Bhupendra Kumar Devangan vs State Of Chhattisgarh
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Chattisgarh High Court

Bhupendra Kumar Devangan vs State Of Chhattisgarh on 28 April, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 284 of 2012 BHUPENDRA KUMAR DEVANGAN versus STATE OF CHHATTISGARH CRA/350/2012,CRA/312/2012 Order Sheet

28.04.2025 Mr. Samir Singh, Mr. R. M. Solapurkar and Mr. Raj Kumar

Digitally Sahu, counsel for the respective appellants. signed by AMIT PATEL Mr. Ajay Pandey, GA for the State.

Heard on I.A. No. 03/2025, which is an application for compromise in between the parties.

Offence under Sections 458, 392 and 397 of IPC being not compoundable in view of Section 320 of Cr.P.C., as such, I.A. No. 3/2025 is rejected.

With the consent of the parties, matter is heard finally.

Judgment dictated separately signed and dated.

Sd/-

(Rajani Dubey) JUDGE AMIT PATEL