Sunilmari vs State Of Chhattisgarh
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Chattisgarh High Court

Sunilmari vs State Of Chhattisgarh on 29 August, 2025

Digitally signed by AMIT PATEL HIGH COURT OF CHHATTISGARH AT BILASPUR CRA No. 962 of 2019 RADHA BAI versus STATE OF CHHATTISGARH CRA/1004/2019,CRA/1408/2019,CRA/988/2019,CRA/1038/2019,CRA/ 1007/2019,CRA/995/2019 Order Sheet

29.08.2025 Mr. Kishore Bhaduri, Sr. Advocate along with Mr. Sabhyasachi Bhaduri, Advocate for the appellant in CRA No. 1004/2019. Ms. Sharmila Singhai, Sr. Advocate along with Mr. Hrishabh Deo Shukla and Mr. Shashwat Rai, Advocates for the appellant in CRA No. 1007/2019.

Mr. Sumit Singh along with Ms. Vaishali Jaiswani, Advocates for the appellants in CRA No. 962/2019 and CRA No. 1038/2019. Mr. K. K. Pandey, Advocate for the appellant in CRA No. 988/2019.

Mr. Mirza Kaiser Baeg, Advocate for the appellants in CRA No. 995/2019 and CRA No. 1408/2019. Mr. Ashish Shukla, Additional A.G. for the State. Arguments heard.

Reserved for judgment.

                                Sd/-                                  Sd/-
                             (Rajani Dubey)                 (Amitendra Kishore Prasad)
                                Judge                               Judge
            AMIT PATEL