Devan Singh vs State Of Chhattisgarh
2025 Latest Caselaw 2943 Chatt

Chattisgarh High Court

Devan Singh vs State Of Chhattisgarh on 10 June, 2025

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                         HIGH COURT OF CHHATTISGARH AT BILASPUR

                                          CRA No. 888 of 2021
ROHIT
KUMAR
CHANDRA                         Devan Singh Versus State of Chhattisgarh
Digitally signed
by ROHIT
KUMAR
CHANDRA
                                               Order Sheet



                   10/06/2025          Heard Mr. Hemant Kumar Agrawal, learned

                                 counsel for the appellant as well as Mr. Nitansh

                                 Jaiswal, learned Panel Lawyer, appearing for the

                                 State/respondent.

It transpires from the impugned judgment of

conviction and order of sentence passed by the trial

Court that the appellant along with one co-accused

Shiv Prasad Gond has also been convicted and

sentenced by the trial Court for the offence in question.

Learned counsel for the appellant states that he

is unaware of the fact that whether the said co-

accused Shiv Prasad Gond has filed any appeal

before this Court or not.

Let the matter placed again tomorrow i.e. on

11.06.2025 for interaction with co-accused Shiv

Prasad Gond as to whether he has filed any appeal or

wishes to file any appeal before this Court.

The concerned Jail Superintendent to cause

appearance of co-accused - Shiv Prasad Gond

before this Court through Video-conferencing at

11:00 a.m. tomorrow i.e. on 11.06.2025 for the said

interaction.

The Registrar (Judicial) is directed to send a

copy of this order to the concerned Jail

Superintendent for necessary information and

compliance forthwith and shall also make necessary

arrangements for taking up this matter at 11.00 a.m.

tomorrow i.e. on 11.06.2025 through video-

conferencing.

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


Chandra