Panchram vs The State Of Chhattisgarh
2021 Latest Caselaw 997 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                 Order Sheet

                   Proceedings through Video Conferencing

                       Criminal Revision No.1382 of 2019

                  Panchram & Anr. Versus State of Chhattisgarh




08.7.2021         None present for the applicants.

                  Shri Vaibhav Karthikeya Agrawal, Panel Lawyer for the State/
            respondent.

Learned counsel for the State is directed to call for the information whether the applicants have been released on completion of their jail sentence or have been released on bail granted by this Court in connection with judgment passed by the trial Court in Criminal Case No.754/2011 (State of CG vs. Panchram & Anr.) giving rise to Criminal Appeal No.282/2019 and then present criminal revision.

Sd/-

(N.K. Chandravanshi) Judge

Bini