Manjeet Boyar @ Manboyar vs State Of Chhattisgarh
2025 Latest Caselaw 308 Chatt

Chattisgarh High Court

Manjeet Boyar @ Manboyar vs State Of Chhattisgarh on 2 July, 2025

SOURABH
BHILWAR
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BHILWAR
Date: 2025.07.03
10:14:28 +0530




                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               CRA No. 40 of 2025

                         MANJEET BOYAR @ MANBOYAR versus STATE OF CHHATTISGARH
                                                    alongwith

                            CRA/819/2025, CRA/817/2025, CRA/239/2025, CRA/382/2025

                                                Order on Board


                      02/07/2025        Heard Mr. Goutam Khetrapal, Mr. Gendesh

                                   Dadsena and Mr. Anil Pillai learned counsel for their

                                   respective appellants. Also heard Mr. Sangharsh

                                   Pandey, learned Govt. Advocate appearing for the

                                   respondents/ State.

Ms. Rashmi Chaudhary, Assistant Jail

Superintendent, Central Jail, Durg alongwith the

accused Nikhil Sonwani is also appeared before this

Court through video conferencing. His presence be

marked.

On the last date of hearing, it has been pointed

out that there are six accused persons in Sessions Trial

No. 24/2021, out which, five accused persons have

preferred these appeals before this Court and one

Nikhil Sonwani/accused has not yet preferred an

appeal before this Court, for which this Court has

directed the Registrar General to make necessary

arrangement for taking up this matter today and to ask

the accused Nikhil Sonwani as to whether he wants to

engage a counsel of his own choice or this Court may

appoint an Amicus Curiae.

In compliance of the above order, the accused

has been produced before this Court through video

conferencing and he has been identified by the

Assistant Jail Superintendent, Central Jail, Durg.

On a pointed query being made, it has been

submitted that the accused Nikhil Sonwani has recently

been instructed that his family members have engaged

a counsel for filing an appeal against the impugned

judgment and order passed by the trial Court.

At this juncture, Mr. Devershi Thakur, Advocate

present in the Court appears and states that yesterday

he has received instruction from the family members of

Nikhil Sonwani for filing an appeal on his behalf and he

prays for some time.

In view of the above, two weeks' time is granted.

List these cases after two weeks.

                           Sd/-                          Sd/-
                     (Bibhu Datta Guru)             (Ramesh Sinha)
                          Judge                      Chief Justice




S.Bhilwar/Jyoti