Vipin Bhagat vs State Of Chhattisgarh
2021 Latest Caselaw 763 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                                Order Sheet

                        Proceedings through Video Conferencing

                                            CRR No. 339 of 2021

                                 Vipin Bhagat Versus State Of Chhattisgarh




30/06/2021

Shri Sanjeev Pandey, counsel for the applicant.

Shri Wasim Miyan, P.L. for the State.

Heard on I.A. No.2/2021 application for exemption from filing certified copy of impugned judgment dated 17/02/2021.

On due consideration, I.A. No.2/2021 is dismissed.

As prayed by learned counsel for the applicant, two weeks time is granted to file certified copy of the impugned judgment.

List this case thereafter.

Sd/-

(N.K. Chandravanshi) JUDGE

Kamde