Takeshwar @ Suraj @ Chhotu Vishvakarma vs State Of Chhattisgarh
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Chattisgarh High Court

Takeshwar @ Suraj @ Chhotu Vishvakarma vs State Of Chhattisgarh on 22 April, 2025

                        HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                   Order Sheet
                                              CRA No. 827 of 2024

   TAKESHWAR @ SURAJ @ CHHOTU VISHVAKARMA versus STATE OF
   CHHATTISGARH




22/04/2025                 Proceedings of this matter have been taken through video
                     conferencing.

                           Heard Mr. Varsha Sharma, learned counsel for appellant and Mr.
                     Swajeet Ubewja, learned Panel Lawyer for the State/Respondent.

Pursuant to the order dated 24.03.2025, a bailable warrant was issued against the appellant. In compliance of the same, accused/appellant is present in person today. His presence is hereby marked.

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

Judgment has been passed separately.

                                      Sd/-                                         Sd/-
                           (Arvind Kumar Verma)                             (Ramesh Sinha)
                                 Judge                                       Chief Justice
        Jyoti