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Chattisgarh High Court

Ganesh Sahu And Anr vs State Of Chhattisgarh 48 ... on 3 August, 2018

            HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              CRA No. 486 of 2014
              Ganesh Sahu And Anr. Versus State Of Chhattisgarh




3.8.2018

Mr. Ajit Singh, Counsel for the appellants.

Mr. Majid Ali, Dy. GA for the State.

Heard on the second application (IA No.01) for suspension of sentence and grant of bail to the appellants.

Considering the fact that the first bail application of the appellants was dismissed on merits by a detailed order on 17.10.2014 and the appellants are alleged to be involved in committing gang rape as also for the reason that SLP preferred by them bearing SLP (Crl.) No.10980/2015 has been dismissed on 14.12.2015, this Court is not inclined to rehear the application on merits.

The application (IA No.1) is dismissed with liberty to the appellants to move an application for early hearing of the appeal.

Sd/-

Judge ( Prashant Kumar Mishra) Shyna