Govind Prasad Pandey vs State Of Chhattisgarh
2021 Latest Caselaw 3265 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                     Order Sheet

                                WPL No. 01 of 2020

             Govind Prasad Pandey Vs. State of Chhattisgarh & others




22.11.2021

Mr. Dhirendra Prasad Mishra, counsel for the petitioner.

Mr. Avinash K. Mishra, Govt. Advocate for the State.

Heard.

The judgment referred by learned counsel for the petitioner

rendered by Hon'ble the Supreme Court in Netram Sahu Vs. State of

Chhattisgarh reported in (2018) 5 SCC 430 was referred in subsequent

judgment passed by Hon'ble the Supreme Court in Dhansai Sahu Vs.

State of Chhattisgarh & others reported in 2020 (165) FLR 978, which

has been referred to Larger Bench of Hon'ble the Supreme Court on

account of context of the decision.

Learned counsel for the petitioner as well as State are directed to

place on record the latest position of the matter pending before Hon'ble

the Supreme Court on the next date of hearing.

List this case after two weeks.

Sd/-

(Narendra Kumar Vyas) Judge

Arun