Rajkumar Vishwakarma vs State Of Chhattisgarh
2023 Latest Caselaw 390 Chatt

                            HIGH COURT OF CHHATTISGARH, BILASPUR
                                             Order Sheet
                                         CRA No. 491 of 2013
                          Rajkumar Vishwakarma Versus State of Chhattisgarh
     Division Bench:

     Hon'ble Shri Justice Sanjay K. Agrawal &
     Hon'ble Shri Justice Radhakishan Agrawal, JJ




18/01/2023        Ms. Indira Tripathi, Advocate for the appellant.

                  Mr. Ashish Tiwari, Government Advocate for the respondent-State.

Judgment passed separately.

Signed and dated.

Since this appeal has been argued by the counsel appointed though High Court Legal Service Committee and the appellant is in jail since 30.08.2012, a copy of the final judgment be sent to the appellant as well as to the Superintendent of Jail, where the appellant is languishing, to the Secretary, High Court Legal Service Committee and to the Addl. Sessions Judge, Bilaspur, District Bilaspur (CG) for information and needful action. It be also sent by e-mail/fax.

                              Sd/-                                        Sd/-
                          (Sanjay K. Agrawal)                        (Radhakishan Agrawal)
                               Judge                                        Judge




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