Bhuru Thakur @ Mahendra Singh Thakur vs State Of Chhattisgarh
2025 Latest Caselaw 3134 Chatt

Chattisgarh High Court

Bhuru Thakur @ Mahendra Singh Thakur vs State Of Chhattisgarh on 19 June, 2025

                                 HIGH COURT OF CHHATTISGARH AT BILASPUR
          Digitally
          signed by
          BABLU
BABLU     RAJENDRA
          BHANARKAR
                                                  CRA No. 1663 of 2021
RAJENDRA
BHANARKAR Date:
          2025.06.20
          17:38:07
          +0530


                       BHURU THAKUR @ MAHENDRA SINGH THAKUR versus STATE OF
                                                  CHHATTISGARH

                                                       Order Sheet



                       19/06/2025          Ms.Sonia Kuldeep, learned counsel for the appellant.
                                           Mr.Malay      Jain, 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)
                                               Judge                          Chief Justice

                         Bablu