Sundar Singh vs State Of Chhattisgarh
2025 Latest Caselaw 4427 Chatt

Chattisgarh High Court

Sundar Singh vs State Of Chhattisgarh on 12 September, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRMP No. 2103 of 2025

Sundar Singh Versus State Of Chhattisgarh

Order Sheet

12/09/2025 Heard Mr. Wasim Miyan, learned counsel appearing

for the petitioner. Also heard Ms. Ankita Shukla, learned RAJSHEKHAR SONI Panel Lawyer, appearing for the non-petitioner/State.

Digitally signed by So far as the status of the trial is concerned, learned RAJSHEKHAR SONI counsel for the petitioner submits that the trial has been

concluded and the case is fixed for delivery of the

judgment on 16.09.2025. Thus, it is prayed by learned

counsel of the petitioner that the interim/temporary bail

granted to the petitioner which was extended vide order

dated 01.09.2025 shall remain continue till 17 th of

September, 2025.

Prayer is allowed.

The interim/temporary bail was granted to the

petitioner by this Court firstly on 08.10.2024 passed in

MCRC No.6817/2024 on the ground of his Kidney ailment,

and the same was also extended on various occasions by

this Court vide orders dated 04.07.2025, 07.07.2025,

29.07.2025 and 01.09.2025, respectively, and the same is

further extended up to 17th of September, 2025.

Let this matter be listed on 17th of September,

2025.

Registrar (Judicial) is directed to send a copy of this

order to the trial Court concerned, for necessary

information and compliance, forthwith.

Sd/-

(Ramesh Sinha) Chief Justice

Rajshekhar