Saulal Ratre vs State Of Chhattisgarh
2022 Latest Caselaw 4792 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                             Order Sheet
                                        WPS No. 5069 of 2022
                        Saulal Ratre Versus State Of Chhattisgarh and others



26/07/2022

Mr. Abdul Wahab Khan, Advocate for the petitioner.

Ms. Hamida Siddiquie, Deputy Advocate General for the State. This Court put specific query to learned counsel for the petitioner whether the judgment passed by the coordinate Bench of this Court is applicable to present facts of the case or not.

Learned counsel for the petitioner would submit that he has already filed the order of the coordinate Bench of this Court wherein judgment of Madras High Court has been referred. He would further submit that the copy of the order referred has not been filed, this Court has power to pass any order in this case.

It is directed that the petitioner shall file copy of the order passed by Madras High Court for perusal of this Court. Thereafter, this Court will examine the matter.

List this case after a week.

Sd/-

(Narendra Kumar Vyas) Judge

Aadil