Guddu @ Ravi Chouhan vs State Of Chhattisgarh
2021 Latest Caselaw 2327 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                      CRR No. 614 of 2015

                     Guddu @ Ravi Chouhan Versus State Of Chhattisgarh




14/09/2021

Ms. Poorva Tiwari, Advocate appears on behalf of Shri Ajay Chandra, counsel for the applicant.

Smt. Seema Dixit, P.L. for the State.

Vide memo dated 03/10/2016 Chief Judicial Magistrate, Raipur has informed that in compliance of arrest warrant applicant was produced before him on 23/09/2016. It has further stated in said memo that as per report received from Superintendent Jail, Central Jail, Raipur applicant Guddu @ Ravi Chouhan has completed his sentence in respect of judgment dated 02/08/2014 passed by the Judicial Magistrate First Class, Raipur in Criminal Case No. 122/2012 and judgment dated 23/06/2015 passed by the Additional Sessions Judge (Special Judge, CBI), Raipur in Criminal Appeal No. 74/15.

This criminal revision has been filed against the judgment dated 23/06/2015 passed by the Additional Sessions Judge (Special Judge, CBI), Raipur (C.G.) in Criminal Appeal No. 74/15 but since applicant-accused has been completed his jail sentence, therefore, in view of the above, counsel for the applicant submits that she wants to seek instructions from applicant-accused.

As prayed by her, list this case after two weeks.

Sd/-

(N.K. Chandravanshi) JUDGE

Kamde