Krishana Sahu vs State Of Chhattisgarh
2021 Latest Caselaw 2530 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                           Order Sheet

                              Criminal Revision No. 566 of 2021

                          Krishna Sahu Versus State of Chhattisgarh



23/09/2021          Ms. Reena Singh, counsel for the applicant.
                    Mr. Dinesh Tiwari, Dy. Govt. Advocate for the State / respondent.

Learned counsel for the applicant would submit that judgment in respect of other accused persons, except present applicant / accused - Krishna Sahu, has already been passed by the trial Court. She seeks time to file copy of that judgment.

Learned counsel for the State would submits that he wants to file reply of I.A. No. 1/2021, application for grant of stay as well as main petition.

It is directed that further proceedings of the Special Criminal (NDPS) Case No. 25/2018 pending in the Court of Special Judge (NDPS), Korba, District Korba shall remain stayed till the next date of hearing.

List this case on 20th October, 2021. Certified copy, as per rules.

Sd/-

(N.K. Chandravanshi) Judge

D/-