Balkaran Yadav vs State Of Chhattisgarh
2022 Latest Caselaw 6019 Chatt

Citation : 2022 Latest Caselaw 6019 Chatt
Judgement Date : 26 September, 2022

Chattisgarh High Court

Balkaran Yadav vs State Of Chhattisgarh on 26 September, 2022

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                Order Sheet
                             CRA No. 702 of 2022

                Balkaran Yadav Versus State Of Chhattisgarh




26/09/2022

Ms. Priya Kaiwartya, counsel for the appellant/s.

Shri Kashif Shakeel, Dy.A.G. for the State.

Learned State counsel submits that this appeal has been filed against judgment of conviction and order of sentence under S.C. / S.T. (Prevention of Atrocities) Act, 1989.

Registry to verify and list the case before appropriate Bench.

Sd/-

(Sachin Singh Rajput ) Judge

Deepti

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