Suryakant@ Sk. Tiwari And Others vs State Of Chhattisgarh
2024 Latest Caselaw 138 Chatt

Chattisgarh High Court

Suryakant@ Sk. Tiwari And Others vs State Of Chhattisgarh on 24 June, 2024

                     HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                                     CRA No. 960 of 2002

        Suryakant@ Sk. Tiwari And Another Versus State of Chhattisgarh




24.06.2024

Appellant No. 1 Suryakant Tiwari @ S.K. Tiwari has already been died.

None for appellant No. 2.

Mr. T.S. Sahu, PL for the State.

According to the status report sent by the Second Additional District & Sessions Judge, Bilaspur, appellant No. 2 - Ramakant Tiwari @ Golu Tiwari has been declared absconding as per the report of City Superintendent of Police, Civil Line, Bilaspur. It is also mentioned in the report that a separate request letter has been sent to this High Court by Second Additional District & Sessions Judge, Bilaspur for providing bail bond in respect of judgment dated 28.8.2002 passed in S.T. No. 152/2001.

Registry is directed to proceed regarding the requisition received from the trial court.

Let a arrest warrant be issued against the appellant No.-2 Ramakant Tiwari @ Golu Tiwari through concerned Superintendent of Police who in turn is directed to file status report of the same by/on the next date of hearing.

List this case on 23rd July, 2024.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Raghu Jat