Rooplal Yadav vs State Of Chhattisgarh
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Chattisgarh High Court

Rooplal Yadav vs State Of Chhattisgarh on 17 September, 2025

Author: Rajani Dubey

Bench: Rajani Dubey

                                                                 1




                                                                              2025:CGHC:47673-DB
Digitally signed
by RAVVA UTTEJ
KUMAR RAJU

                                                                                               NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                   CRMP No. 2872 of 2025


                   Rooplal Yadav S/o Sadhuram Yadav, aged about 23 years, R/o Village Batalda, Police
                   Station Kharsiya, District Raigarh (C.G.)
                                                                                         ... Petitioner


                                                               Versuss


                   State of Chhattisgarh, through Station House Officer, Police Station Kharsiya, District
                   Raigarh (C.G.)
                                                                                        ... Respondent


                   For Petitioner           :    Mr. Vijay Kumar Sahu, Advocate.
                   For State                :    Mr. Ashish Shukla, Additional A.G.


                                 Hon'ble Smt. Justice Rajani Dubey, J.

Hon'ble Shri Justice Amitendra Kishore Prasad, J.

Order on Board Per Rajani Dubey, J.

17.09.2025

1. The petitioner has filed this CRMP seeking modification of order

dated 23.07.2025 passed in CRA No. 1400/2019 with regard to

the name of the counsel for the appellant.

2. Learned counsel for the petitioner submits that in CRA No.

1400/2019, though the name of counsel for the appellant is

mentioned as "Vijay Kumar Kashyap", but the correct name is

'Vijay Kumar Sahu', therefore, the order dated 23.07.2025 may

be modified accordingly.

3. We have gone through the judgment and perused the record

available in CRA No. 1400/2019.

4. From perusal of record, it appears that in the entire record, the

name of the counsel for the appellant has been mentioned as

Vijay Kumar Kashyap. However, on the submission being made

by the learned counsel for the petitioner, this Court deem it

proper to modify the order dated 23.07.2025 passed in CRA No.

1400/2019.

5. Accordingly, it is ordered that in the order in question the name of

the counsel for the appellant be read as "Vijay Kumar Sahu"

instead of "Vijay Kumar Kashyap".

6. The copy of this order be supplied to the learned counsel for the

petitioner along with CRA No. 1400/2019.

7. With the modification as aforesaid, CRMP stands disposed of.

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


U. K. Raju