Baldev Singh vs State Of Chhattisgarh
2021 Latest Caselaw 515 Chatt

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                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                          Order Sheet

                                Criminal Appeal No. 728 of 2017

                            Baldev Singh Versus State of Chhattisgarh




23/06/2021        Shri Kalyan Kalamkar, Advocate for the Appellant.

                  Shri H.S. Ahluwalia, Deputy Advocate General for the State / Respondent.

The matter is heard through video conferencing.

In view of judgment dated 17.05.2021 passed in MCRC No. 708 of 2021

passed by this High Court, let a notice be issued to the victim / informant of the

case.

Process fee, as per rules.

List this matter for further consideration on 12.08.2021.

Sd/-

(Arvind Singh Chandel) Judge

Brijmohan