Chattisgarh High Court
Yadram Yadav vs State Of Chhattisgarh on 17 May, 2017
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Misc. Criminal Case No.2868 of 2017
Yadram Yadav Verses State of Chhattisgarh
17.5.2017 Shri Roop Naik, counsel for the applicant.
Shri Sumit Jhawar, Panel Lawyer the State/ respondent.
At the outset, learned counsel for the State would submit that earlier following matters have been registered against the present applicant which are as under:
Sl. Crime No. Offence U/s. No.
01. 43/2012 36 C of CG Excise Act, 1915
02. 123/2012 36 C of CG Excise Act, 1915
03. Complaint Case 106, 116 Cr.P.C.No.40/2013
04. Offence registered 36 C of CG Excise Act, on 27.8.2013 1915
05. 38/2014 34(1)(a) of CG Excise Act, 1915
06. Complaint Case 107, 116(3) of Cr.P.C.No.54/2014
07. Offence registered 34(1)(a) of CG Excise on 27.6.2014 Act, 1915
08. 125/2014 34(1)(a) of CG Excise Act, 1915
09. 9/2015 341,147,506B,294, 427,34 of IPC
10. Offence registered 34(2) of CG Excise Act, on 11.8.2015 1915
11. Complaint Case 110 Cr.P.C.No.04/2015
Learned counsel for the applicant prays for time to submit the facts on the above matters.
As prayed, the matter is adjourned.
Sd/-
(Chandra Bhushan Bajpai) Judge Bini