VIVEK BISHWASH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard both the Counsel.

(2.) This petition is listed for admission today. With the consent of both the Counsel the petition is disposed of on merits.

(3.) Applicant-Vivek Bishwash is an accused in Sessions Trial No. 295 of 2000 pending on the file of the First Additional Sessions Judge, Kanker. He was charge-sheeted for the commission of the offences punishable under Sections 342, 376 and 506 of the Indian Penal Code.