Salman Alias Vicky Khan vs State Of Chhattisgarh
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Chattisgarh High Court

Salman Alias Vicky Khan vs State Of Chhattisgarh on 25 March, 2025

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                            HIGH COURT OF CHHATTISGARH AT BILASPUR


                                            CRA No. 1530 of 2024
BABLU
RAJENDRA
BHANARKAR
                           SHEIKH SALEEM versus STATE OF CHHATTISGARH
Digitally signed by
BABLU RAJENDRA
BHANARKAR                               CRA/1798/2024,CRA/1800/2024
Date: 2025.03.29
10:58:54 +0530


                                                 Order Sheet




                      25/03/2025        Ms.Aditi Shinghvi, learned counsel for Appellant-

                                   Sheikh Saleem in CRA No.1530/2024 and Appellants-

                                   Salman @ Vicky Khan, Premchand @ Bittu and Mukul

                                   Netam in CRA No.1798.

                                        Mr.Chitendra     Singh,     learned   counsel   for

                                   Appellant-Kartik Ram Tembekar in CRA No.1798/2024.

                                        Mr.Aagney Sail, learned counsel for the appellant

                                   in CRA No.1800/2024.

                                        Mr.S.S.Baghel,    learned    Deputy    Government

                                   Advocate for the respondent/State.

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