State Of Chhattisgarh vs Sushil Korwa
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Chattisgarh High Court

State Of Chhattisgarh vs Sushil Korwa on 30 January, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               CRMP No. 2660 of 2023

                           STATE OF CHHATTISGARH versus SUSHIL KORWA AND ANOTHER
                                                     Order Sheet


                   30-01-2025           Mr. Sangharsh Pandey, Govt. Advocate for the State.
                                        It transpires from the impugned judgment that the
                                 acquittal of the accused/respondents is for the offence under

Section 429/34 and 304-A of the IPC and Section 135 of the Electricity Act.

Office to verify whether the present matter is cognizable by Single Bench or Division Bench and placed the same in the next week before appropriate Bench.

                                              Sd/-                                 Sd/-
                                 (Ravindra Kumar Agrawal)                      (Ramesh Sinha)
                                               Judge                            Chief Justice

                   Aadil