Neeraj vs State Of Chhattisgarh
2025 Latest Caselaw 3206 Chatt

Chattisgarh High Court

Neeraj vs State Of Chhattisgarh on 23 June, 2025

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       HIGH COURT OF CHHATTISGARH AT BILASPUR
                                 CRA No. 328 of 2005
             NEERAJ versus STATE OF CHHATTISGARH

                                    Order Sheet


23.06.2025           None for the appellant/s.
                     Ms. Nupur Sonkar, P.L. for the respondent/State.

This appeal was filed in the year 2005.

By the impugned judgment, the appellant has been convicted under Section 307 of IPC and sentenced to undergo for rigorous imprisonment for 7 years with fine of Rs. 500/-, in default of payment of fine further R.I. for two months was imposed. On 04.07.2005 the sentence imposed upon the appellant was suspended by this Court and the appellant was granted bail and directed to appear before the Registry of this Court on 16.08.2005 and thereafter before the trial Court on a date given to him by the Registry of this Court and further dates to be given by the trial Court.

The matter remained pending.

On 19.06.2024 a PUD was received by the Registry of this Court on 27.05.2024 from the First Additional Sessions Judge, Surajpur, District - Surajpur informing that the appellant is not appearing before the said Court since 16.03.2020 and this Court on 19.06.2024 issued a bailable warrant for a sum of Rs. 5,000/- against the appellant and the appeal was posted on 23.08.2024. As

no one appeared on behalf of the appellant despite the service of bailable warrant, this Court on 23.08.2024 issued a non-bailable warrant for his production before this Court on 01.10.2024. It appears that the appellant was produced before this Court on 01.10.2024 and he was directed to be released on bail on furnishing a personal bond for a sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the concerned trial Court. Again on 25.11.2024 no one appeared on behalf of the appellant and a bailable warrant for a sum of Rs. 10,000/- was issued against the appellant for his presence before this Court on 08.01.2025. Despite service of bailable warrant no one appeared, hence again a non-bailable warrant was issued against the appellant for his production before this Court on 05.03.2025. On 05.03.2025 the appellant was again granted bail by this Court. Thereafter on 19.03.2025, 28.03.2025 and 07.05.2025 no one appeared on behalf of the appellant.

In view of the above, it would be expedient that the competent Advocate from the legal aid be appointed on behalf of the appellant to represent him .

The High Court Legal Aid Committee is directed to appoint a counsel on behalf of appellant and the same be intimated to him.

Let this be done within a period of 7 working days. List this case on 2nd July, 2025.

sd/- Sd/-

(Sachin Singh Rajput)

Judge

Alfiza