Subhash Chand Yadav vs State Of Chhattisgarh
2022 Latest Caselaw 4796 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                     Order Sheet

                               WPS No. 5089 of 2022

              Subhash Chand Yadav Vs. State of Chhattisgarh & others




26.07.2022

Mr. Aman Upadhyay, counsel for the petitioner.

Mr. Sandeep Dubey, Dy. A.G. for the State. Learned counsel for the petitioner would submit that earlier the petitioner has filed writ petition bearing WPS No. 2540 of 2016 wherein, Hon'ble Coordinate Bench of this Court has directed to examine case of the petitioner in light of judgment rendered by Hon'ble the Supreme Court in Avtar Singh Vs. Union of India reported in (2016) 8 SCC 471, but the State has not considered the case of the petitioner in light of Avtar Singh (Supra).

It is not in dispute that the petitioner has been acquitted from charges levelled against him and the authorities have not examined the case of the petitioner in light of Avtar Singh (Supra). This issue is required to be considered by this Court, therefore, the case is admitted for hearing.

Learned State counsel is directed to file reply within six weeks. List this case after eight weeks.

Sd/-

(Narendra Kumar Vyas) Judge

Arun