Bharat Yadao vs State Of Chhattisgarh
2025 Latest Caselaw 883 Chatt

Chattisgarh High Court

Bharat Yadao vs State Of Chhattisgarh on 31 July, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 723 of 2004

SANTOSH KUMAR versus STATE OF CHHATTISGARH

CRA/969/2004 Digitally signed by AMARDEEP AMARDEEP CHOUBEY CHOUBEY Date:

2025.07.31 17:53:44

31/07/2025 Mr. Anurag Khatri, Advocate for the appellant in CRA +0530

No.723/2004.

Mr. Priyanshu Gupta, Advocate for the appellant in

Mr. U.K.S Chandel, Dy.A.G. for the State.

By order dated 07/05/2025, non-bailable warrant was

issued for production of the appellant before this Court

today.

The S.H.O. Lalpur, Mungeli submitted a report dated

30/31.07.2025 mentioning therein that the appellant was not

available in the given address and as such, the non-bailable

warrant could not be executed.

CRA/969/2004 and CRA/723/2004

Learned counsel appearing for the appellants

undertake to argue the matter finally.

In view of the above, with the consent of learned

counsel for the parties, both the appeals are heard finally.

Judgment passed separately.

SD/-

(Bibhu Datta Guru) Judge

Gowri/ Amardeep