01/2025 in CRA No. 90 of 2025

stand disposed of.

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




Chandra