Smt. Savitri Singh vs State Of Chhattisgarh
2025 Latest Caselaw 4425 Chatt

Chattisgarh High Court

Smt. Savitri Singh vs State Of Chhattisgarh on 12 September, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR CRA No. 1792 of 2019 SMT. SAVITRI SINGH versus STATE OF CHHATTISGARH Order Sheet

10/09/2025 None for the appellant.

Ms. Nand Ku. Kashyap, PL for the State. As the appeal is pending since 2019 and there is no representation on behalf of the appellant, we deem it appropriate to decide the appeal by appointing a counsel from the High Court Legal Aid Committee.

Ms. Prachi Singh, Advocate, present in the Court, on being asked is ready to argue the appeal on behalf of the appellant.

The Secretary, High Court Legal Aid Committee is directed to issue authorization letter in favour Ms. Prachi Singh, Advocate.

With the consent of the parties, the matter is heard finally and judgment passed separately.

                                  Sd/                                  Sd/

                            (Rajani Dubey)                  (Amitendra Kishore Prasad)
MOHD by   MOHD
       AKHTAR KHAN
AKHTAR Date:
KHAN
       2025.09.12
       15:55:26
                                 Judge                                Judge
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