State Of Chhattisgarh vs Ahiman Nishad
2025 Latest Caselaw 3402 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Ahiman Nishad on 25 August, 2025

Digitally signed by PRASHANT PRASHANT DEWANGAN DEWANGAN Date:

2025.08.25 18:33:27

+0530

2025:CGHC:42853-DB

HIGH COURT OF CHHATTISGARH AT BILASPUR

ACQA No. 300 of 2025 STATE OF CHHATTISGARH versus AHIMAN NISHAD

Order Sheet

25/08/2025 Mr. Ratan Pusty, G.A. for the State/Appellant.

Heard on I.A. No.01/2025, an application for condonation

of delay of 257 days in filing of this appeal.

On due consideration and for the reasons assigned

therein, we are inclined to allow the same.

The application is allowed and delay is accordingly,

condoned.

I.A. No.01/2025 stands disposed of.

Also heard on admission.

Judgment dictated in open Court, typed separately,

signed and dated.

                                              Sd/-                                Sd/-
                                     (Sanjay S. Agrawal)              (Radhakishan Agrawal)
              Prashant
                                          JUDGE                                  JUDGE