Mukesh Karse vs State Of Chhattisgarh
2025 Latest Caselaw 3127 Chatt

Chattisgarh High Court

Mukesh Karse vs State Of Chhattisgarh on 19 June, 2025

2025:CGHC:25750-DB

HIGH COURT OF CHHATTISGARH AT BILASPUR Digitally signed by RAHUL RAHUL JHA JHA Date:

CRA No. 515 of 2024 2025.06.19 18:29:01 +0530

MUKESH KARSE versus STATE OF CHHATTISGARH

Order on Board

19/06/2025 Heard Mr. Saurabh Dangi, Advocate for the

appellant and Mr. Shailendra Sharma, PL for the State.

Though the matter is listed for hearing on

suspension of sentence and grant of bail to the

appellant, with the consent of counsel for both the

parties, the matter is heard finally.

Judgment has been passed separately.

                                    S        Sd/-                             Sd/-


                                   (Bibhu Datta Guru)                     (Ramesh Sinha)
                                          Judge                             Chief Justice
                   Rahul/Gowri