LAWS(CHH)-2025-9-18

ARJUN SINGH RATHORE Vs. STATE OF CHHATTISGARH

Decided On September 16, 2025
ARJUN SINGH RATHORE Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard Mr. Akath Kumar Yadav, learned counsel for the appellant. Also heard Mr. Shashank Thakur, learned Deputy Advocate General, appearing for the State/respondents No.1 and 2 as well as Mr. Yashwant Singh Thakur, learned counsel appearing for respondent No.3 on I.A. No.01, which is an application for condonation of delay of 15 days in preferring the appeal.

(2.) For the grounds assigned in the application (I.A. No.01), the same is allowed. Delay of 15 days in filing the writ appeal is hereby condoned.

(3.) By way of this writ appeal, appellant has prayed for following relief(s):-