Vakil Prasad Chaurasiya vs Manish Rao Solanke
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Chattisgarh High Court

Vakil Prasad Chaurasiya vs Manish Rao Solanke on 15 April, 2025

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                         HIGH COURT OF CHHATTISGARH AT BILASPUR

                                        ACQA No. 813 of 2024

                       Vakil Prasad Chaurasiya Versus Manish Rao Solanke & Ors.

                                              Order Sheet


               15/04/2025          None for the parties.
                                   Perusal of Office note dated 07.04.2025 shows
                             that bailable warrant issued against Respondents No.1

& 2 is unserved as they are in jail.

Though this Appeal has been filed against absconded accused Respondent No.3 also, but judgment relates to only Respondents No.1 & 2, which has been specifically mentioned at para-2 of the judgment impugned.

Digitally signed by In view of above, Counsel for the SISTLA NEELIMA VISHNU PRIYA Appellant/Complainant is directed to amend the cause Date:

2025.04.16 17:51:02 title appropriately. +0530 Post this matter after 12 weeks.

Sd/-

(Deepak Kumar Tiwari) JUDGE

Priya