Mohd. Israr Ahmad @ Raja vs State Of Chhattisgarh
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Chattisgarh High Court

Mohd. Israr Ahmad @ Raja vs State Of Chhattisgarh on 12 February, 2025

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       HIGH COURT OF CHHATTISGARH AT BILASPUR

                         CRA No. 1579 of 2021

   MOHD. ISRAR AHMAD @ RAJA versus STATE OF CHHATTISGARH


                     CRA/1650/2021,CRA/1634/2021

                              Order Sheet




12/02/2025         Heard Mr. Ashutosh Trivedi {Cr.A. No. 1579/2021}
             and Mr. Chandresh Shrivastava {Cr.A. No. 1650/2021},
             learned counsel for the appellants. None appears on behalf
             of the appellant in Cr.A. No. 1634/2021.

                   Mr. Sangharsh Pandey, Govt. Advocate for the
             Respondent/ State.

Today, these matters are listed for final hearing.

An application has been filed in Cr.A. No. 1634/2021 by Mr. Amit Kumar, learned counsel appearing for the appellant for withdrawal of his power and as such, the appellant- Mohd. Shamsher Khan, remains unrepresented.

It has been informed by learned State counsel that the appellants are lodged in Central Jail, Ambikapur.

In the interest of justice, it would be appropriate to direct the appellant- Mohd. Shamsher Khan to appear before this Court through video conferencing today at 11.45 am. He shall inform this Court as to whether he wants to engage a counsel of his own choice or this Court may appoint an Advocate through High Court Legal Aid Committee or appoint an Amicus Curiae.

The Registrar General shall make necessary arrangements for taking up this matter at 11.45 am today through video conferencing.

Learned State counsel is directed to ensure compliance of this order.

              Sd/-                           Sd/-
  (Ravindra Kumar Agrawal)              (Ramesh Sinha)
           Judge                          Chief Justice




     Later on at 11.45 a.m.

Mr. A.K. Bajpai, Asst. Jail Superintendent, Central Jail, Ambikapur, appears through video conferencing along with the appellant- Mohd. Shamsher.

A query was made by this Court to the appellant as to whether he wants to engage a counsel of his own choice or he be given a counsel from the Legal Aid, he states that he seeks the assistance of Amicus Curiae / Legal Aid Counsel as his earlier counsel Shri Amit Kumar has moved an application I.A.

No. 03 for withdrawal of his power for the present appellant in the present Criminal Appeal No. 1634/2021 and on informing him that one of the accused who has been convicted and preferred a Criminal Appeal against the impugned judgment being Cr.A. No. 1650/2021 is being represented by Shri Chandresh Shrivastava, Advocate, who may also represent him to which he has agreed and hence we proceed to the other appeal.

The application for withdrawal of power (I.A. No. 03) moved by Shri Amit Kumar, is allowed.

With the consent of the parties, the matter has been heard finally and judgment dictated separately.

                                        Sd/-                            Sd/-
                             (Ravindra Kumar Agrawal)              (Ramesh Sinha)
                                        Judge                        Chief Justice




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