Mohd. Bilal vs State Of Chhattisgarh
2022 Latest Caselaw 5610 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                    Order Sheet

                       Criminal Appeal No.1561 of 2015

           Mohammad Eliyas and another Versus State of Chhattisgarh

                                     along with

                  Criminal Appeal Nos.1647/2015 and 532/2016

Division Bench:-

Hon'ble Shri Justice Sanjay K. Agrawal &
Hon'ble Shri Justice Sachin Singh Rajput



  7/9/2022          Ms    Indira    Tripathi,    counsel    for   the    appellants   in
                Cr.A.No.1561/2015.

                    Mr.U.K.S.Chandel,           counsel    for    the    appellant    in
                Cr.A.No.1647/2015

                    Mr.Manoj Kumar Sinha, counsel for the appellant in
                Cr.A.No.532/2016.

                    Mr.Sudeep Verma, Deputy Government Advocate for the
                respondent/State.

Arguments heard.

Reserved for judgment.

Learned counsel for the parties are at liberty to file brief synopsis along with citations by 9.9.2022.

                           Sd/-                                         Sd/-

                    (Sanjay K. Agrawal)                      (Sachin Singh Rajput)
     B/-
                        Judge                                       Judge