Shanichar Ram vs State Of Chhattisgarh
2025 Latest Caselaw 1376 Chatt

Chattisgarh High Court

Shanichar Ram vs State Of Chhattisgarh on 22 January, 2025

                     HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally
signed by
VAIBHAV
SINGH                                  CRA No. 1532 of 2018
Date:
2025.02.14
11:49:18
+0530                     SHANICHAR RAM versus STATE OF CHHATTISGARH

                                               Order Sheet


             22/01/2025          Mr. Tarun Dansena, Counsel for the appellant.

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

The matter has been listed for orders on non- appearance of the accused/appellant before the registry of this Court on 13.12.2024.

The appellant has been granted bail by coordinate Bench of this Court vide order dated 14.11.2024 and he was directed to appear before the registry of this court on 13.12.2024, when he fail to appear on that day, the matter was listed on 15.01.2025 for orders on his non-appearance on 13.12.2024.

On 15.01.2025, the State counsel was directed to verify about the fact as to whether the appellant is still in jail or released on bail.

Today, the matter has been called for hearing the State Counsel submitted report dated 22.01.2025, obtained from Central Jail, Ambikapur, informing this Court that appellant is still in jail and he could not furnish the bail bond and he is undergoing his sentence.

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

Sd/-

                                     (Ravindra Kumar Agrawal)
Vaibhav                                        JUDGE