Dinesh Bandhekar @ Deenu vs State Of Chhattisgarh
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Chattisgarh High Court

Dinesh Bandhekar @ Deenu vs State Of Chhattisgarh on 8 May, 2025

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          HIGH COURT OF CHHATTISGARH AT BILASPUR


                                   CRA No. 27 of 2025


DINESH BANDHEKAR @ DEENU versus STATE OF CHHATTISGARH
                                       Order Sheet


08/05/2025                   Heard Mr. Sandeep Yadav, learned counsel for the
                appellant as well as Mr. S.S.Baghel, learned Deputy
                Government Advocate for the respondent/State.

We have perused the office report and it has been stated that a separate memo of appeal has been filed in respect of other two appellants in the present appeal and the same cannot be accepted by the office as there is no such Rule of the Court and in view of the same, learned counsel for the appellants Mr. Sandeep Yadav is directed to file a fresh criminal appeal against the impugned judgment on behalf of the rest two appellants, who is appearing through legal aid.

Let the matter be listed along with the connected matter ie. Cr.A. No. 2062/2024 thereafter.

                                        Sd/-                  Sd/-
SUGUNA DUBEY
DUBEY Date:
       2025.05.09            (Arvind Kumar Verma)        (Ramesh Sinha)
          10:53:51 +0530

                                   Judge                 Chief Justice