Shiva Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 2549 Chatt

Chattisgarh High Court

Shiva Sahu vs State Of Chhattisgarh on 20 March, 2025

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TIWARI     Date:
           2025.03.21
           10:28:13
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                                 HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               CRA No. 2034 of 2023
                                 SHIVA SAHU versus STATE OF CHHATTISGARH

                                                     Order Sheet


                        20/03/2025         Heard Ms. Madhunisha Singh, learned counsel for the

                                     appellant and Mr. Shaleen Singh Baghel, learned Deputy

                                     Government Advocate appearing for the State/respondent.

Today, though the criminal appeal has been listed for

hearing on I.A. No.01, application for suspension of sentence

and grant of bail to the appellant, however, with the consent

of learned counsel for the parties, the appeal is heard finally.

Judgment has been passed separately.

Accordingly, I.A. No.01, application for suspension of

sentence and grant of bail to the appellant, stands disposed

of.

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