Hemant Kumar @ Bablu vs State Of Chhattisgarh
2021 Latest Caselaw 1024 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet

                               CRA No. 473 of 2008

             Hemant Kumar @ Bablu Versus State Of Chhattisgarh




09/07/2021

None appears for the appellant.

Ms. Ishwari Ghritlahre, P.L. for the State.

In view of above, this Court is inclined to decide the case after appointing a counsel from the High Court legal Service Committee.

Since none appears for the appellant and keeping in view the fact that the appellant has completed his sentence and released from jail, this Court deems it proper to decide the same by appointing a counsel from the High Court Legal Service Committee.

In the facts and circumstances of the case, Shri Anil Gulati, Advocate is appointed to appear and argue on behalf of the appellant.

High Court Legal Service Committee is requested to issue authorization letter in favour of Shri Anil Gulati, Advocate.

The case is taken up for hearing. With the consent of the parties, the matter is heard finally.

Arguments heard.

Judgment passed separetly.

Sd/-

(Rajani Dubey) Judge

Ruchi