Arun Kumar Naidu vs State Of Chhattisgarh
2025 Latest Caselaw 2393 Chatt

Chattisgarh High Court

Arun Kumar Naidu vs State Of Chhattisgarh on 10 March, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

CRA No. 367 of 2005 ARUN KUMAR NAIDU versus STATE OF CHHATTISGARH

Order Sheet

10/03/2025 Ms. Seema Singh, learned counsel for the appellant.

Ms. N. K. Kashyap, P. L. for the State.

In compliance of bailable warrant issued against the appellant,

the appellant-Arun Kumar Naidu is present, identified by Ms. Seema

Singh, Advocate. His presence is marked and continue to appear before

the trial Court as directed by this Court.

Perusal of impugned judgment indicates that accused Suhel

Aalam is absconding.

State is also directed to submit a report with regard to efforts

made by it for apprehending the absconding accused Suhel Aalam and

as to whether he was put to trial and result thereof if any.

List this case in week commencing 1st April, 2025.

Sd/-

                      Parul                                                     (Sachin Singh Rajput)
PARUL                                                                                     Judge
MITTAL