Dhiran Ram vs State Of Chhattisgarh
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Chattisgarh High Court

Dhiran Ram vs State Of Chhattisgarh on 7 January, 2025

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                                2025.01.10
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                                                              2025:CGHC:852-DB



           HIGH COURT OF CHHATTISGARH AT BILASPUR

                                CRA No. 1097 of 2019

             DHIRAN RAM versus STATE OF CHHATTISGARH

                                    Order on Board



07/01/2025

Ms. Nirupama Bajpai, counsel for Appellant No.1.

Mr. Parasmani Shrivas, counsel for Appellant Nos. 2 & 3. Mr. Rahul Tamaskar, G.A. and Mr. Soumya Rai, P.L. for State.

Appellant No.1 is in jail. Appellant Nos. 2 & 3 are on bail and they are present before this Court today pursuant to the bailable warrant issued against them vide order dated 22.11.2024.

Considering the facts and circumstances of the case and the fact that Appellant No.1 is in jail since 12.08.2018, we proceeded to hear the appeal finally.

Arguments heard finally.

The judgment is passed separately.

                         Sd/-                                 Sd/-
  Khatai
                (Sanjay K. Agrawal)                  (Sanjay Kumar Jaiswal)
                     Judge                                   Judge