JEETU KHATIK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) The challenge herein is to the order dtd. 9/11/2021, whereby the High Court of Chhattisgarh at Bilaspur has declined the prayer for suspension of execution of sentence during the pendency of Criminal Appeal No. 1219 of 2021.

(3.) The appeal aforesaid has been filed by the petitioner-appellant against the judgment and order dtd. 24/9/2021 passed by the Additional Sessions Judge (F.T.C.), Manendragarh, District Koriya, Chhattisgarh in Special Criminal Case No. 15 of 2019.