Abhijit Bajpai vs State Of Chhattisgarh
2025 Latest Caselaw 4490 Chatt

Chattisgarh High Court

Abhijit Bajpai vs State Of Chhattisgarh on 16 September, 2025

SAGRIKA AGRAWAL

AGRAWAL 2025.09.17 10:32:48 +0530

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 1544 of 2025

ABHIJIT BAJPAI versus STATE OF CHHATTISGARH

Order Sheet

16/09/2025 Mr. Manoj Paranjpe, Sr. Advocate along with Mr. Arpan

Verma, learned counsel for the appellant.

Mr. Akhilesh Kumar, Govt. Advocate for the State.

Heard on Admission.

The appeal is admitted for hearing.

Call for the record of the trail Court.

Learned State counsel prays for and is granted 04 weeks'

time to file reply in the matter.

It transpires that the 04 accused persons have been

convicted in Special Case No. 99/2024 vide judgment dated

05.06.2025, however, only the two accused persons i.e. Abhijeet

Bajpai and Mohd. Wasim Memon have filed their appeals.

Registry is directed to call for the report from the

concerned jail where the accused persons have been detained

with respect to the appeal filed by the other two accused

persons, if any.

List this case after 04 weeks along with CRA No.

Sd/-

(Ravindra Kumar Agrawal ) Judge

sagrika