Shibo Mali vs State Of Chhattisgarh
2025 Latest Caselaw 3300 Chatt

Chattisgarh High Court

Shibo Mali vs State Of Chhattisgarh on 26 June, 2025

                                 1/2




                                                  2025:CGHC:28108



       HIGH COURT OF CHHATTISGARH AT BILASPUR


                        CRA No. 571 of 2008

        SHIBO MALI versus STATE OF CHHATTISGARH
                              Order Sheet




26/06/2025

Mr. Ashok Patil, counsel for the appellant.

Mr. Devesh G. Kela, P.L. for the State. Service report of non-bailable warrant is still awaited.

In compliance of non-bailable warrant, the accused/appellant surrendered before this Court today in wheelchair.

Heard on I.A.No.01/2025, for cancellation of non- bailable warrant.

Learned counsel for the appellant submits that the accused/appellant is aged around 67 years and suffering from serious illness, therefore, he could not appear before this Court on 24.03.2025, which lead to issuance of non-bailable warrant. Thus, the non-

appearance of the appellant on 24.03.2025 may be condoned and non-bailable warrant may be cancelled.

Considering the facts and circumstances of the case and further considering the fact that the accused/appellant is suffering from physical ailment and is on wheelchair, I.A.No.01/2025 is allowed.

Non-appearance of the appellant on 24.03.2025 is condoned and non-bailable warrant is hereby cancelled.

With the consent of learned counsel for the parties, the appeal is heard finally.

The appeal is partly allowed.

Judgment dictated separately, signed and dated.

Sd/-

(Rajani Dubey) Judge pkd