Chattisgarh High Court
State Of Chhattisgarh vs Sonuram And Ors. 5 Wpc/775/2020 Kamta ... on 2 March, 2020
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
ACQA No.449 of 2010
State Of Chhattisgarh Versus Sonuram And Ors.
02/03/2020 Shri R. S. Baghel, Dy. AG for the State.
The acquittal appeal has already been admitted for hearing.
Shri J. K. Shastri, learned counsel appears for respondent Nos.1, 2, 3, 5 & 6.
The service report indicates that respondent No.4 is dead. The acquittal appeal is therefore declared abated against him.
Learned State counsel shall delete the name of respondent No.4 Mahadeo @ Panda from the array of cause title during the course of the day.
The service report is not available for respondent Nos.7, 8 & 9. Issue fresh notice to the respondent Nos.7, 8 & 9 for their appearance before this Court on 01.05.2020. Simultaneously, issue bailable warrant for a sum of Rs.1 Lakh against the respondent No.7 Khiruram, respondent No.8 Dhananjay and respondent No.9 Deepa @ Deepnarayan for their appearance on 01.05.2020.
The concerned SHO shall remain in attendance before this Court with service report on the next date of hearing.
Post the matter on 01.05.2020.
Sd/- Sd/-
(Prashant Kumar Mishra) (Gautam Chourdiya)
Judge Judge
Nirala