Anandram Pisda vs State Of Chhattisgarh
2025 Latest Caselaw 2669 Chatt

Chattisgarh High Court

Anandram Pisda vs State Of Chhattisgarh on 25 March, 2025

                                                       1/1




                             HIGH COURT OF CHHATTISGARH AT BILASPUR


                                            CRA No. 1007 of 2023

                               Anandram Pisda Versus State Of Chhattisgarh
                                                  Order Sheet


         Digitally
AKHILESH signed by
KUMAR    AKHILESH
                     25/03/2025         Heard Mr. Prasoon Agrawal, learned counsel for
DEWANGAN KUMAR
         DEWANGAN




                                  the appellant. Also heard Ms. Monika Thakur, learned
                                  Panel Lawyer, appearing for respondent/State.

Learned counsel for the parties submit that though the suspension has been allowed on 07.08.2024, but the present appeal has not been formally admitted yet, as same was placed before the Court on 08.05.2023 as a fresh matter and notice was issued to the parents of the victim.

Admit.

Judgment has been passed separately.

Sd/-

(Ramesh Sinha) Chief Justice

Akhil