Ramchand Nishad vs State Of Chhattisgarh
2025 Latest Caselaw 2293 Chatt

Chattisgarh High Court

Ramchand Nishad vs State Of Chhattisgarh on 5 March, 2025

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                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                   CRA No. 903 of 2023

                       Ramchand Nishad Versus State Of Chhattisgarh
                                         Order Sheet




05/03/2025                    Heard     Mr. Aditya Tiwari, learned counsel for the

                       appellant as well as Mr. Hariom Rai, learned Panel Lawyer

                       for the State/respondent.

Today, the matter is listed for hearing on IA No.

1/2023, which is an application for suspension of sentence

and grant of bail to the appellant.

Since the appellant is in jail since 22.01.2021, with

the consent of learned counsel for the parties, the matter is

heard finally.

Judgment passed separately.

IA No. 1/2023, stands disposed of.

                              Sd/-                                 Sd/-
                       (Ravindra Kumar Agrawal)                (Ramesh Sinha)
                             JUDGE                            CHIEF JUSTICE
        Amit

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