Smt. Deep Shikha vs State Of Chhattisgarh
2025 Latest Caselaw 107 Chatt

Chattisgarh High Court

Smt. Deep Shikha vs State Of Chhattisgarh on 5 May, 2025

                                          1/1




          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                CRA No. 255 of 2005

             SMT. DEEP SHIKHA versus STATE OF CHHATTISGARH



                                     Order Sheet



05/05/2025              None for the appellant.
                        Mr. Ankur Kashyap, learned Dy. GA for the State/respondent.

The appellant - Ambrish Sharma had filed this appeal against the judgment dated 28.02.2005 passed by the learned Additional Sessions Judge (FTC) Kabirdham, Kawardha, CG in Sessions Trial No. 66/2004. During the pendency of this appeal, the appellant - Ambrish Sharma passed away and his legal heir is permitted to continue this appeal.

List the case on 09.05.2025. If the appellant remains unrepresented on the next date also, this Court may pass appropriate orders.

Sd/-

                                                           (Sachin Singh Rajput)
  Pawan                                                             Judge