Raju Das Mahant vs State Of Chhattisgarh
2025 Latest Caselaw 4432 Chatt

Chattisgarh High Court

Raju Das Mahant vs State Of Chhattisgarh on 12 September, 2025

Digitally signed by AMIT HIGH COURT OF CHHATTISGARH AT BILASPUR PATEL

CRA No. 555 of 2019 SARITA BAI ANANT versus STATE OF CHHATTISGARH

CRA/576/2019,CRA/848/2019,CRA/1855/2019 Order Sheet

12.09.2025 In CRA No. 555/2019 Mr. Akhtar Hussain, counsel for the appellant. Mr. Devesh G. Kela, PL for the State.

Mr. Aditya Khare, counsel for the appellant. Mr. Devesh G. Kela, PL for the State.

Mr. Atul Kumar Kesharwani, counsel for the appellant. Mr. Devesh G. Kela, PL for the State.

Mr. Aditya Khare, counsel on behalf of Mr. Basant Kaiwartya, counsel for the appellant. Mr. Devesh G. Kela, PL for the State. Arguments heard.

Reserved for judgment.

                                  Sd/-                                   Sd/-
                               (Rajani Dubey)                (Amitendra Kishore Prasad)
                                  Judge                              Judge

            AMIT PATEL