Dilip Das Manikpuri vs State Of Chhattisgarh
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Chattisgarh High Court

Dilip Das Manikpuri vs State Of Chhattisgarh on 6 August, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 639 of 2003

DILIP DAS MANIKPURI versus STATE OF CHHATTISGARH

Order Sheet

06/08/2025 Mr. Garry Mukhopadhyaya, Adv as Amicus Curiae.

Mr. Dilman Rati Minj, Govt. Advocate for the State. In Pursuance of order dated 23.07.2024, permanent non bailable warrant of arrest was issued against the appellant and today he has been produced before this Court.

Since the appeal preferred by the appellant has been allowed by this Court today by a separate judgment acquitting the appellant of the charge under Section 304-B of the IPC, it is directed that the appellant be set at liberty forthwith unless required to be detained in any other case. The Registrar (Judicial) is also directed to make an endorsement to this effect in the jail warrant.

Sd/-

(Deepak Kumar Tiwari) Judge

Ajay