Digeshwar Pal vs State Of Chhattisgarh
2025 Latest Caselaw 3182 Chatt

Chattisgarh High Court

Digeshwar Pal vs State Of Chhattisgarh on 20 June, 2025

                                                       1/2




                           HIGH COURT OF CHHATTISGARH AT BILASPUR
          Digitally
          signed by

BABLU
          BABLU
          RAJENDRA
          BHANARKAR
                                              CRA No. 688 of 2023
RAJENDRA
BHANARKAR Date:
          2025.06.20
          17:46:32
          +0530             DIGESHWAR PAL versus STATE OF CHHATTISGARH

                                                  Order Sheet


                   20/06/2025         Mr.Arjit Tiwari, learned counsel for the appellant.

                                      Mr.Shashank Thakur, learned Deputy Advocate

                                General for the respondent/State.

Learned counsel for the appellant submits that

he has filed Memo of Appearance on behalf of the

appellant yesterday, hence, he is permitted to argue

the matter.

Today, the matter is listed for hearing on

I.A.No.01/2023, 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.01/2023 stands

disposed of.

             Sd/-                                   Sd/-

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




Bablu