Chattisgarh High Court
Bal Prasad Sahu vs State Of Chhattisgarh on 18 May, 2017
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Misc. Criminal Case No.2903 of 2017
Bal Prasad Sahu Verses State of Chhattisgarh
18.5.2017 Shri Dharmesh Srivastava, counsel for the applicant.
Shri OP Sahu, Govt. Advocate for the State/ respondent.
At the outset, learned counsel for the State would submit that earlier following matters have been registered against the present applicant which are as under:
Sl. Crime No. Offence U/s. No.
01. 39/2005 34 & 36 C of CG Excise Act, 1915
02. 62/2005 34 & 36 C of CG Excise Act, 1915
03. 216/2008 34(1)(a) of CG Excise Act, 1915
04. 77/2015 36 C of CG Excise Act, 1915 Learned counsel for the applicant prays for time to submit the facts on the above matters.
As prayed, the matter is adjourned.
Sd/-
(Chandra Bhushan Bajpai) Judge Bini