Barat Ram Kond vs State Of Chhattisgarh
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Chattisgarh High Court

Barat Ram Kond vs State Of Chhattisgarh on 19 June, 2025

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       HIGH COURT OF CHHATTISGARH AT BILASPUR


                         CRA No. 666 of 2008

    BARAT RAM KOND versus STATE OF CHHATTISGARH
                              Order Sheet




19/06/2025

None for the appellant.

Ms. Nand Kumari Kashyap, P.L. for the State. The matter is listed for final hearing. According to the report dated 30.05.2022 of Jail Superintendent, District Jail, Raigarh (C.G.), the appellant has been set at liberty after completion of sentence imposed upon him by the learned trial Court.

Ms. Reena Singh, counsel present in the Court and who is also in the panel list of High Court Legal Services Committee is appointed to represent the appellant in the case.

The Secretary, High Court Legal Services Committee is directed to issue appointment letter in favour of the Ms. Reena Singh, counsel.

With the consent of the parties, the appeal is heard finally.

The appeal is dismissed.

Judgment dictated separately, signed and dated.

Sd/-

(Rajani Dubey) Judge

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