Chattisgarh High Court
Dr. Vinayak (Binayak) Sen vs State on 14 July, 2022
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
HIGH COURT OF CHHATTISGARH, BILASPUR
ORDER SHEET
Cr.A. No. 20 of 2011
Dr. Vinayak (binayak) Sen Versus State
CRA/54/2011,ACQA/14/2011,CRA/162/2011,
(common order)
Division Bench:-
Hon'ble Shri Justice Sanjay K. Agrawal &
Hon'ble Shri Justice Sanjay S. Agrawal
14.07.2022 Ms. Rajni Soren, counsel for the Appellant in CRA/20/2011.
Shri Mahendra Dubey, counsel for the Appellant in CRA/54/2011.
Shri Sunil Otwani, Additional A.G. for the State/Respondent.
Learned counsel for the Appellant prays for and is granted two weeks' time to make submission on I.A. No.01/2022, an application for issuance of fresh paper book of part XIII containing statement of accused under Section 313 of Cr.P.C. along with annexures.
List it after two weeks along with other connected matters.
Sd/- Sd/-
(Sanjay K. Agrawal) (Sanjay S. Agrawal)
Judge Judge
Nikita