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Amit Singh Rajput vs State Of Chhattisgarh
2025 Latest Caselaw 3341 Chatt

Citation : 2025 Latest Caselaw 3341 Chatt
Judgement Date : 27 June, 2025

Chattisgarh High Court

Amit Singh Rajput vs State Of Chhattisgarh on 27 June, 2025

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

        Digitally
        signed by
        HARNEET
                                            CRA No. 2245 of 2023
HARNEET KAUR
KAUR    Date:
        2025.06.30
        11:11:03
        +0530
                                Amit Singh Rajput versus State of Chhattisgarh
                                                 Order Sheet


            27/06/2025                Mr. Kishore Bhaduri, Senior Advocate along with
                                Mr. Harsh Dave, counsel for the appellant.
                                      Mr. Rahul Tamaskar, Government Advocate and
                                Mr. Afroz Khan, Panel Lawyer for the respondent/State.

Mr. Amrito Das and Mr. Rishi Rahul Soni, Advocates are appointed as Amicus Curiae.

Argument heard.

Judgment reserved.

Parties are at liberty to submit a brief written synopsis with regard to the issue involved in this appeal.

Sd/-

(Sanjay K. Agrawal) JUDGE

Harneet

 
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