LAWS(CHH)-2006-6-12

KRISHNA KUMAR BATHAK Vs. STATE OF C G

Decided On June 12, 2006
KRISHNA KUMAR BATHAK Appellant
V/S
STATE OF C.G. Respondents

JUDGEMENT

(1.) THIS order shall dispose of the following Miscellaneous Criminal Cases: 1. M.Cr.C. No. 1138/2006 (Ajay Singh Thakur v. State of Chhattisgarh)

(2.) M.Cr.C. No. 1175/2006 Krishna Kumar Pathak v. State of Chhattisgarh)

(3.) SHRI Suresh Pandey, SHRI Gautam Khetrapal and SHRI Devesh Verma Advocates appear for the objector in M.Cr.C. No. 113 8/2006.