Mahendra Nirmalkar vs State Of Chhattisgarh
2025 Latest Caselaw 1462 Chatt

Chattisgarh High Court

Mahendra Nirmalkar vs State Of Chhattisgarh on 27 January, 2025

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             HIGH COURT OF CHHATTISGARH AT BILASPUR


                                    CRA No. 849 of 2005

    MAHENDRA NIRMALKAR versus STATE OF CHHATTISGARH


                                         Order Sheet



27/01/2025

Mr. Siddharth Pandey, learned counsel for the

appellant.

Mr. Devesh G. Kela, P.L. for the State.

In pursuance of this Court's order dated 11.12.2024,

appellant is present before this Court and is identified by his

counsel. His presence be marked.

The matter is heard finally.

Judgment dictated and signed separately.

Sd/-

                                                                  (Rajani Dubey)
                                                                       Judge

   Ruchi

RUCHI      Digitally signed
YADAV      by RUCHI YADAV