Amritlal Aghariya @ Daddu vs State Of Chhattisgarh
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Chattisgarh High Court

Amritlal Aghariya @ Daddu vs State Of Chhattisgarh on 19 March, 2025

2025:CGHC:13032-DB

HIGH COURT OF CHHATTISGARH AT BILASPUR CRA No. 2118 of 2023 AMRITLAL AGHARIYA @ DADDU versus STATE OF CHHATTISGARH

Order Sheet

19.03.2025 Heard Shri Vivek Kumar Agrawal, learned counsel for the appellant. Also heard Shri Hari Om Rai, learned PL for the State.

Learned counsel for the State would submit that notice has been served upon father of the victim (PW11) but none appears on his behalf.

Today, the matter is listed for hearing on IA-1 of 2023, application for suspension of sentence and grant of bail to the appellant. However, with the consent of learned counsel for the parties, the appeal itself is heard finally.

Judgment passed separately.

In view of above, IA-1 of 2023 stands disposed of.

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


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