Jai Singh Gond vs State Of Chhattisgarh
2025 Latest Caselaw 3181 Chatt

Chattisgarh High Court

Jai Singh Gond vs State Of Chhattisgarh on 20 June, 2025

                                                         1/2




                             HIGH COURT OF CHHATTISGARH AT BILASPUR

          Digitally
          signed by
          BABLU
                                                 CRA No. 1378 of 2021
BABLU     RAJENDRA
RAJENDRA  BHANARKAR
BHANARKAR Date:
          2025.06.20            Jai Singh Gond versus State of Chhattisgarh
          15:20:24
          +0530


                                                     Order Sheet




                       20/06/2025        Mr.Aditya     Khare,   learned   counsel   for   the
                                    appellant.
                                         Mr.Soumya Rai, learned Panel Lawyer for the

                                    respondent/State.

Mr.Aditya Khare, learned counsel, who has been

engaged by the appellant on his own choice to argue

the matter, is permitted to argue the matter. Hence,

Mr.Amit Singh Chouhan, learned counsel who is also

present, who has been appointed by the High Court

Legal Services Authority, is discharged from the

present case.

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