Sagar Singh Meena @ Sagar Singh vs Union Of India Through C.B.I
2024 Latest Caselaw 9696 Jhar

Jharkhand High Court

Sagar Singh Meena @ Sagar Singh vs Union Of India Through C.B.I on 26 September, 2024

Author: Subhash Chand

Bench: Subhash Chand

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (S.J.) No.207 of 2022
Sagar Singh Meena @ Sagar Singh      ....     ... Appellant
                    Versus
Union of India through C.B.I., Ranchi ....    ... Respondent
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Appellant : None For the Res. (C.B.I.) : Mr. Prashant Pallav, DSGI : Mr. Tauseef Jawed, A.C. to DSGI

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Order No. 18/ dated 26.09.2024 No one appears on behalf of the appellant even in revised

call.

2. From the record, it is evident that on 12.04.2024,

20.06.2024 and 13.09.2024 no one has appeared on behalf of the

appellant. The appellant is on bail. This bail has been preferred

on behalf of the appellant against the Judgment of conviction and

sentence dated 22.02.2022 passed by the trial court which was

affirmed by the Appellate Court.

3. The Trial Court is directed to issue non-bailable warrant

against the appellant and submit the compliance report.

4. List on 17.10.2024.

(Subhash Chand, J.) P.K.S.