Thakur Ram vs State Of Chhattisgarh
2025 Latest Caselaw 4455 Chatt

Chattisgarh High Court

Thakur Ram vs State Of Chhattisgarh on 15 September, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR


                                              CRA No. 1880 of 2025

          Digitally
          signed by
                                THAKUR RAM versus STATE OF CHHATTISGARH
          BABLU
BABLU     RAJENDRA
RAJENDRA  BHANARKAR
BHANARKAR Date:
          2025.09.16
          10:08:04
          +0530

                                                   Order Sheet


                       15/09/2025        Heard Mr.B.S.Rajput, learned counsel for the

                                    appellant as well as Mr.Shailendra Sharma, learned

                                    Panel Lawyer appearing for the respondent/State on

I.A.No.01/2025, which is an application for exemption

from filing certified copy of the impugned judgment

dated 27.06.2025.

On due consideration, I.A.No.01/2025 is allowed.

The appellant is exempted from filing certified copy of

the impugned judgment dated 27.06.2025.

Admit.

Since Mr.Shailendra Sharma, learned Panel

Lawyer has put in appearance on behalf of the

respondent/State, there is no need to issue fresh

notice to the respondent.

The State may file its reply/objection to

I.A.No.02/2025, application for suspension of sentence

and grant of bail within a period of four weeks.

Summon the trial Court Record within six weeks.

Let the paper-book be prepared in accordance

with the High Court Rules, 2007.

List the matter thereafter for consideration on

I.A.No.02 of 2025, application for suspension of

sentence and grant of bail.

               Sd/-                                    Sd/-

        (Bibhu Datta Guru)                       (Ramesh Sinha)
             Judge                                 Chief Justice




Bablu