State Of Chhattisgarh vs Sunil Kumar
2021 Latest Caselaw 3112 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR

                                            Order Sheet

                                    CRMP No. 1092 of 2021

                           State of Chhattisgarh Versus Sunil Kumar

DB
Hon'ble Shri Justice Sanjay K. Agrawal & Hon'ble Shri Justice Arvind Singh Chandel




       11.11.2021              Mr. Avinash Singh, Dy. A.G. for the State/Respondent.

The instant case is arising out of the criminal case in which the respondent herein has been acquitted who was an accused along with co-accused persons namely Shivprasad @ Bachhu and Nirmangan @ Nirmalkar, who were also acquitted vide impugned judgment dated 20.12.2019.

List the matter week after next.

State counsel will make a statement as to whether, against the order dated 20.12.2019, any acquittal appeal has been filed or not.

                                     Sd/-                            Sd/-

                           (Sanjay K. Agrawal)            (Arvind Singh Chandel)
                                 Judge                            Judge




       Shubham/Saurabh