Xyz vs State Of Chhattisgarh
2022 Latest Caselaw 6732 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                 CRR No. 1119 of 2022
                           Xyz Versus State Of Chhattisgarh




       10.11.2022         None for the applicant.
                          Mr. Sudhir Sahu, PL for the respondent/State.

Perused the record and considered on admission. Admit.

Also heard on IA No.1/2022 which is an application for exemption from filing certified copy of the judgment dated 19.10.2022.

On due consideration, the application is allowed. Call for the social investigation report concerning the applicant. List the matter thereafter.

Sd/-

(Deepak Kumar Tiwari) Judge

Ajay