DAKESHWAR VERMA Vs. STATE OF C G

LAWS(CHH)-2013-10-32

HIGH COURT OF CHHATTISGARH

Decided on October 31,2013

Dakeshwar Verma Appellant

VERSUS

State Of C G Respondents

- (1.) Heard. Admit.
(2.) Call for the record.
(3.) Also heard on I.A. No. 1 application for suspension of sentence and grant of bail.;