Bhushan Nishad vs State Of Chhattisgarh
2025 Latest Caselaw 3272 Chatt

Chattisgarh High Court

Bhushan Nishad vs State Of Chhattisgarh on 25 June, 2025

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                         HIGH COURT OF CHHATTISGARH AT BILASPUR
ROHIT
KUMAR                                      CRA No. 455 of 2024
CHANDRA
Digitally signed
by ROHIT
                            Bhushan Nishad Versus State of Chhattisgarh
KUMAR
CHANDRA
                                       CRA/2192/2024, CRA/518/2024
                                                Order Sheet


                   25/06/2025          Heard Mr. Bharat Lal Dembra and Mr. C.R. Sahu,

                                learned counsel for the appellant in CRA No. 455 of

                                2024, Mr. Dheerendra Pandey, learned counsel for the

                                appellant in CRA No. 518 of 2024 and Mr. Goutam

                                Khetrapal, learned counsel for the appellant in CRA

                                No. 2192 of 2024. Also heard Mr. Soumya Rai, learned

                                Panel Lawyer, appearing for the State/respondent.

Today, though the matters are listed for hearing

on I.A.No.01/2024, which are applications for

suspension of sentence and grant of bail to the

appellants, however, with the consent of learned

counsel for the parties, all these appeals are heard

finally.

Judgment has been passed separately.

Accordingly, I.A.No.01/2024 in all the appeals

stand disposed of.

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




Chandra