Rajendra Prasad vs State Of Chhattisgarh
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Chattisgarh High Court

Rajendra Prasad vs State Of Chhattisgarh on 1 July, 2024

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

            HIGH COURT OF CHHATTISGARH, BILASPUR

                               Order Sheet

                    Criminal Appeal No.1179 of 2015

        Rajendra Prasad and others Versus State of Chhattisgarh

DB
Hon'ble Shri Sanjay K. Agrawal and
Hon'ble Shri Sanjay Agrawal, JJ.

01/07/2024 When the matter is called for hearing, none present for the appellants. No representation is made.

Mr. Afroz Khan, Panel Lawyer for the State/respondent.

This appeal was admitted for hearing on 29-9-2015 and thereafter, today, it has been listed in the motion hearing list in view of the letter of the accused / appellants from jail that their appeal has not been decided till date though the earlier appeals have been decided.

Since no one is appearing on behalf of the appellants, we appointed Mr. Rishi Rahul Soni, Advocate, present in the court to appear for the appellants and argue the appeal on behalf of the appellants. Accordingly, he argued the appeal finally.

Arguments heard.

Judgment passed separately.

Signed and dated.

Before parting with the record, it is necessary to note here that in this case, the appeal was admitted for hearing on 29-9-2015 and thereafter, today it was listed in the motion hearing list and it was not listed for final hearing despite letters by the appellants to the Additional Registrar (Judicial) on 30-1-2024 & 22-3-2024, though most of the appeals pertaining to the years 2015, 2016 & 2017 have been decided finally by this Court. There is no reason apparent on record for not listing this appeal in its turn. Let the matter be placed before Hon'ble the Chief Justice for consideration and taking appropriate remedial measures in this behalf.

It is also apparent that letters dated 30-1-2024, 22-3-2024 & 20-6- 2024 were written by the appellants to the Secretary, High Court Legal Services Committee and the Additional Registrar (Judicial), but as informed, no endeavour was made by the Secretary, Chhattisgarh High Court Legal Services Committee to expedite the hearing of appeal except informing to its Panel Lawyer on 26-9-2023 & 7-2-2024. Let an explanation be called from the Secretary concerned as to why appropriate steps were not taken to expedite the hearing of appeal and it be placed for consideration.

              Sd/-                                               Sd/-
       (Sanjay K. Agrawal)                              (Sanjay Agrawal)
             Judge                                              Judge




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