Sumit Kumar Shrivas vs State Of Chhattisgarh
2025 Latest Caselaw 4308 Chatt

Chattisgarh High Court

Sumit Kumar Shrivas vs State Of Chhattisgarh on 8 September, 2025

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                        HIGH COURT OF CHHATTISGARH AT BILASPUR

                                      CRA No. 184 of 2025

                          Sumit Kumar Shrivas Versus State Of Chhattisgarh


                                           Order Sheet




08/09/2025
                               Heard Mr. A.V.Shridhar, learned counsel for the appellant.

                         Also heard Mr. Shashank Thakur, learned Deputy Advocate

                         General for the State/respondent on IA No. 1/2025, which is an

application for suspension of sentence and grant of bail to the

appellant.

With the consent of learned counsel appearing for the

parties, the matter is heard finally.

Judgment passed separately.

Consequently, IA No. 1/2025, stands disposed of.

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

   AMIT
   KUMAR
   DUBEY