Pradeep Rangare vs State Of Chhattisgarh
2021 Latest Caselaw 1565 Chatt

                     HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet

                    Proceedings through Video Conferencing

                         Criminal Revision No.208 of 2021

                Pradeep Rangare & Ors. Versus State of Chhattisgarh




04.8.2021         Smt. Madhunisha Singh, counsel for the applicants.

                  Shri Praveen Shrivastava, Panel Lawyer for the State/
            respondents.

Heard on IA No.03/2021, application for exemption from personal appearance of the accused appellants before the Registry of this Court on 14.6.2021.

On due consideration, IA No.03/2021 is allowed and non- appearance of the accused appellants before the Registry of this Court on 14.6.2021 is condoned.

The applicants are directed to appear before the Registry of this Court on 06th October, 2021 and comply with other directions as per order dated 19.3.2021.

Learned counsel for the applicants further submits that she has filed certified copy of the impugned order.

In view of the above, IA No.02/2021 for exemption from filing certified copy of the impugned judgment state disposed of.

Registry to verify and proceed.

List this case in due course.

Bini Sd/-

(N.K. Chandravanshi) Judge