Birendra Kumar Jaiswal vs State Of Chhattisgarh
2025 Latest Caselaw 3068 Chatt

Chattisgarh High Court

Birendra Kumar Jaiswal vs State Of Chhattisgarh on 16 June, 2025

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                                 HIGH COURT OF CHHATTISGARH AT BILASPUR
         PRASHANT
PRASHANT DEWANGAN
DEWANGAN Date:
         2025.06.16
         17:13:53
         +0530




                                                ACQA No. 125 of 2025
                      BIRENDRA KUMAR JAISWAL versus STATE OF CHHATTISGARH

                                                       Order Sheet


                      16/06/2025         Mr. Amit Singh Chauhan, Counsel for the Appellant.

                                         Ms.     Pragya      Pandey,     Dy.   G.A.    for   the
                                   State/Respondent No.1.

During the course of the argument, it is informed that the Respondent No.2- Krishna Kumar @ Peelu Verma and the Respondent No.3- Deepak Kumar Verma being aggrieved with the impugned judgment have preferred an appeal against their conviction, which was registered as CRA No.1946/2024 "Krishna Kumar @ Peelu Verma and Another Vs. State of Chhattisgarh".

In view of above, let this appeal be listed along with the said appeal No.1946/2024, for consideration on admission.

                                                Sd/-                           Sd/-
                      Prashant
                                       (Sanjay S. Agrawal)               (Radhakishan Agrawal)
                                           JUDGE                               JUDGE