Akash Choudhary vs State Of Chhattisgarh
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Chattisgarh High Court

Akash Choudhary vs State Of Chhattisgarh on 22 April, 2025

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                  HIGH COURT OF CHHATTISGARH AT BILASPUR


                                       CRA No. 1442 of 2024

                     AKASH CHOUDHARY versus STATE OF CHHATTISGARH
                                             Order Sheet


22/04/2025

Proceedings of this matter have been taken through video conferencing.

Heard Mr. Rajendra Patel, learned counsel for the appellant and Mr. Malay Jain, learned Panel Lawyer for the State.

Learned counsel for the appellant submits that there are four accused persons including the present appellant and three of the accused persons who were declared juvenile, were tried by the competent court and they have been acquitted but he is not having the order of judgment of the acquittal of the said accused persons.

Learned counsel for the appellant is directed to produce the said judgment of acquittal.

List this case after two weeks.

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

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       DUBEY
DUBEY Date: 2025.04.24
           15:37:03 +0530