Kapur Das Mahant vs The State Of Chhattisgarh
2025 Latest Caselaw 3133 Chatt

Chattisgarh High Court

Kapur Das Mahant vs The State Of Chhattisgarh on 19 June, 2025

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                       HIGH COURT OF CHHATTISGARH AT BILASPUR

                                   CRA No. 2129 of 2023

                      Kapur Das Mahant Versus The State Of Chhattisgarh
                                         Order Sheet




19/06/2025                     Heard Mr. Vivek Bhakta, learned counsel for the appellant

                         as well as Mr. Hariom Rai, learned Panel Lawyer for the

                         State/respondent.

Today, the matter is listed for hearing on IA No. 1 of 2023,

which is an application for suspension of sentence and grant of

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

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

Judgment passed separately.

IA No. 1 of 2023, stands disposed of.

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

       Amit
 AMIT
 KUMAR
 DUBEY