Deepak Kujur vs State Of Chhattisgarh
2022 Latest Caselaw 2707 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                      Order Sheet

                                Cr.R. No. 384 of 2021

                      Deepak Kujur Versus State of Chhattisgarh



26.04.2022

Mr. K.P. Sahu, counsel for the applicant.

Mr. Praveen Shrivastava, PL for the State/non-applicant. Heard.

Learned counsel appearing for the applicant would submit that he has filed certified copy of the impugned judgment but after some delay.

In view of submissions made on behalf of the applicant, default pointed out by the Registry is waived.

Registry is directed to call for the information in respect of the applicant that whether he has completed his jail sentence in this case and if yes, then when he has been released from jail.

List this case thereafter.

Sd/-

(N.K. Chandravanshi) Judge

D/-