Dhanaram @ Ramkumar Satnami And ... vs State Of Chhattisgarh
2021 Latest Caselaw 2325 Chatt

          HIGH COURT OF CHHATTISGARH, BILASPUR

                                 Order Sheet

                        Criminal Appeal No. 9 of 2009

 Dhanaram @ Ramkumar Satnami and Anr. Versus State of Chhattisgarh




14/09/2021

Shri Paras Mani Shriwas and Shri Kalyan Kalamkar, Advocates for the appellants.

Shri Ghanshyam Patel, G.A. for the State.

Both the appellants have been brought before this Court after arresting them on the non-bailable warrant issued by this Court.

Registry is directed to send the appellants to jail for serving out the sentence as ordered in the impugned judgment.

Shri Paras Mani Shriwas, counsel for appellant No.1 submits that he has already filed an application for suspension of sentence and grant of bail to appellant No.1 - Dhanaram @ Ramkumar Satnami.

Shri Kalyan Kalamkar, counsel for appellant No.2 prays for time to file an application for suspension of sentence and grant of bail to appellant No.2 - Maheshram.

List this case on 16.9.2021.

Sd/-

(Rajendra Chandra Singh Samant) Judge

Nimmi