Vikash Kumar vs State Of Chhattisgarh
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Chattisgarh High Court

Vikash Kumar vs State Of Chhattisgarh on 2 April, 2025

                                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                                       Order Sheet

                                              CRA No. 1170 of 2023
                              VIKASH KUMAR versus STATE OF CHHATTISGARH



            02/04/2025                  Heard Mr. Rishi Rahul Soni, learned counsel for the
                                  appellant. Also heard Mr. Nitansh Jaiswal, learned Panel Lawyer
                                  for the State-respondent.

Heard on I.A. No.03/2025, application for urgent hearing/out of turn hearing of this case.

On due consideration and for the reasons stated in the application, the same is allowed.

Accordingly, I.A. No.03/2025 stands disposed of.

With the consent of learned counsel for the parties, the matter is heard finally.

Judgment has been passed separately.

                                                  Sd/-                               Sd/-


                                         (Arvind Kumar Verma)                 (Ramesh Sinha)
                                                Judge                          Chief Justice
           Vasant

VASANT by VASANT
       KUMAR
KUMAR Date: 2025.04.03
       16:43:36 +0530