Mahendra Chaudhary vs State Of Chhattisgarh
2025 Latest Caselaw 3183 Chatt

Chattisgarh High Court

Mahendra Chaudhary vs State Of Chhattisgarh on 20 June, 2025

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        JYOTI
 JYOTI  SHARMA
 SHARMA Date:
        2025.06.20
        17:44:03
        +0530




       Digitally
       signed by

                           HIGH COURT OF CHHATTISGARH AT BILASPUR
       JYOTI
JYOTI  SHARMA
SHARMA Date:
       2025.06.20
       17:42:58
       +0530



                                            WPCR No. 288 of 2025


                     MAHENDRA CHAUDHARY versus STATE OF CHHATTISGARH



                                             Judgment on Board


                     20/06/2025         Heard Mr. Rajeev Shrivastava, Senior Advocate

                                  along with Mr. Ashutosh Mishra, learned counsel for the

                                  petitioner, as well as Mr. Shashank Thakur, Dy. A.G. for

                                  the respondents.

Learned counsel for the petitioner submits that

the petitioner has been declared as "gunda" and named

in the "gunda badmash" list by impugned order dated

16.04.2025 (Annexure P-1) by Superintendent of

Police, Raigarh without affording any opportunity of

hearing to the petitioner. It is further pointed out by the

learned counsel for the petitioner that, all the cases

pending against the petitioner including the two cases

of the year 2023 are preventive in nature.

Considering the submission made by learned

counsel for the petitioner, Superintendent of Police,

Raigarh (respondent No. 4) is directed to file personal

affidavit stating whether the impugned order dated

16.04.2025 has been passed after affording opportunity

of hearing to the petitioner or not.

List the case in the next week.

                             Sd/-                           Sd/-

                       (Bibhu Datta Guru)                 (Ramesh Sinha)
                            Judge                          Chief Justice




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