Rajesh @ Raka vs State Of Chhattisgarh
2021 Latest Caselaw 626 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                                  CRA No. 880 of 2012
                  Yashwant Khutiya Versus State Of Chhattisgarh
                                      with
                           CRA/887/2012,CRA/978/2012,



25-06-2021         Mr. Mayank Chandrakar, Mr. Harishanker Patel and Mr. V.K. Pandey,

             counsel for the respective appellant/s.

                   Mr. Mateen Siddiqui, Dy. AG for the State/respondent.

The appellants in all these appeals are now represented through

counsel provided to them by the legal aid.

However, we find that after the judgment of this Court earlier the

record of the Court below were returned and the records are not available.

The Registrar Judicial is directed to take immediate steps to call the

records from the trial Court to facilitate hearing of the appeal in view of the

direction issued by the Supreme Court for expeditious disposal of these

appeal within a period of six months.

The Registry is directed to prepare four extra sets of paper book for

being supplied to respective counsel for the appellants and the State.

Matter be listed in the week commencing 12th of July, 2021 for final

hearing.

                          Sd/-                                          Sd/-
             (Manindra Mohan Shrivastava)                     (Vimla Singh Kapoor)
                         Judge                                        Judge
 Pawan Prajapati