Bhupendra Kashyap vs State Of Chhattisgarh
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Chattisgarh High Court

Bhupendra Kashyap vs State Of Chhattisgarh on 26 March, 2025

2025:CGHC:14552-DB

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 1585 of 2024 BHUPENDRA KASHYAP versus STATE OF CHHATTISGARH

Order Sheet

26/03/2025 Ms. Savita Tiwari, Advocate for the appellant.

Mr. Nitansh Kumar Jaiswal, Panel Lawyer for the State.

The notice issued to the complainant/mother of the victim (PW-2) in compliance of the order dated 27.11.2024, has been served upon her, but no one appears on her behalf to record the submission in the case, therefore, this Court proceeds for hearing of the case.

With the consent of the parties, the matter has been heard finally and judgment dictated separately.

In view of the above, the I.A. No.1 of 2024, application for suspension for sentence and grant of bail is disposed of.

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