Shrawan Kumar Nigam vs State Of Chhattisgarh
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Chattisgarh High Court

Shrawan Kumar Nigam vs State Of Chhattisgarh on 5 March, 2025

                                                                    2025:CGHC:10754-DB

                HIGH COURT OF CHHATTISGARH AT BILASPUR
                              CRA No. 983 of 2022
                  SHRAWAN KUMAR NIGAM versus STATE OF CHHATTISGARH

                                           Order Sheet



05.03.2025

Heard Shri Ramsajivan, learned counsel for the Appellant. Also

heard Shri Sakib Ahmed, learned PL for the State.

Today, the matter is listed for hearing on IA-2 of 2025, application for

suspension of sentence and grant of bail to the appellant.

Learned counsel for the appellant and the learned State counsel

state that they are ready to argue the case finally.

In view of above submission of learned counsel for the parties, and

as the appellant is in jail since 14.07.2020, the appeal itself is heard finally.

Judgment passed separately.

In view of above, IA- 02 of 2025 stands disposed of.

                              Sd/-                                        Sd/-
                   (Ravindra Kumar Agrawal)                         (Ramesh Sinha)
                             Judge                                    Chief Justice


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