Neha Bhagat vs State Of Chhattisgarh
2025 Latest Caselaw 805 Chatt

Chattisgarh High Court

Neha Bhagat vs State Of Chhattisgarh on 28 July, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR CRA No. 1228 of 2025 Digitally signed by SOURABH SOURABH PATEL PATEL NEHA BHAGAT versus STATE OF CHHATTISGARH Date:

2025.07.29 10:45:26 +0530

Order Sheet

28/07/2025 Mr. Vikas Pradhan, Advocate for the Appellant.

Mr. Akhilesh Kumar, G.A. for the State. Registry is directed to call for information from the Jail Superintendent, Raipur, as to whether the convicted co-accused Abhay Kumar Mirche, if he is in jail in connection with Crime No.457/2022 registered at PS Pandri, Raipur, District-Raipur, has filed any appeal against the impugned judgment or not. If he has filed an appeal then give information about its particulars and if he has not filed any appeal, inform him of his right to file an appeal.

At the request of learned counsel for the appellant, list this matter along with CRA No. 1289/2025, CRA No. 1291/2025 & CRA No. 1367/2025 in the week commencing 18 th August, 2025. Sd/-

(Sanjay Kumar Jaiswal) Judge Sourabh P.