Harish Dabara vs State Of Chhattisgarh
2024 Latest Caselaw 197 Chatt

Chattisgarh High Court

Harish Dabara vs State Of Chhattisgarh on 25 June, 2024

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                                    CRA No. 948 of 2001

                         Harish Dabara Versus State Of Chhattisgarh

                                       CRA/1117/2001




25/06/2024

These appeals were arise out of the judgment dated 01.10.2001

passed in Sessions Trial No. 80/2000 by the 2 nd Additional Sessions Judge,

Durg (C.G.) in which there are total 4 accused persons.

In the above judgment, accused No. 3 (Lekhram Gond) was acquitted

and the appeals of accused No. 1 (Chandrabhan Gupta) and accused No. 4

(Harish Dabara) are pending before this Court and appeal of accused No. 2

(Kamlesh Thakur) was dismissed as not pressed by this Court.

In CRA/1117/2001

Ms. Renu Kochar, Advocate for the appellant.

Mr. Sanjeev Pandey, Dy.A.G. for the State.

In pursuance of the order of this Court dated 08.04.2024, appellnat-

Chandrabhan Gupta @ Guddu along with his counsel is present today

before this Court.

His presence be marked.

Now, he is directed to remain present before this Court on each and

every date of hearing till final disposal of this case.

Ms. Anju Ahuja, Advocate for the appellant. Mr. Sanjeev Pandey, Dy.A.G. for the State.

In this appeal, appellant (Harish Dabara) is also directed to remain

present on each and every date of hearing till final disposal of this case.

Learned counsel for the appellant prays to exempt the personal

apperance of appellant-Harish Dabara.

Her prayer is rejected.

List these matters for final hearing on 10th July, 2024.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Sourabh P.