Xyz vs State Of Chhattisgarh
2025 Latest Caselaw 4272 Chatt

Chattisgarh High Court

Xyz vs State Of Chhattisgarh on 4 September, 2025

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CHANDRAKANT                       HIGH COURT OF CHHATTISGARH AT BILASPUR
DEWANGAN


                                                  ACQA No. 39 of 2024
Digitally signed
by
CHANDRAKANT
DEWANGAN                           XYZ versus STATE OF CHHATTISGARH
Date:
2025.09.04
17:26:05 +0530
                                                       Order Sheet



                   04/09/2025             Mr. Syed Afaque Hussain Rizvi, Counsel for the
                                  Appellant.

                                          Mr. Sachidanand Yadav, P.L. for the State/ Respondent

No.1.

Heard on I.A. No.01/2024, an application for condonation of delay of 116 days in filing of this appeal.

On due consideration and for the reasons assigned therein, we are inclined to allow the same.

The application is allowed and delay is accordingly, condoned.

I.A. No.01/2024 stands disposed of.

Also heard on admission.

Judgment dictated in open Court, typed separately, signed and dated.

                                           -Sd/-                             -Sd/-
                                    (Sanjay S. Agrawal)              (Radhakishan Agrawal)
                                          Judge                             Judge
                    Chandrakant