BHANU PRATAP SINGH Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Shri K. Rohan, learned counsel for the appellants. Also heard Shri Ranbir Singh Marhas, learned Additional Advocate General, appearing for the State.

(2.) The present intra-court appeal has been filed by the appellants against the impugned order dtd. 29/1/2025, passed by the learned Single Judge in Writ Petition (C) No.206 of 2024, whereby the writ petition filed by the writ petitioners has been dismissed.

(3.) The appellants have filed the present appeal with the following prayers:-