Uttam Ramteke vs State Of Chhattisgarh
2025 Latest Caselaw 3222 Chatt

Chattisgarh High Court

Uttam Ramteke vs State Of Chhattisgarh on 23 June, 2025

2025:CGHC:26732-DB

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 1797 of 2024 Digitally signed by

UTTAM RAMTEKE versus STATE OF CHHATTISGARH RAHUL RAHUL JHA JHA Date:

2025.06.24 10:29:08 +0530

Order on Board

23/06/2025 Heard Mr. A.N. Pandey, Advocate for the appellant and Mr. Shangarsh Pandey, Dy. GA for the State.

Though the matter is listed for hearing on suspension of sentence and grant of bail to the appellant, with the consent of counsel for both the parties, the matter is heard finally.

Judgment has been passed separately.

Accordingly, I.A. No. 01, application for suspension of sentence is rejected.

                                    S        Sd/-                               Sd/-


                                   (Bibhu Datta Guru)                       (Ramesh Sinha)
                   Rahul/Gowri            Judge                               Chief Justice