Gaurav Manjhi vs State Of Chhattisgarh
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Chattisgarh High Court

Gaurav Manjhi vs State Of Chhattisgarh on 6 May, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRMP No. 1128 of 2025

GAURAV MANJHI versus STATE OF CHHATTISGARH Order Sheet

06/05/2025 Mr. Krishna Tandon, counsel for the petitioner.

Mr. Devesh G. Kela, P.L. for the State. Learned counsel for the appellant has filed the instant application for modification of judgment dated 20.01.2025 in particular para 22 of the judgment stating that the appellant is resident of Odissa and he is having no one here to furnish local solvent surety, therefore, the appellant could not be released from jail.

Learned State counsel is directed to file status report whether any appeal against the judgment dated 20.01.2025 has been preferred before the Apex Court or not, on or before the next date of hearing.

List this case on 09.05.2025.

Sd/-

(Rajani Dubey) Judge pekde