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State of Chattisgarh - Section

Section 135 in High Court of Chhattisgarh Rules, 2005

135.

Unless otherwise directed, all criminal appeals/criminal revisions in which a prayer for suspension of sentence has been made or in application for grant of bail and a Misc. Criminal Case for staying any pending matters filed before 1.30 PM shall ordinarily be posted for admission or orders, as the case may be, as far as possible within three days.