Jagmohan Sahu @ Jaggu vs State Of Chhattisgarh
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Chattisgarh High Court

Jagmohan Sahu @ Jaggu vs State Of Chhattisgarh on 2 July, 2025

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                                                    Digitally signed
                                                    by SHUBHAM
                                        SHUBHAM     SINGH
                                        SINGH       RAGHUVANSHI
                                        RAGHUVANSHI Date:
                                                    2025.07.02
                                                    16:45:51 +0530




      HIGH COURT OF CHHATTISGARH AT BILASPUR


                      CRA No. 816 of 2025



              JAGMOHAN SAHU @ JAGGU AND ANR.
                             versus
                   STATE OF CHHATTISGARH



                          Order Sheet




02.07.2025        Mr. Ganjendra Kumar Sahu, Advocate for the
             Appellant.

                  Ms. Sunita Manikpuri, Dy. G.A. for the
             State/Respondent.

The Registry is directed to ascertain whether any appeals are pending concerning co-accused Poonam Sahu alias Lala and Vishnu Yadav alias Jetley, who were convicted by the Additional Sessions Judge/Special Judge, Special Court for CBI cases, Raipur, vide judgment dated February

6, 2025, in ST No. 165/2024 (State of Chhattisgarh Vs. Jagmohan Sahu & Ors.). If an appeal is pending, the Registry shall notify accordingly. If no appeal has been filed, the Registry shall inform the co-accused of their right to appeal through the jail authorities.

List the matter in week commencing 28.07.2025.

Sd/-

(Sanjay Kumar Jaiswal) Judge

-Shubham