Ramchandra Gupta vs The State Of Chhattisgarh
2025 Latest Caselaw 3945 Chatt

Chattisgarh High Court

Ramchandra Gupta vs The State Of Chhattisgarh on 24 April, 2025

                                      1/2




       HIGH COURT OF CHHATTISGARH AT BILASPUR

                            CRR No. 497 of 2025

                           RAMCHANDRA GUPTA
                                   versus
                     THE STATE OF CHHATTISGARH


                                 Order Sheet


24/04/2025

None for the applicant.

Ms. Pragya Shrivastava, Dy. Govt. Advocate for the State.

The matter has been listed for correction in the order

dated 17.04.2025.

It transpires from the order dated 17.04.2025 that while

granting bail to the applicant, in page -2 of the order, the Criminal

Appeal No. 55/2018 is inadvertently mentioned whereas the

correct number is Criminal Appeal No. 51/2018.

From perusal of the impugned judgment dated

07.04.2025, it is quite vivid that the Criminal Appeal No. 51/2018

was filed by the applicant before the learned Sessions Judge,

Balrampur, against which the present Criminal Revision has

been filed, therefore, the order dated 17.04.2025 stands

corrected only with respect to the Criminal Appeal No. comes in

the page-2 of the said order and now the "Criminal Appeal No.

55/2018 be read as Criminal Appeal No. 51/2018". The rest part

of the order remain intact.

List this case for final hearing in due course along with

CRR No. 475/2025, CRR No. 484/2025 and CRR No. 477/2025.

Sd/-

(Ravindra Kumar Agrawal) Judge

sagrika

SAGRIKA AGRAWAL AGRAWAL Date:

2025.04.25 11:20:34 +0530