Chudamani Alias Churamn Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 3186 Chatt

Chattisgarh High Court

Chudamani Alias Churamn Sahu vs State Of Chhattisgarh on 20 June, 2025

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         Digitally
         signed by
                               HIGH COURT OF CHHATTISGARH AT BILASPUR
         ANURADHA
ANURADHA TIWARI
TIWARI   Date:
         2025.06.20
         16:36:21                             CRA No. 1259 of 2024
         +0530


                      CHUDAMANI ALIAS CHURAMN SAHU versus STATE OF CHHATTISGARH

                                                   Order Sheet



                      20.06.2025         Heard Mr. A.V. Shridhar, learned counsel for the

                                   appellant and Mr. Hariom Rai, learned Panel Lawyer,

                                   appearing for the State/respondent.

Today, though the criminal appeal has been listed for

hearing on I.A. No.01, application for suspension of sentence

and grant of bail to the appellant, however, with the consent

of learned counsel for the parties, the appeal is heard finally.

Judgment has been passed separately.

Accordingly, I.A. No.01, application for suspension of

sentence and grant of bail to the appellant, stands disposed

of.

                                                Sd/-                             Sd/-
                                          (Bibhu Datta Guru)               (Ramesh Sinha)
                                               Judge                         Chief Justice
                         Anu