State Of Chhattisgarh vs Ajay Verma
2025 Latest Caselaw 1402 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Ajay Verma on 23 January, 2025

                                            1/

                         Digitally signed
                         by AKHILESH
                         BEOHAR
                         Date: 2025.01.25
                         12:06:22 +0530




                                                    2025:CGHC:4203-DB

             HIGH COURT OF CHHATTISGARH AT BILASPUR

                           ACQA No. 389 of 2010
             STATE OF CHHATTISGARH versus AJAY VERMA



23/01/2025          Mr. Deepak Kumar Singh, P.L. for the State.
                    None for the respondent, though served.

Ms. Priya Kaiwartya, Advocate, present in the Court and on being asked by this Court, she is ready to argue the matter. Therefore, we hereby appoint Ms. Priya Kaiwartya, Advocate to argue the matter on behalf of the respondent-Accused.

The High Court Legal Services Committee is directed to issue a formal order of appointment in her favour and she will be entitled for fee.

After some time, with the consent of the parties, the matter is heard finally.

Judgment passed separately.

Signed and dated.

                              Sd/-                         Sd/-
                    (Sanjay S. Agrawal)            (Radhakishan Agrawal)
                          Judge                          Judge


  Akhilesh