Monu Yadav @ Manoj Yadav vs State Of Chhattisgarh
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Chattisgarh High Court

Monu Yadav @ Manoj Yadav vs State Of Chhattisgarh on 2 September, 2025

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                        HIGH COURT OF CHHATTISGARH AT BILASPUR

                                     CRA No. 2209 of 2024

           Monu Yadav @ Manoj Yadav Versus State Of Chhattisgarh
                                           Order Sheet




02/09/2025                     Heard Mr. Rajesh Jain, learned counsel for the appellant as

                         well as Mr. Sakib Ahmed, learned Panel Lawyer for the

                         State/respondent.

Today, the matter is listed for hearing on IA No. 1/2024,

which is an application for suspension of sentence and grant of

bail to the appellant. However, with the consent of learned counsel

appearing for the parties, the matter is heard finally.

Judgment passed separately.

IA No. 1/2024, stands disposed of.

                                       Sd/-                             Sd/-
                                (Bibhu Datta Guru)                 (Ramesh Sinha)
                                     JUDGE                         CHIEF JUSTICE

    Amit
   AMIT
   KUMAR
   DUBEY