Shahid Khan vs State Of Chhattisgarh
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Chattisgarh High Court

Shahid Khan vs State Of Chhattisgarh on 8 August, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 1035 of 2008

SHAHID KHAN versus STATE OF CHHATTISGARH Order Sheet

08/08/2025 Mr. Hemant Kumar Sahu, counsel for the appellant.

Mr. Afroz Khan, P.L. for the State. In compliance of this Court 28.07.2025, appellant Shahid Khan has been produced before this Court from Pendra Road Jail by Uday Singh Painkra, Constable No. 06 and Kapil Patel, Constable No.151 of Police Station - Police Line, Gourela-Pendra-Marwahi (C.G.).

The presence of the appellant be marked. Appellant Shahid Khan be sent back to jail. With the consent of learned counsel for the parties, the appeal is heard finally.

Judgment dictated separately, signed and dated.

Sd/-

(Rajani Dubey) Judge pekde