Champai Urf Champa Munda vs State Of Chhattisgarh
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Chattisgarh High Court

Champai Urf Champa Munda vs State Of Chhattisgarh on 21 February, 2025

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Date: 2025.02.24
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                                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                   CRA No. 158 of 2023
                      CHAMPAI URF CHAMPA MUNDA versus STATE OF CHHATTISGARH

                                                      Order Sheet




                      21.02.2025        Mr.   Manoj      Kumar   Jaiswal,   Advocate    for   the
                                   appellant(s).
                                        Mr. Rahul Tamaskar, Government Advocate for the
                                   respondent-State.

It has been informed that one of the co-accused namely, Lakhan Bandra @ Sarjom has been acquitted by the Coordinate Bench of this Court vide judgment dated 30.09.2022 passed in CRA No.1678/2019.

Learned counsel for the appellant has also supplied a copy of judgment dated 30.09.2022 passed in CRA No.1678/2019.

Faced with this, learned State Counsel prays for time to peruse the same.

Accordingly, list this matter for consideration after two weeks.

                                              Sd/-                            Sd/-
                                       (Sanjay K. Agrawal)           (Sachin Singh Rajput)
                         @d!t!
                                             Judge                          Judge