Allam Raju Satyanarayan vs State Of Chhattisgarh
2022 Latest Caselaw 628 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                   ACQA No. 212 of 2015
          Allam Raju Satyanarayan Versus State of Chhattisgarh and another
                         (proceedings through video conferencing)



04.02.2022           Mr. Sunil Sahu, Advocate for Appellant.
                     Mr. G.I. Sharan, Govt. Advocate for Respondent-State.

Heard.

Call for the record of Court below and list this case for hearing

along with record.

Learned counsel for appellant submits that accused has also

challenged the judgment of conviction passed against him in Criminal

Appeal No. 1231/2015 and record is available in that criminal appeal.

In view of submission of learned counsel for appellant, it is directed

to tag CRA No. 1231/2015 only for the purpose of perusal of records of

trial Court.

Let this case be listed in the next week.

Sd/-

(Parth Prateem Sahu) Judge

Pawan