Panchuram Netam vs State Of Chhattisgarh
2025 Latest Caselaw 2358 Chatt

Chattisgarh High Court

Panchuram Netam vs State Of Chhattisgarh on 7 March, 2025

         Digitally signed
         by YOGESH
YOGESH   TIWARI
         Date:
TIWARI   2025.03.11

                                                      1/2
         11:20:24
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                              HIGH COURT OF CHHATTISGARH AT BILASPUR


                                             CRA No. 905 of 2024

                            PANCHURAM NETAM versus STATE OF CHHATTISGARH
                                                   Order Sheet


                   07/03/2025          Heard Mr. Ashutosh Singh Kachhawaha, learned

                                  counsel for the appellant and Mr. Shailendra Sharma,

                                  learned     Panel    Lawyer     appearing      for   the

                                  State/respondent.

Today, though the criminal appeal has been listed

for hearing on I.A. No.03, application for release of

accused on his personal bond and PUD dated

17.02.2025 received from Principal District & Sessions

Judge, Raipur C.G. on 01.03.2025, however, with the

consent of learned counsel for the parties, the appeal is

heard finally.

Judgment has been passed separately.

Accordingly, I.A. No.03, application for release of

accused on his personal bond and PUD dated

17.02.2025 received from Principal District & Sessions

Judge, Raipur C.G. on 01.03.2025, stands disposed of.

                   Sd/-                             Sd/-
         (Amitendra Kishore Prasad)          (Ramesh Sinha)
                 Judge                        Chief Justice




Yogesh