Chattisgarh High Court

Harishchandra Sahu vs State Of Chhattisgarh on 1 May, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR CRA No. 1521 of 2023 HARISHCHANDRA SAHU versus STATE OF CHHATTISGARH Order Sheet

01/05/2025 Heard Mr. Uttam Pandey, Advocate along with Mr. Vikas Vajpaee, Smt. Pooja Sinha and Mr. Sunil Pandey, learned counsel for the appellant. Also heard Mr. Sakib Ahmad, Panel Lawyer for the State.

On 02/08/2023 learned State counsel was directed to inform the complainant/mother of the victim (PW-1) regarding pendency of the appeal as well as an application for suspension of sentence and grant of bail. Despite service of notice no representation has been made on behalf of the victim.

With the consent of learned counsel for the parties, since we proceed to hear the matter finally, and application for temporary suspension of sentence and grant of temporary bail (I.A. No.3/2025), stands disposed of.

Judgment has been passed separately.

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


ASHUTOSH MISHRA

MISHRA   2025.05.02
           18:01:34
           +0530