Ramkrishna @ Budhan vs State Of Chhattisgarh
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Chattisgarh High Court

Ramkrishna @ Budhan vs State Of Chhattisgarh on 2 September, 2025

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MANPREET
KAUR

Digitally signed
                          HIGH COURT OF CHHATTISGARH AT BILASPUR
by MANPREET
KAUR
Date: 2025.09.03


                                           CRA No. 1807 of 2024
10:44:04 +0530




                       Ramkrishna @ Budhan Versus State Of Chhattisgarh

                                                  Order Sheet


                   02.09.2025          Heard Mr. Vineet kumar Pandey, learned counsel
                                for the appellant. Also heard Mr. Swajeet Ubeja,
                                learned Panel Lawyer for respondent / State.

Today, the matter is listed for hearing on I.A. No. 01/2024 i.e. application for suspension of sentence and grant of bail to the appellant. However, with the consent of learned counsel for the parties, the appeal is heard finally.

Judgment has been passed separately. In view of the same, I.A. No. 01/2024, stands disposed of.

                                               Sd/-                        Sd/-
                                       (Bibhu Datta Guru)              (Ramesh Sinha)
                                             Judge                      Chief Justice




                    Manpreet