Chattisgarh High Court
Hemu Lal Mandle vs State Of Chhattisgarh on 1 September, 2017
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCRC No.5239/2017
Hemu Lal Mandle -v- State of Chhattisgarh
1-9-2017 Applicant by Mr. B.L. Sahu, Adv.
State by Mr. Vinod Tekam, PL.
At the outset, learned counsel for the respondent/State submits that Crime
No. 31/2016 under Section 294, 323, 506, 34 of the IPC and Crime No. 198/2016 under Section 34 sub-section (2) of the CG Excise Act, 1915 has been registered against the applicant prior to the present incident.
Learned counsel for the applicant prays for time to submit facts regarding above matters.
As prayed by learned counsel for the applicant case is adjourned.
Sd/-
(Chandra Bhushan Bajpai) Judge Pathak