Raj @ Vikram vs State Of Chhattisgarh
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Chattisgarh High Court

Raj @ Vikram vs State Of Chhattisgarh on 19 June, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                             CRA No. 646 of 2025

                                           Raj @ Vikram & Another
                                                    versus
                                            State of Chhattisgarh

                                                 Order Sheet


                       19/06/2025        Heard Mr. Ajay Kumar Mishra, learned counsel

                                    for the appellants. Also heard Mr. Malay Jain, learned

                                    Panel Lawyer, appearing for the respondent/State.

Learned counsel for the appellants submits that

there were 05 accused persons including the present

appellants who were convicted vide order dated

22.12.2018 passed by the learned Session Judge,

Mahendragarh, District Koriya (C.G.) and 03 of the

Digitally signed by accused persons have preferred separate criminal BRIJMOHAN BRIJMOHAN MORLE

appeal bearing CRA No. 358 of 2019 before the MORLE Date:

2025.06.19 17:58:29 +0530

Coordinate Bench of this Court, which was decided by

a Division Bench comprising of Hon'ble Shri Sanjay

K. Agrawal, J. and Hon'ble Shri Sanjay Kumar

Jaiswal, J. vide judgment dated 13.01.2025.

In view of the above, let the present appeal be

listed before an appropriate Bench as a fresh matter

after nomination from Hon'ble the Chief Justice.

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




Brijmohan