Satyam Kumar @ Bhola Satanami vs State Of Chhattisgarh
2025 Latest Caselaw 1785 Chatt

Chattisgarh High Court

Satyam Kumar @ Bhola Satanami vs State Of Chhattisgarh on 5 February, 2025

                                                             2025:CGHC:6667-DB

                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                   CRA No. 15 of 2016

                 Satyam Kumar @ Bhola Satanami versus State Of Chhattisgarh

                                       Order Sheet



05.02.2025

None appears for the appellant on repeated calls.

Shri Atanu Ghosh, Dy GA for the State.

Today, the case is listed for final hearing. Since no one appears on behalf of the appellant, this Court proceeds to hear the matter finally by appointing a counsel from the High Court Legal Service Authority.

Shri Gajendra Sahu, who is present in the Court, accepted the request by this Court, to argue the case on behalf of the appellant.

High Court Legal Service Authority is directed to issue necessary instructions in favour of Shri Gajendra Sahu, Advocate.

Case is heard finally. Judgment dictated separately.

Sd/-

(Ravindra Kumar Agrawal) JUDGE

padma