Bhagwani Saitode vs State Of Chhattisgarh
2025 Latest Caselaw 1533 Chatt

Chattisgarh High Court

Bhagwani Saitode vs State Of Chhattisgarh on 29 January, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 6 of 2022

BHAGWANI SAITODE versus STATE OF CHHATTISGARH Order Sheet

29/01/2025 Mr. Kishore Narayan, counsel for the appellant.

Ms. Nand Kumari Kashyap, P.L. for the State. In compliance of order dated 26.11.2025 of this Court, the appellant is produced before this Court by Constable No. 665 - Mukesh Chandrakar, P.S. Bori, District Durg.

With the consent of learned counsel for the parties, the matter is heard finally.

Appeal is allowed. The appellant is acquitted from the charges levelled against him.

Judgment dictated, signed and dated separately. Appellant be sent back to jail and be released forthwith, if not required in any other case.

Sd/-

(Rajani Dubey) Judge pekde