DEENDAYAL CHANDRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on I.A. No.1/2017 for urgent hearing and I.A. No.2/2017 for hearing during summer vacation.

(2.) On due consideration, both the interim applications are hereby disposed of.

(3.) Learned counsel for the appellant would submit that as the appellant is merely aged about 23 years with no criminal antecedent, he is ready to argue the matter finally, hence I.A. No.1/2016 may be disposed of as withdrawn and matter may be heard finally looking to the facts surfaced in the matter.