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Chandrashekhar @ Deepak vs State Of Chhattisgarh
2025 Latest Caselaw 241 Chatt

Citation : 2025 Latest Caselaw 241 Chatt
Judgement Date : 9 May, 2025

Chattisgarh High Court

Chandrashekhar @ Deepak vs State Of Chhattisgarh on 9 May, 2025

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                                                                    2025:CGHC:21582-DB



                    HIGH COURT OF CHHATTISGARH AT BILASPUR


                                         CRA No. 166 of 2021

CHANDRASHEKHAR @ DEEPAK, versus STATE OF CHHATTISGARH,

                                             CRA/408/2021

                                                Order Sheet



 09/05/2025                       Ms. Meena Shastri, and Mr. Anil Gulati, learned
                            counsels for the respective appellants.
                                  Mr.    Hari    Om       Rai,   Panel   Lawyer      for   the
                            respondent/State.

Today, the matter is listed for hearing on I.A. No. 01, application for suspension of sentence and grant of bail to the appellants. However, with the consent of the learned counsel for the parties, the appeal itself is heard finally.

Judgment has been passed separately.

                                                 Sd/-                      Sd/-
                                  (Arvind Kumar Verma)              (Ramesh Sinha)
                                         Judge                       Chief Justice


SUGUNA DUBEY

DUBEY 2025.05.15
         10:46:13
         +0530
 

 
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