Harihar vs State Of Chhattisgarh
2022 Latest Caselaw 6489 Chatt

                           HIGH COURT OF CHHATTISGARH, BILASPUR

                                             Order Sheet

                                Writ Petition (Cr.) No. 451 of 2022

                         Harihar - Versus - State of Chhattisgarh & others




31.10.2022         Mr. Alok Pandey, counsel for the petitioner.
                   Mr. Ashish Gupta, PL for the State / respondents.

Heard on I.A. No. 1/2022, application for exemption from filing complete copy of judgment dated 13.03.2007.

On due consideration and the submissions made by counsel for the petitioner, the same is allowed.

The petitioner is exempted from filing complete copy of judgment dated 13.03.2007.

Counsel for the State is directed to file reply of the petition.

Sd/ (N.K. Chandravanshi) Judge

D/-