Arjun Cherwa vs State Of Chhattisgarh
2025 Latest Caselaw 109 Chatt

Chattisgarh High Court

Arjun Cherwa vs State Of Chhattisgarh on 5 May, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 133 of 2024

ARJUN CHERWA versus STATE OF CHHATTISGARH Order Sheet

05/05/2025 Heard Mr. Arham Siddiqui, learned counsel for the

appellant. Also heard Mr. Shailendra Sharma, Panel

Lawyer for the State.

On 27/02/2024 learned State counsel was

directed to inform the complainant/father of the victim

(PW-1) regarding pendency of the appeal as well as an

application for suspension of sentence and grant of

bail. Despite that no representation has been made on

behalf of the victim.

With the consent of learned counsel for the Digitally signed by ASHUTOSH ASHUTOSH MISHRA MISHRA Date:

2025.05.12 15:47:19 +0530

parties, since we proceed to hear the matter finally,

therefore, the application for suspension of sentence of

grant of bail (I.A. No.1/2024), stands disposed of.

Matter heard finally. Judgment has been passed

separately.

                SD/-                              SD/-

        (Arvind Kumar Verma)               (Ramesh Sinha)

               Judge                         Chief Justice




ashu