Uddav Prasad Malakar vs State Of Chhattisgarh
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Chattisgarh High Court

Uddav Prasad Malakar vs State Of Chhattisgarh on 7 March, 2025

         Digitally signed
         by YOGESH
YOGESH   TIWARI
TIWARI   Date:
         2025.03.11
         11:20:56 +0530                            1/2




                            HIGH COURT OF CHHATTISGARH AT BILASPUR


                                          CRA No. 254 of 2024

                  UDDAV PRASAD MALAKAR versus STATE OF CHHATTISGARH
                                              Order Sheet



                07/03/2025         Heard Mr. Chitendra Singh, learned counsel for the

                               appellant and Mr. Shaleen Singh Baghel, learned

                               Deputy Government Advocate, appearing for the

                               State/respondent.

Today, though the criminal appeal has been listed

for hearing on I.A. No.02, application for modification of

the order dated 21.11.2024 as the appellant has been

granted bail by this Court vide order dated 21.11.2024,

but he is unable to furnish the sureties, hence, the

learned counsel for the appellant prays that the order

be modified and the appellant be released on personal

bond.

Considering the matter in its entirety, we are of the

view that if the appellant is released on personal bond,

there may be chances of absconsion of the appellant,

hence, with the consent of the learned counsel for the

parties, we proceed to hear the matter finally.

Judgment has been passed separately.

Accordingly, I.A. No.02, application for modification

of the order dated 21.11.2024, stands disposed of.

                   Sd/-                             Sd/-
         (Amitendra Kishore Prasad)            (Ramesh Sinha)
                 Judge                          Chief Justice




Yogesh