Anup Kumar Kashyap vs Mayank @ Mikku Yadav
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Chattisgarh High Court

Anup Kumar Kashyap vs Mayank @ Mikku Yadav on 28 April, 2025

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                            HIGH COURT OF CHHATTISGARH AT BILASPUR
                                            ACQA No. 139 of 2020
                        ANUP KUMAR KASHYAP versus MAYANK @ MIKKU YADAV
                                                CRMP/586/2022
                                                   Order Sheet


                      28/04/2025           Heard Mr. Wasim Miyan, learned counsel for the
                                   appellant/complainant.     Also heard Mr. Shashank
                                   Thakur, learned Addl. AG for the State and Mr.
                                   Ravindra       Sharma,   learned    counsel      for the
                                   Accused/Respondents.

Heard on I.A. No.1/2022 in CRMP No.586 of 2022, which is an application for condonation of delay in filing the CRMP.

On due consideration and being satisfied with reasons stated in the application (I.A. No.1/2022), the same is allowed and the delay of 40 days in filing the CRMP No.586/2022 is condoned.

With the consent of learned counsel for the parties, the both the matters are heard finally.

Judgment passed separately.

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

         Digitally


                        ashu
         signed by
         ASHUTOSH
ASHUTOSH MISHRA
MISHRA   Date:
         2025.05.05
         17:59:06
         +0530