Lalit Kumar Vishwakarma vs State Of Chhattisgarh
2025 Latest Caselaw 3126 Chatt

Chattisgarh High Court

Lalit Kumar Vishwakarma vs State Of Chhattisgarh on 19 June, 2025

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          Digitally
          signed by
          BABLU
                                  HIGH COURT OF CHHATTISGARH AT BILASPUR
BABLU     RAJENDRA
RAJENDRA  BHANARKAR
BHANARKAR Date:
          2025.06.19

                                                      CRA No. 1679 of 2021
          18:39:17
          +0530




                       LALIT KUMAR VISHWAKARMA versus STATE OF CHHATTISGARH

                                                          Order Sheet



                       19/06/2025          Mr.Pritam Tiwari, learned counsel for the appellant.

                                           Mr.Sakib Ahmed, learned Panel Lawyer for the

                                    respondent/State.

Today, the matter is listed for hearing on

I.A.No.01/2021, application for suspension of sentence and

grant of bail to the appellant. However, with the consent of

learned counsel for the parties, the appeal itself is heard

finally.

Judgment has been passed separately.

In view of above, I.A.No.01/2021 stands disposed of.

                                               Sd/-                                    Sd/-

                                    (Bibhu Datta Guru)                         (Ramesh Sinha)
                          Bablu                Judge                            Chief Justice