Kailash Ram vs State Of Chhattisgarh
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Chattisgarh High Court

Kailash Ram vs State Of Chhattisgarh on 24 February, 2025

        Digitally
                                     HIGH COURT OF CHHATTISGARH AT BILASPUR
                                               CRA No. 1410 of 2019
        signed by
        VAIBHAV
VAIBHAV SINGH

                                    KAILASH RAM versus STATE OF CHHATTISGARH
SINGH   Date:
        2025.03.17
        13:07:25
        +0530




                                                         Order Sheet


                     24/02/2025         None for the appellant even after repeated calls.

                                        Mr. Atanu Ghosh, Dy. G.A. for the State/respondent.

Since no one appears on behalf of the appellant on repeated calls

and the appellant is in jail since 17.10.2018, this Court is proceeds for

hearing the appeal finally after appointing a counsel from the legal aid.

Mr. Gajendra Sahu, Advocate who is present in the Court, is

requested to assist in the case and argue the matter on behalf of the

appellant.

The High Court Legal Services Authority is directed to issue

necessary authorization in favor of Mr. Gajendra Sahu, Advocate as the

counsel for the appellant.

With the consent of the parties the matter is heard finally and judgment dictated separately.

Sd/-

(Ravindra Kumar Agrawal) JUDGE

Vaibhav