Kewal Verma vs State Of Chhattisgarh
2021 Latest Caselaw 3147 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                  CRA No. 1381 of 2021
                       Kewal Verma Versus State of Chhattisgarh




15.11.2021         Mr. Shobhit Koshta, counsel for the appellant.

                   Dr. (Ms.) Veena Nair, Dy. A.G. for the State/Respondent.

Heard on admission.

Admit.

Also heard on I.A. No.02/2021 application for exemption from filing certified copy of the impugned judgment.

I.A. No.2/2021 is rejected and learned counsel for the appellant is directed to file certified copy of the impugned judgment.

Call for record of the Court below.

List the matter thereafter in its due course.

In the meanwhile, learned State counsel to file reply to I.A. No.1/2021.

Sd/-

(Gautam Chourdiya) Judge

Nadim