State Of Chhattisgarh vs Manish Kumar Panika @ Chhotau
2025 Latest Caselaw 4370 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Manish Kumar Panika @ Chhotau on 10 September, 2025

        Digitally
        signed by
        SOURABH
SOURABH PATEL
PATEL   Date:
        2025.09.11
        11:32:56
        +0530




                              HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                    ACQA No. 217 of 2017
                                     State Of Chhattisgarh versus Manish Kumar Panika @ Chhotau

                                                         Order Sheet



                     10/09/2025                 Ms.     Pragya     Pandey,      Dy.G.A.      for   the
                                         Appellant/State.
                                                Mr.    Vijay     Kumar      Sahu,     Advocate     for
                                         Respondents No. 1, 3 & 4.

Heard on I.A. No. 01/2025, an application for deleting the name of Respondent No. 2- Shatrughan, who died on 12.01.2016, after the pronouncement of the judgment under appeal.

Upon due consideration, the application is allowed and disposed of.

Let necessary amendment be carried out by deleting the name of Respondent No. 2-Shatrughan from cause title of memo of appeal within a period of 07 days.

                                                       Sd/-                      Sd/-
                                            (Sanjay S. Agrawal)         (Sanjay Kumar Jaiswal)
                                                   Judge                        Judge

                        Sourabh P.