Alam Sai vs State Of Chhattisgarh
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Chattisgarh High Court

Alam Sai vs State Of Chhattisgarh on 17 July, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

Order Sheet

CRA No. 890 of 2006 Alam Sai Versus State of Chhattisgarh

17/07/2025 Ms. Seema Mishra, learned counsel for the

appellant.

Mr. Ashish Shukla, learned Additional A.G. for the

State.

In compliance of non-bailable warrant dated

09.05.2025 of this Court, the appellant is produced before

this Court by Head Constable No. 706 Bhanu Pratap Singh,

Constable No. 421 Bhanu Varma, Constable No. 617 Sanjit

Mirre, Constable No. 940 Ajay Mishra of Police Line,

Central Jail, Ambikapur, District-Ambikapur (C.G.)

With the consent of learned counsel for the parties,

the matter is heard finally.

Appeal is allowed. The appellant is acquitted of the

charges leveled against him.

Judgment passed separately.

Appellant be sent back to jail and be released

forthwith, if not required in any other case.

Sd/-

(Rajani Dubey) Judge

U.K. Raju