Rajesh Kumar vs State Of Chhattisgarh
2025 Latest Caselaw 370 Chatt

Chattisgarh High Court

Rajesh Kumar vs State Of Chhattisgarh on 4 July, 2025

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      HIGH COURT OF CHHATTISGARH AT BILASPUR

                          Cr.A No.609 of 2019

             Rajesh Kumar Versus State Of Chhattisgarh

  ACQA/676/2019,CRA/611/2019,CRA/681/2019,CRA/705/2019

                             Order Sheet


04/07/2025        Cr.A No.609/2019

                  Heard Shri Sumit Singh along with Ms. Vaishali
             Jeswani, counsel for the Appellant.

                  Cr.A No.611/2019

                  Heard Shri Rajeev Shrivastava, Senior Advocate
             along with Shri Akath Kumar Yadav, counsel for the
             Appellant.

                  Acq.A. No.676/2019

                  Heard Ms. Pragati Pandey, counsel appearing for
             the Appellant and Shri Rajeev Shrivastava, Senior
             Advocate along with Shri Akath Kumar Yadav, counsel
             for Respondent No.2.

Heard Shri Roshan Dubey, Advocate appearing on behalf of Shri CK Kesharwani, counsel for the Appellant.

Heard Shri Rishi Rahul Soni, counsel for the Appellant.

Heard Shri RS Marhas, Additional Advocate General along with Shri Arvind Dubey, Government Advocate for the State.

Arguments heard.

Reserved for judgment.

                                   Sd/-                          Sd/-
                           (Sanjay K. Agrawal)           (Deepak Kumar Tiwari)
                                  JUDGE                         JUDGE












                   Priya