Pyarelal Yadav vs State Of Chhattisgarh
2025 Latest Caselaw 947 Chatt

Chattisgarh High Court

Pyarelal Yadav vs State Of Chhattisgarh on 3 January, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 89 of 2018

Pyarelal Yadav versus State Of Chhattisgarh

Order Sheet

03/01/2025 None for the appellant.

Shri Atanu Ghosh, Dy. Govt. Advocate for the State. When the matter was being called on for hearing, none appears on behalf of the appellant. It is apprised that the appellant is in jail since 10.11.2016 despite that no one appears on behalf of the appellant to pursue his appeal. Therefore, this court is constrained to proceed with hearing of the case by appointing counsel from the legal aid.

Shri Ajay Kumar Chandra, Advocate, who is present in the court and his name is also in the panel of Legal Aid Counsel, is requested to appear and argue the case on behalf of appellant.

The Chhattisgarh High Court Legal Service Authority is directed to issue necessary authorization in favour of Shri Ajay Kumar Chandra as counsel for appellant.

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

Sd/-

(Ravindra Kumar Agrawal) Judge Inder