Vineet Kumar vs State Of Chhattisgarh
2025 Latest Caselaw 72 Chatt

Chattisgarh High Court

Vineet Kumar vs State Of Chhattisgarh on 2 May, 2025

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                HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally
signed by                                 Order Sheet
RAVVA UTTEJ
KUMAR RAJU                           CRA No. 102 of 2024


                            Vineet Kumar Versus State of Chhattisgarh


                         CRA/122/2024,CRA/263/2024,CRA/289/2024




          02.05.2025        Heard Mr. Ashok Kumar Shukla, Mr. Shakti Raj Sinha,

                       Ms. Sareena Khan, Mr. Shashi Bhusan Tiwari, learned

                       counsel for the respective appellants. Also heard Mr.

                       Shashank      Thakur,      learned     Dy.       A.G.   for   the

                       State/respondent.

Today the matter is listed for hearing on I.A. No.

03/2025, which is second bail application for suspension of

sentence and grant of bail to the appellant in CRA No.

263/2024. However, with the consent of the learned counsel

for parties, the appeals are heard finally.

Judgment has been passed separately.

In view of above, I.A. No. 03/2025 and I.A. No.

02/2025 stand disposed of.

                   Sd/-                            Sd/-
              (Rajani Dubey)                   (Ramesh Sinha)
                  Judge                         Chief Justice




Amit/Uttej