Girdhari Lal Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 4204 Chatt

Chattisgarh High Court

Girdhari Lal Sahu vs State Of Chhattisgarh on 3 September, 2025

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        HIGH COURT OF CHHATTISGARH AT BILASPUR

                           CRA No. 569 of 2008

             GIRDHARI LAL SAHU versus STATE OF CHHATTISGARH


                              Order Sheet



03/09/2025

Mr. Jameel Akhtar Lohani, counsel for the appellant.

Mr. Ashish Shukla, Additional Advocate General for

the State.

Vide this Court's order dated 15.07.2025, a non-

bailable warrant was issued against the appellant and in

pursuance of the said order, appellant has been produced

today before this Court by Mukesh Kumar Sahu, Head

Constable No. 23 from District Jail, Mahasamund.

His presence be marked.

Heard on I.A. No. 01/2025, application for grant of

suspension of sentence under Section 389 (2) of the Cr.P.C.

Learned counsel for the appellant submits that he

does not want to press the application (I.A. No. 01/2025).

In view of such submission, since he does not want to

press this application, therefore, application (I.A. No.

01/2025) is dismissed as not pressed.

Also heard on I.A. No. 02/2025, application seeking

permission for changing counsel to represent the case.

Upon due consideration, the same (I.A. No. 02/2025)

stands allowed. The name of earlier counsel be replaced

by Mr. Jameel Akhtar Lohani who will represent the case on

behalf of the appellant.

The appellant be sent back to jail.

With the consent of the parties, the matter is heard

finally.

Judgment dictated separately, signed and dated.

Sd/-

(Rajani Dubey) Judge

Ruchi

RUCHI YADAV RUCHI YADAV