Shani Kumar Baiga vs State Of Chhattisgarh
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Chattisgarh High Court

Shani Kumar Baiga vs State Of Chhattisgarh on 25 March, 2025

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ANURADHA TIWARI
TIWARI   Date:
         2025.03.25
         16:52:35                                       1/1
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                               HIGH COURT OF CHHATTISGARH AT BILASPUR


                                             CRA No. 1525 of 2024

                               SHANI KUMAR BAIGA versus STATE OF CHHATTISGARH

                                                   Order Sheet


                      25/03/2025         Heard Mr. Hemant Kumar Agrawal, learned counsel for

                                   the appellant and Mr. Shailendra Sharma, learned Panel

                                   Lawyer, 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