Manish Soni @ Gudda vs State Of Chhattisgarh
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Chattisgarh High Court

Manish Soni @ Gudda vs State Of Chhattisgarh on 19 March, 2025

2025:CGHC:13031-DB

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 1759 of 2023

MANISH SONI @ GUDDA versus STATE OF CHHATTISGARH Order Sheet

19-03-2025 Mr. Jameel Akhtar Lohani, Advocate for the appellant.

Mr. Malay Jain, Panel Lawyer for the State. Heard on admission.

Admit.

Trial Court record has been received and paper-book has already been prepared.

Learned counsel for the appellant states that the appellant is in jail since 26-02-2019 and also states that he is ready to argue the matter finally today.

In view of the same, this Court proceeds to hear the matter finally.

Judgment has been passed separately. In view of above, I.A. No.1/2024, application for suspension of sentence and grant of bail is disposed of.

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

                   Aadil