SHANTANU SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Rajkumar Sahu, learned counsel for the appellants and Mr. Y.S. Thakur, learned Addl. Advocate General appearing for the State-respondents.

(2.) The appellants have filed this writ appeal with the following prayer:

(3.) It has been pointed out by learned counsel for the appellants as well as learned State counsel that in an identical matter, this Bench had dismissed WA No. 338 of 2025 (Dr. Rajkumar Jaiswal Vs. State of Chhattisgarh and Others) vide order dtd. 27/5/2025 observing as follows :-