Narendra Gahine vs State Of Chhattisgarh
2025 Latest Caselaw 2959 Chatt

Chattisgarh High Court

Narendra Gahine vs State Of Chhattisgarh on 10 June, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR Digitally signed by RAHUL RAHUL JHA JHA Date:

2025.06.11 13:35:31 CRA No. 357 of 2023 +0530

NARENDRA GAHINE versus STATE OF CHHATTISGARH

Order on Board

10/06/2025 Heard Mr. Manoj Paranjpe, learned counsel for the appellant and also heard Mr. Shangarsh Pandey, learned GA for the State.

Heard on I.A. No. 01, an application for urgent hearing of the case.

Learned counsel for the appellant submits that the appellant was working as Assistant Sub inspector and due to impugned judgment and conviction, the appellant has been terminated from service. He submits that the entire family i.e. wife, daughter are suffering from blood cancer and are dependent on him, therefore, the appeal may be heard urgently.

Considering the above submission, I.A. No. 1 is allowed.

List this case after two weeks for final hearing.

                            Sd/-                                 Sd/-
                 (Bibhu Datta Guru)                         (Ramesh Sinha)
                        Judge                                Chief Justice




Amardeep/rahul