Linga Tati vs State Of Chhattisgarh
2025 Latest Caselaw 3374 Chatt

Chattisgarh High Court

Linga Tati vs State Of Chhattisgarh on 30 June, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR
                                           CRA No. 348 of 2024
ROHIT
KUMAR
CHANDRA                          Linga Tati Versus State of Chhattisgarh
Digitally signed
by ROHIT
KUMAR
                                                Order Sheet
CHANDRA




                   30/06/2025         Heard Mr. Saurabh Dangi, learned counsel for

                                the appellant as well as Mr. Nitansh Jaiswal, learned

                                Panel Lawyer, appearing for the State/respondent.

Today, though the matter is listed for hearing on

I.A.No.01/2024, application for suspension of sentence

and grant of bail to the appellant, however, considering

the fact that the appellant is in jail since 29.04.2020,

with the consent of learned counsel for the parties, the

appeal is heard finally.

Judgment has been passed separately.

Accordingly, I.A.No.01/2024 stands disposed of.

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