Umesh Kumar Kosle vs State Of Chhattisgarh
2025 Latest Caselaw 856 Chatt

Chattisgarh High Court

Umesh Kumar Kosle vs State Of Chhattisgarh on 30 July, 2025

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                           HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              Cr.A No. 66 of 2005
                             Umesh Kumar Kosle Versus State Of Chhattisgarh

                                                  Order Sheet


                   30/07/2025         Smt Shirya Jaiswal, counsel for the Appellant.
                                      Shri SK Puriya, PL for the State.
                                      In pursuance of the bailable warrant issued by this
                                Court on 27.06.2025, the Appellant is present in person
                                before this Court today and his presence is marked.
                                      Report dated 14.07.2025 sent by the 1st Additional
                                Sessions Judge, Korba shows that the Appellant has been
                                appearing before the said Court regularly without any
                                default and the next date is fixed for 08.10.2025.
                                      Smt Jaiswal submits that as the original Counsel Shri
                                RS Marhas is empanelled for the State and the Appellant
Digitally signed                has authorized her to appear on his behalf, therefore, she
by SISTLA
NEELIMA
VISHNU PRIYA
                                would file her power during the course of the day.
Date:
2025.08.01

With the consent of the learned Counsel for the 14:57:50 +0530 parties, the matter is heard finally.

Judgment dictated in open Court. Signed and dated separately.

Sd/-

(Deepak Kumar Tiwari) JUDGE Priya