Chandrashekhar @ Deepak vs State Of Chhattisgarh
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Chattisgarh High Court

Chandrashekhar @ Deepak vs State Of Chhattisgarh on 5 May, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 166 of 2021 CHANDRASHEKHAR @ DEEPAK, versus STATE OF CHHATTISGARH,

Order Sheet

05/05/2025 Ms. Meena Shastri, learned counsel for the appellant. Also heard Mr. Hari Om Rai, learned Panel Lawyer for the State.

During the course of argument it has been pointed out that the co-accused Amar @ Budhan Ram has also been convicted by the trial Court by the impugned judgment and the said accused Amar @ Budhan Ram has also filed a criminal appeal bearing CRA No.408 of 2021 and the said matter is also pending.

In view of this, let the present matter be connected with said appeal and list this case along with CRA No.408/2021 day after tomorrow i.e. on 07/05/2025.

                                         SD/-                               SD/-
                                    (Arvind Kumar Verma)                 (Ramesh Sinha)
                                          Judge                           Chief Justice
                      ashu
         Digitally
         signed by
         ASHUTOSH
ASHUTOSH MISHRA
MISHRA   Date:
         2025.05.05
         19:09:04
         +0530