Vinesh Kumar Mandavi vs State Of Chhattisgarh
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Chattisgarh High Court

Vinesh Kumar Mandavi vs State Of Chhattisgarh on 17 March, 2025

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                                                       2025:CGHC:12519-DB



       HIGH COURT OF CHHATTISGARH AT BILASPUR

                           CRA No. 581 of 2021
                          Vinesh Kumar Mandavi
                                  versus
                           State of Chhattisgarh


                             Order on Board


17/03/2025         Mr. Roop Ram Naik, learned counsel for the
             appellant.

                   Mr. Malay Kumar Jain, Panel lawyer for the
             Respondent/ State.

Mr. Sanjeev Kumar Sahu, learned counsel for the complainant/objector.

The matter is listed today on an application (I.A. No.

2) moved by the complainant/ objector that he has no objection in acquitting the appellant.

On due consideration, the I.A. No. 02 is disposed of.

Considering the facts that the appellant is in jail since 11/06/2019 and with the consent of the parties, the matter

has been heard finally and judgment dictated separately.

                                         Sd/-                          Sd/-
                               (Ravindra Kumar Agrawal)           (Ramesh Sinha)
                                        Judge                       Chief Justice




     sagrika



SAGRIKA AGRAWAL

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