Chattisgarh High Court
Ved Prakash Gupta @ Gudda vs State Of Chhattisgarh on 17 July, 2017
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Misc. Criminal Case No. 3957 of 2017
Ved Prakash Gupta @Gudda Verses State of Chhattisgarh
17.7.2017Shri Jitendra Gupta, counsel for the applicant.
Shri Vinod Tekam, P.L. for the State. Learned counsel for the applicant would submit that the applicant is also involved in another matter for which he has preferred M.Cr.C. No. 4136/2017, arises out of the different crime number. Hence, both the applications may be taken on the same day.
As prayed, Registry is directed to list the present matter for final hearing on the same day when the M.Cr.C. No. 4136/17 is listed.
Sd/-
(Chandra Bhushan Bajpai) Judge Amita