Nakul Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 656 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                      Proceeding Through Video Conferencing

                                 CRR No. 148 of 2022
                       Nakul Sahu Versus State Of Chhattisgarh




07/02/2022

Mr. Bharat Rajput, Counsel for the applicant.

Mr. Kashif Shakeel, Dy. A.G. for the State.

Counsel for the applicant submits that he has already filed certified copy of the impugned judgment on 03/02/2022.

Accordingly, I.A. No. 02/2022, application for exemption from filing certified copy of impugned judgment dated 01/02/2022 is disposed of.

Call record of the Courts below.

List this case after two weeks.

-Sd/-

(Gautam Chourdiya) Judge

Chandrakant