Bhawesh Rajak vs State Of Chhattisgarh
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Chattisgarh High Court

Bhawesh Rajak vs State Of Chhattisgarh on 6 March, 2025

2025:CGHC:11041-DB

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 2038 of 2023

BHAWESH RAJAK versus STATE OF CHHATTISGARH Order on Board

06-03-2025 Mr. Ashutosh Shukla, Advocate for the appellant.

Mr. Nitansh Kumar Jaiswal, Panel Lawyer for the State. As submitted by the State counsel, notice issued to the complainant has been served.

Today the matter is listed for hearing on I.A. No.1/2023, application under Section 389 of the Cr.P.C. for suspension of sentence and grant of bail. However, with the consent of learned counsel for the parties, the appeal itself is heard finally.

Judgment has been passed separately. In view of the above, I.A. No.1/2023 is disposed of.

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










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