Sanjay Singh Rajput vs State Of Chhattisgarh
2025 Latest Caselaw 734 Chatt

Chattisgarh High Court

Sanjay Singh Rajput vs State Of Chhattisgarh on 24 July, 2025

                                               1/1




             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                   ACQA No. 717 of 2024

                   SANJAY SINGH RAJPUT versus STATE OF CHHATTISGARH
                                        Order Sheet


 24/07/2025                 Mr. Vikram Pratap, learned counsel for the appellant.
                            Mr. Amit Buxi, learned Panel Lawyer for the State.
                            Mr. Jamil Akhtar Lohani, learned counsel for respondent

Nos. 1 to 4 and 6 to 11.

Mr. Lohani, learned counsel for the respondent Nos. 1 to 4 and 6 to 11 would submit that respondent No. 5 namely - Gulam Mohammad son of Mohammad Ibrahim has passed away.

State counsel is directed to verify about this fact. Mr. Lohani would further submit that arising out of the AMITA same impugned judgment, the appellant has filed a separate DUBEY CRMP bearing CRMP No. 1150 of 2023 therefore, he prays that

this matter be linked alongwith CRMP No. 1150 of 2023.

Date: As prayed, post this matter on 14th of August, 2025 2025.07.26 13:14:07 +0530 alongwith CRMP No. 1150 of 2023.

Sd/-

(Sachin Singh Rajput) Judge amita