X (Prosecutrix) vs State Of Chhattisgarh
2025 Latest Caselaw 3032 Chatt

Chattisgarh High Court

X (Prosecutrix) vs State Of Chhattisgarh on 13 June, 2025

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CHANDRAKANT
                              HIGH COURT OF CHHATTISGARH AT BILASPUR
DEWANGAN


                                               ACQA No. 214 of 2025
Digitally signed
by
CHANDRAKANT
                                  X (PROSECUTRIX) versus STATE OF CHHATTISGARH
DEWANGAN
Date:
2025.06.13
17:57:22 +0530
                                                    Order Sheet


                   13/06/2025            Dr. Arpit Lall, Counsel for the Appellant.

                                         Mr. Atanu Ghosh, Dy. Govt. Advocate for the State/
                                   Respondent No.1.

Heard on I.A. No.01/2025, an application for condonation of delay of 192 days in filing of this appeal.

On due consideration and for the reasons assigned therein, we are inclined to allow the same.

The application is allowed and delay is accordingly, condoned.

I.A. No.01/2025 stands disposed of.

Also heard on admission.

Judgment dictated in open Court, typed separately, signed and dated.

                                            -Sd/-                            -Sd/-
                                     (Sanjay S. Agrawal)             (Radhakishan Agrawal)
                                           Judge                            Judge
                    Chandrakant