Chattisgarh High Court
Pooja Sachdev vs State Of Chhattisgarh on 5 July, 2017
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCRC No. 3815/2017
Pooja Sachdev -v- State of Chhattisgarh
5-7-2017 Mr. Syed Imtiyaz Ali, Adv. for applicant.
Mr. Vasim Miyan, PL for the State.
At the outset, learned counsel for the State submits that following other
matters have been registered against the applicant:-
Sr. No. Crime No./complaint No. Offence under Section
1.295/2005 452, 294, 427, IPC
2. 46/2008 294, 506, 323, 147, IPC
3. 83/2008 294, 506, 323/34, 384, 336, IPC
4. 297/2010 147, 148, 149, 294, 506-II, 452, 427, 323, IPC, 25 &27 Arms Act
5. 299/2010 34(1)(a), CG Excise Act
6. 300/2010 34(1)(a), CG Excise Act
7. 89/2011 34(1)(a), CG Excise Act
8. 84/2012 34(2), CG Excise Act
9. 114/2012 4(a) of the Gambling Act
10. Complaint No. 33/2012 151, 107, 116(3) of Cr.P.C.
11. 62/2015 20(b)(ii)(b) of the NDPS Act
12. 144/2015 34(2) CG Excise Act Learned counsel for the applicant is directed to submit facts regarding aforementioned matter.
Case is adjourned.
Sd/-
(Chandra Bhushan Bajpai) Judge Pathak