State Of Chhattisgarh vs Amit Kumar Varnwal
2022 Latest Caselaw 3238 Chatt

                                                                                 NAFR
                        HIGH COURT OF CHHATTISGARH, BILASPUR
                                    CRMP No. 1837 of 2017

               State of Chhattisgarh through The Police Station Jashpur, District
               Jashpur Chhattisgarh.

                                                                       ---- Petitioner

                                            Versus

               Amit Kumar Varnwal S/o Virendra Kumar Varnal, aged about 23 years
               Caste Baniya, R/o Village Navagarhi, Police Station Civil Line Gaya
               Distt. Gaya Bihar

                                                                     ---- Respondent

________________________________________________________________

For Petitioner : Mr. Avinash K. Mishra, G.A. For Respondent : Mr. J.K. Saxena, Advocate

Hon'ble Shri Justice Arvind Singh Chandel Order On Board 04.05.2022

Heard on admission.

Perused the impugned judgment of the trial Court and evidence adduced by the prosecution.

I do not found any ground on the basis of which leave should be granted.

Accordingly, the instant petition is dismissed at motion stage itself.

Sd/-

(Arvind Singh Chandel) Judge Saurabh