Chattisgarh High Court
State Of Chhattisgarh vs Kamal Parwani on 23 February, 2026
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HIGH COURT OF CHHATTISGARH AT BILASPUR
ACQA No. 301 of 2023
STATE OF CHHATTISGARH versus KAMAL PARWANI
23/02/2026 Shri Kanwaljeet Singh Saini, Dy. G.A. appears along with
Ms. K. Radhika, Panel Lawyer for the State/appellant.
Shri Prakhar Dutt, Advocate appears on behalf of Shri
Lukesh Kumar Mishra, counsel for the respondent No.2.
Let notice be issued to the Complainant (PW-1) on payment of process fee, as per the provision prescribed under sub-
Digitally signed by NARESH NARESH KUMAR KUMAR KAMDE Date: KAMDE 2026.02.23 17:10:37 +0530
section (3) of Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, informing her regarding hearing of this appeal.
Post this matter on 07/04/2026 for consideration on admission.
Sd/-
Kamde (Sanjay S. Agrawal) Judge