Avinash Shukla vs State Of Chhattisgarh
2025 Latest Caselaw 549 Chatt

Chattisgarh High Court

Avinash Shukla vs State Of Chhattisgarh on 17 July, 2025

                                                       1/1




                          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                             CRMP No. 555 of 2020

                                 AVINASH SHUKLA versus STATE OF CHHATTISGARH
                                                 Order Sheet


                   17/07/2025            Mr. Sudeep Johri, Advocate and Mr. J.K. Gupta,
                                    counsel for the petitioner.
                                         Mr.      Akhilesh        Kumar,    G.A.    for     the
                                    State/respondent No. 1.

Mr. Navin Shukla, counsel for respondent No. 2. Learned counsel for the petitioner submits that Criminal Revision No. 12/2021 (Avinash Shukla vs. State & Ajay Tarwani) pending before the 3 rd ASJ, Raipur (C.G.) has been dismissed vide order dated 01.03.2025. A copy of the said judgment has been produced before this Court to this effect.

Learned counsel for the petitioner prays for and is granted three weeks' time to file the impugned order of the trial Court.

As prayed, list this case after three weeks.

Sd/-

(Sanjay Kumar Jaiswal) Judge H.L. Sahu