Manoj @ Krishna Yadav vs State Of Chhattisgarh
2025 Latest Caselaw 81 Chatt

Chattisgarh High Court

Manoj @ Krishna Yadav vs State Of Chhattisgarh on 2 May, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 1289 of 2023

MANOJ @ KRISHNA YADAV versus STATE OF CHHATTISGARH

Order Sheet

02/05/2025 Heard Mr. Anshuman Shrivastava, learned

counsel for the appellant. Also heard Mr. Shailendra

Sharma, Panel Lawyer for the State.

On 28/06/2023 learned State counsel was

directed to inform the complainant/father of the victim

(PW-2) 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,

therefore, the application for suspension of sentence of Digitally signed by ASHUTOSH ASHUTOSH MISHRA MISHRA Date:

2025.05.08 15:31:58 +0530

grant of bail (I.A. No.1/2023), stands disposed of.

Matter heard finally. Judgment has been passed

separately.

                 SD/-                            SD/-

        (Arvind Kumar Verma)               (Ramesh Sinha)

               Judge                         Chief Justice




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