Sarju Ram Uikey vs State Of Chhattisgarh
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Chattisgarh High Court

Sarju Ram Uikey vs State Of Chhattisgarh on 23 June, 2025

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                         HIGH COURT OF CHHATTISGARH AT BILASPUR
MANPREET
KAUR

Digitally signed
by MANPREET
KAUR
                                              CRA No. 2258 of 2023
Date: 2025.06.24
10:54:15 +0530

                               Sarju Ram Uikey Versus State Of Chhattisgarh
                                                   Order Sheet


                   23.06.2025          Heard Mr. Ravindra Sharma, learned counsel for
                                the appellant. Also heard Mr. Shailendra Sharma,
                                learned Panel Lawyer for respondent / State.

Today, the matter is listed for hearing on I.A. No. 01/2023 i.e. 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. In view of the same, I.A. No. 01/2023, stands disposed of.

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




                    Manpreet