Kishor Kumar Dewangan vs State Of Chhattisgarh
2021 Latest Caselaw 788 Chatt

                     HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                       Proceedings through Video Conferencing

                             Criminal Revision No. 395 of 2021

         Kishore Kumar Dewangan Versus State of Chhattisgarh and another



01/7/2021          Mr. A.K. Yadav, counsel for the Petitioner.
                   Mr. Dinesh Tiwari, Dy. Govt. Advocate for the State/respondent No. 1.

Heard.

Issue notice to Respondent No. 1.

Mr. Dinesh Tiwari, Dy. Govt. Advocate for the State accepts notice on behalf of respondent No. 1. If he wants to file reply, he may file reply to I.A. No. 1/2021, application for grant of stay/ad-interim relief.

On payment of process fee as per rules, notice be issued to respondent No. 2 on I.A. No. 1/2021, application of grant of stay/ad-interim relief.

Meanwhile, effect & operation of the impugned judgment dated 23 rd March, 2021 passed by First Additional Sessions Judge, Katghora, District Korba in Criminal Appeal No. 81/2018 and further proceedings pending before the Judicial Magistrate, First Class, Katghora (State of Chhattisgarh v. Kishore Kumar) in Criminal Case No. 1951/2016 are stayed, till the next date of hearing.

Certified copy, as per rules.

Sd/-

(N.K. Chandravanshi) Judge

D/-