Vijay Kumar Yadu vs The State Of Mp
2025 Latest Caselaw 361 Chatt

Chattisgarh High Court

Vijay Kumar Yadu vs The State Of Mp on 4 July, 2025

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                  HIGH COURT OF CHHATTISGARH AT BILASPUR

KUNAL
                                    CRA No. 2214 of 1998
DEWANGAN


Digitally
                         Vijay Kumar Yadu Versus The State of M.P.
signed by
KUNAL
DEWANGAN

                    CRA/2218/1998,CRA/2217/1998,CRA/2216/1998

                                        Order Sheet


            04/07/2025        Heard Mr. Sachin Nidhi, learned counsel for the

                         appellant. Also heard Mr. B. Gopa Kumar, learned

                         counsel appearing through Video Conferencing for

                         respondent/CBI.

Challenge in this appeal is to the Judgment of

Conviction and order of Sentence dated 17.09.1998

passed by the Court of Special Judge, C.B.I., Jabalpur

(M.P.) (Now Chhattisgarh), in Special Case No. 23/1996.

Learned counsel for the appellant submits that the

appellant has been suffering from paralysis since 2018,

which finds place in the order-sheets of Co-ordinate

Bench of this Court dated 28.07.2022 and 11.07.2024.

However, there appears to be no supporting

documentary evidence on record substantiating the

same.

In view of the above, learned counsel for the

appellant is directed to file relevant documentary

evidence to establish whether the appellant is, in fact,

suffering from paralysis or not. Though the document has

been filed, pertaining to the year 2018 and the same

does not reflect the appellant's present health condition.

Accordingly, the Director Health Services

Department of Health and Family Welfare, New

Mantralaya, Mahanadi Bhawan Raipur (C.G.), is directed

to ensure that the appellant is medically examined by the

Medical Board and to submit a detailed report regarding

appellant's current health status before the next date of

hearing.

The appellant is also directed to cooperate in the

medical examination process.

The Registrar (Judicial) is directed to communicate

this order to the concerned authority for necessary action

and compliance forthwith.

Let the matter be listed again on 09th July, 2025.

Kunal                                               Sd/-
                                               (Ramesh Sinha)
                                                Chief Justice