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Dashrath Sahu vs The State Of Chhattisgarh on 18 August, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

     ITEM NO.3                                  COURT NO.8                       SECTION II­C

                                     S U P R E M E C O U R T O F           I N D I A
                                             RECORD OF PROCEEDINGS

                         Petition for Special Leave to Appeal (Crl.)              No.6367/2023

     (Arising out of impugned final judgment and order dated 21­03­2023
     in CRA No. 1088/2002 passed by the High Court of Chhattisgarh at
     Bilaspur)

     DASHRATH SAHU                                                                Petitioner(s)

                                                         VERSUS

     THE STATE OF CHHATTISGARH                                                    Respondent(s)

     (IA No. 101252/2023 ­ EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT & IA No. 101253/2023 ­ EXEMPTION FROM FILING O.T.)

     Date : 18­08­2023 This matter was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                              HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)
                                          Mr. Sameer Shrivastava, AOR
                                          Mr. Prasanna Mohan, Adv.
                                          Ms. Yashika Varshney, Adv.
     For Respondent(s)
                                          Mr. Mahesh Kumar, Adv.
                                          Mr. Kaushal Sharma, Adv.
                                          Mr. Sunit Kumar Toppo, Adv.
                                          Mr. Shivam Sharma, Adv.
                                          Ms. Devika Khanna, Adv.
                                          Mrs. V.D.khanna, Adv.
                                          For M/s. VMZ Chambers, AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

In view of letter circulated by learned counsel for the respondent – State seeking four weeks adjournment for awaiting instructions to file counter affidavit, the matter is adjourned for Signature Not Verified Digitally signed by four weeks.

       (VISHAL ANAND)                                                          (BEENA JOLLY)
     ASTT. REGISTRAR­cum­PS                                                  COURT MASTER (NSH)