DHANESH RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Ms. Shrestha Gupta, learned counsel for the appellant. Also heard Mr. Praveen Das, learned Additional Advocate General, appearing for the State.

(2.) The present intra-Court appeal has been preferred by the appellant assailing the order dtd. 14/2/2024 passed by the learned Single Judge in WPS No. 5820 of 2018 (Dhanesh Ram and Others vs. State of Chhattisgarh & Others), whereby the writ petition filed by the appellant/writ petitioner herein has been dismissed.

(3.) The appellant has also filed I.A. No. 1 of 2026 seeking condonation of delay of 655 days in filing the present appeal.