Balram vs State Of Chhattisgarh
2025 Latest Caselaw 4223 Chatt

Chattisgarh High Court

Balram vs State Of Chhattisgarh on 3 September, 2025

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                        HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               CRA No. 1051 of 2007

                                     BALRAM versus STATE OF CHHATTISGARH


                                                    Order Sheet


03/09/2025

Mr. Hemant Kumar Sahu along with Mr. Aman Sharma, counsel for the appellant.

Ms. N.K. Kashyap, P.L. for the State. Vide this Court's order dated 08.07.2025, 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 Sushil Ligga, Assistant Sub- Inspector and Rohil Nahrel, Constable No. 59 from District Jail- Pendra Road.

His presence be marked.

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 YADAV