Bhupendra Kumar Dimar @ Bhupendra @ Dadu vs State Of Chhattisgarh
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Chattisgarh High Court

Bhupendra Kumar Dimar @ Bhupendra @ Dadu vs State Of Chhattisgarh on 27 May, 2025

                                HIGH COURT OF CHHATTISGARH AT BILASPUR


                                             CRA No. 1626 of 2024

                         BHUPENDRA KUMAR DIMAR @ BHUPENDRA @ DADU versus
                                     STATE OF CHHATTISGARH

                                                 CRA/1734/2024


                                                 Order on Board




                   27.05.2025
                                       Shri Vikas Kumar Pandey and Shri Shyam Kumar, counsel
                                for the respective appellants.


                                       Mr. Ajay Pandey, Govt. Advocate for State/respondent.

Record of the trial Court has already been received.

Learned counsel appearing for the State prays for time to file reply on I.As. No. 1 of 2024 (application for suspension of sentence and for grant of bail) in both the appeals.

Also heard on I.A. No. 2 (application for exemption from filing certified copy of impugned judgment dated 29.07.2024) filed in CRA No. 1626 of 2024.

Considering the fact that the photocopy of true copy has

been filed by the counsel and the record of the trial Court has already been received, the I.A. No. 2 liable to be and is accordingly allowed.

Consequently, I.A. No. 3 (application for urgent hearing) and I.A. No. 4 (application for hearing during summer vacation) filed in CRA No. 1626 of 2024 are disposed of.

List both the appeals in the week commencing 16th of June, 2025.

Sd/-

(Sanjay Kumar Jaiswal) Vacation Judge

ved