Raju Yadav vs State Of Chhattisgarh
2025 Latest Caselaw 2636 Chatt

Chattisgarh High Court

Raju Yadav vs State Of Chhattisgarh on 24 March, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

Digitally signed by BABLU RAJENDRA CRA No. 2098 of 2023 BABLU RAJENDRA BHANARKAR BHANARKAR Date:

2025.03.26 18:08:09 GOPAL YADAV versus STATE OF CHHATTISGARH +0530

CRA/2137/2023,CRA/671/2024,CRA/1171/2024

Order Sheet

24/03/2025 Mr.Vinay Dubey, learned counsel for the appellant

in CRA No.2098/2023.

Mr.Siddhant Tiwari, learned counsel for the

appellant in CRA No.2137/2023.

Mr.F.S.Khare, learned counsel for the appellant in

CRA No.671/2024.

Mr.Adhiraj Surana, learned counsel for the

appellant in CRA No.1171/2024.

Today, the matters are listed for hearing on the

applications for suspension of sentence and grant of

bail to the appellants. However, with the consent of

learned counsel for the parties, the appeals are heard

finally.

Judgment has been passed separately.

In view of above, the applications for suspension

of sentence and grant of bail to the appellants stand

disposed of.

                    Sd/-                         Sd/-

         (Ravindra Kumar Agrawal)           (Ramesh Sinha)
                   Judge                     Chief Justice




Bablu