Chattisgarh High Court
Amar Parwani vs State Of Chhattisgarh on 29 November, 2023
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRMP No. 1594 of 2023
Kailash Khemani Versus State Of Chhattisgarh
CRMP/2048/2023,
7-
29-11-2023 Mr. Ankit Singhal, counsel for the applicants.
Mrs. Hamida Siddiqui, Dy. Advocate General for the State.
Mr. Faiz Qazi, counsel for the respondent No.2.
Police Station Incharge, City Kotwali, Raipur is directed to verify the criminal antecedents of the complainant Navin Dubey as counsel for the applicants would submit that the complainant was involved in the commission of offence under Section 386 of IPC.
Let Police Station Incharge verify the fact and file an affidavit. Meanwhile, learned counsel for the applicants is directed to implead the manufacturing Honda Company as party respondent in CRMP No.1594 of 2023.
List both the cases on 11-1-2024.
Sd/-
(Narendra Kumar Vyas) Judge Raju