Shekhar Korram vs State Of Chhattisgarh
2022 Latest Caselaw 3575 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                          Order Sheet

                                Criminal Reference No.1 of 2021

                  In Reference of State of Chhattisgarh Versus Shekhar Korram

                                       Cr.A.No.1270/2021

       DB
       Hon'ble Shri Sanjay K. Agrawal and
       Hon'ble Smt. Rajani Dubey, JJ.

Final

12/05/2022 Ms. Prachi Mishra, Additional Advocate General and Mr. Sudeep Verma, Deputy Govt. Advocate for the State.

Mr. Saurabh Dangi and Ms. Aditi Singhvi, counsel for the appellant in Cr.A.No.1270/2021 and for the respondent in Cr.Ref.No.1/2021.

Arguments heard.

Reserved for judgment.

It is open to learned counsel for the respective parties to submit a short written synopsis within a period of 7 days from today along with list of citations relied upon during the course of argument and also to send a copy of the same to the Registrar (Judicial) through e-mail.

                           Sd/-                                                     Sd/-
                    (Sanjay K. Agrawal)                                      (Rajani Dubey)
                          Judge                                                    Judge



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