Citation : 2025 Latest Caselaw 3484 Chatt
Judgement Date : 3 April, 2025
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRA No. 1709 of 2024 HARISHANKAR CHOUDHARY @ NAPA versus STATE OF CHHATTISGARH
Order Sheet
03/04/2025 Shri Syed Asfaque Husain Rizvi, Advocate for the appellant.
Shri Vivek Sharma, Panel Lawyer for the State. In compliance of non bailable warrant issued against the appellant, he has been produced before this court today from Central Jail, Durg.
With the consent of the parties, the matter has been heard finally.
Judgment dictated in open court. The appellant be sent back to concerned jail.
Sd/-
(Ravindra Kumar Agrawal) Judge inder
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