State Of Chhattisgarh vs Baal Sai
2021 Latest Caselaw 2777 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR

                                      Order Sheet

                                ACQA No. 214 of 2020

                        State of Chhattisgarh Versus Baal Sai

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




       18.10.2021        Mr. Animesh Tiwari, Dy. A.G. for the State/appellant.

                         Mr. J.K. Saxena, counsel for the respondent.

Heard on admission.

The appeal, being arguable, is admitted for hearing.

Issue notice to the respondent.

Mr. J.K. Saxena accepts notice on behalf of the respondent.

Let a copy of memo of appeal and a copy of the impugned judgment be served to learned counsel for the respondent.

Registry is directed to file paper book in accordance with the rules and list the matter for final hearing in due course.

                                  Sd/- Sd/-                     Sd/-         sd/-
                      (Sanjay K. Agrawal)           (Arvind Singh Chandel)
                              Judge                         Judge




          Harneet