Lachhin @ Lachhindar Salam vs State Of Chhattisgarh
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Chattisgarh High Court

Lachhin @ Lachhindar Salam vs State Of Chhattisgarh on 19 June, 2025

            HIGH COURT OF CHHATTISGARH AT BILASPUR


                          CRA No. 1006 of 2022

      Lachhin @ Lachhindar Salam versus State of Chhattisgarh
                                 Order Sheet


19/06/2025

Mr. Surendra Dewangan, P.L. for the State.

Mr. Pritam Kumar Tiwari, Advocate, was appointed by the High Court Legal Services Committee to argue this appeal on behalf of the appellants but he is not present and appellant No. 1 is in jail since 21/01/2021. In that view of the matter, I appoint Mr. Mirza Kesar Baeg, who is present in the Court, as counsel for the appellants and High Court Legal Services Committee is directed to issue a formal order of appointment in his favour forthwith and he will be entitled for fee.

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

Judgment passed separately.

Signed and dated.

Sd/-

(Sanjay K. Agrawal) JUDGE

Harneet