Padman Khadiya vs State Of Chhattisgarh
2025 Latest Caselaw 2545 Chatt

Chattisgarh High Court

Padman Khadiya vs State Of Chhattisgarh on 20 March, 2025

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                            HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              CRA No. 1673 of 2024

                               Padman Khadiya Versus State of Chhattisgarh

                                                 CRA/1682/2024

                                                   Order Sheet


                      20/03/2025          Heard Mr. Hamuman Prasad Agrawal, learned

                                   counsel for the appellant in CRA No. 1673 of 2024,

                                   Mr.Gurudev I. Sharan, learned counsel for the

                                   appellant in CRA No. 1682 of 2024 as well as

                                   Mr.Sangharsh Pandey, learned Government Advocate,

                                   appearing for the State/respondent.

Today, though the matters are listed for hearing

on I.A.No.01/2024, which are applications for

suspension of sentence and grant of bail to the ROHIT KUMAR appellants, however, with the consent of learned CHANDRA

counsel for the parties, both the appeals are heard

finally.

Judgment has been passed separately.

Accordingly, I.A. No. 01/2024 in both the appeals

stand disposed of.

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




Chandra