Rajjan @ Rajesh Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 3519 Chatt

Chattisgarh High Court

Rajjan @ Rajesh Sahu vs State Of Chhattisgarh on 4 April, 2025

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                                                 2025:CGHC:16038



       HIGH COURT OF CHHATTISGARH AT BILASPUR


                        CRA No. 789 of 2007

 RAJJAN @ RAJESH SAHU versus STATE OF CHHATTISGARH
                              Order Sheet




04/04/2025

None appeared for the appellant even when the case is called for hearing.

Mr. Devesh G. Kela, P.L. for the State. In pursuance of order dated 14.02.2025, the appellant appeared before this Court in persons.

His presence be marked.

Considering the fact that this appeal is of the year 2007, this Court is not inclined to adjourn the appeal and feel it appropriate to appoint some counsel from the High Court Legal Services Committee to represent the appellant.

Mr. Bharat Rajput, counsel who is in the panel list of High Court Legal Services Committee, is appointed as counsel to represent the appellant in this case.

Secretary, High Court Legal Services Committee to issue authorisation letter in favour of Mr. Bharat Rajput, Advocate.

With the consent of learned counsel for the parties, the matter is heard finally.

Judgment dictated separately, signed and dated.

Sd/-

(Rajani Dubey) Judge pekde Digitally signed by VIJAY BHARATRAO PEKDE