Jaipal vs State Of Chhattisgarh
2025 Latest Caselaw 595 Chatt

Chattisgarh High Court

Jaipal vs State Of Chhattisgarh on 9 June, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 694 of 2007

JAIPAL versus STATE OF CHHATTISGARH

Order Sheet

Digitally 09/06/2025 In compliance of the order dated 04.04.2025, the signed by RAMAKANT NIRALA appellant has been produced before this Court by H.C. No.23, Head Constable Dushyant Jade and C. No.22 Ishwar Sonwani, District Balod. The presence of the appellant be marked and he be sent to the concerned jail.

Mr. Ajay Pandey, GA for the State.

Since no one appears on behalf of the appellant,

therefore, Mr. Aman Kesharwani, Advocate, who is in the

panel of High Court Legal Aid Committee, is appointed to

contest the present case on behalf of the appellant.

The Secretary, High Court Legal Aid Committee is

directed to issue appointment letter in favour of Mr. Aman

Kesharwani, Advocate to contest the present case on behalf

of the appellant.

With the consent of learned counsel for the parties,

the matter has been heard finally.

Judgment passed separately.

Sd/-

Rajani Dubey Judge

Nirala