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Kishor Kumar @ Chhotu Bharadwaj vs State Of Chhattisgarh
2025 Latest Caselaw 791 Chatt

Citation : 2025 Latest Caselaw 791 Chatt
Judgement Date : 28 July, 2025

Chattisgarh High Court

Kishor Kumar @ Chhotu Bharadwaj vs State Of Chhattisgarh on 28 July, 2025

SOURABH
BHILWAR
Digitally signed by
SOURABH
BHILWAR                                                 1/2
Date: 2025.07.28
15:31:21 +0530




                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               CRA No. 1447 of 2021

                            KISHOR KUMAR @ CHHOTU BHARADWAJ versus STATE OF
                                                  CHHATTISGARH
                                                 Order on Board


                      28/07/2025         Heard Mr. Sakib Ahmed, learned Panel Lawyer

                                   appearing for the respondent/ State.

Earlier the matter was listed on 22/07/2025 and

the appellant was connected from the Central Jail, Durg

through video conferencing and he has stated that he

desires to engage a counsel of his choice and prays for

some time as instructed by his parents and the Court

directed to list this case in the next week.

However, today on repeated calls, no one

appears on behalf of appellant to press this appeal,

hence, under these circumstances, to advance the

cause of justice, we deem it appropriate to appoint Mr.

Goutam Khetrapal, Advocate, who is present in the

Court, as Amicus Curiae for which, he showed his

positive consent.

On the basis of his consent, he is appointed as

Amicus Curiae in the present case.

In view of the above, the Secretary, High Court

Legal Aid Committee is directed to provide letter of

authorization to Mr. Goutam Khetrapal, Advocate to

contest the matter on behalf of the appellant and also

supply the memo of appeal and judgment forthwith.

List this case on Wednesday i.e. 30/07/2025.

Registry is directed to publish the name of Mr.

Goutam Khetrapal, Advocate as learned counsel for the

appellant in the cause list. Further the Registrar

(Judicial) is directed to communicate this Order to the

appellant who is serving his sentence in the Central

Jail, Durg.

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


S. Bhilwar/Jyoti
 

 
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