Balak Ram vs State Of Chhattisgarh
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Chattisgarh High Court

Balak Ram vs State Of Chhattisgarh on 22 September, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR CRA No. 938 of 2014 Balak Ram versus State Of Chhattisgarh Order Sheet

22/09/2025 Mr. NK Malviya, counsel for the appellant.

Ms. Sunita Sahu, Panel Lawyer for the State. The matter is listed for production of the appellant and hearing on IA No.2, application for suspension of sentence and grant of bail.

In compliance of non-bailable warrant, the appellant has been produced before this Court by HC 311 Shri Rajesh Paikra, Constable 249 Menjash Tirkey and Constable 440 Jabiyar Tigga from District Jail, Jashpur.

Let the appellant be sent back to the concerned jail. With the consent of the parties, the appeal is heard finally.

The appeal is allowed and the judgment is passed separately.

Sd/

(Rajani Dubey) MOHD by MOHD AKHTAR KHAN AKHTAR Date:

KHAN 2025.09.22 16:27:23 Judge +0530

Khan