Aakash Kashyap vs State Of Chhattisgarh
2025 Latest Caselaw 4610 Chatt

Chattisgarh High Court

Aakash Kashyap vs State Of Chhattisgarh on 23 September, 2025

2025:CGHC:48763

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 441 of 2007

AAKASH KASHYAP versus STATE OF CHHATTISGARH

Order Sheet

Digitally signed by R NIRALA 23/09/2025 Mr. Dharmesh Shrivastava, counsel for the appellant.

Mr. Afroj Khan, PL for the State. In compliance of the order dated 11.08.2025, the appellant has been arrested and produced before this Court by Head Constable No.605 Amar Sanjay Kujur from Central Jail, Bilaspur (C.G.).

His presence be marked and he be sent to the concerned jail.

With the consent of learned counsel for the parties, the matter is heard finally.

Judgment has been passed separately.

Sd/-

                                                                   Rajani Dubey
              Nirala                                                  Judge