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Chattisgarh High Court

Devanand Yadav Alise Chhote vs State Of Chhattisgarh 13 Cra/722/2014 ... on 3 August, 2018

                     HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                            Criminal Appeal No. 231 of 2014

                     Devanand Yadav Versus State of Chhattisgarh.




03.08.2018

Shri Kamlesh Kumar Pandey, Advocate for appellant.

Shri Arvind Dubey, Panel Lawyer for State.

The appellant has already remained in custody for about 5 ½ years and his prayer for bail has been rejected.

Let the appeal itself be heard on priority.

Let the paper book be prepared by the office within a period of 4 weeks' and the matter be listed before the assigned Bench for final hearing. 

                                Sd/-                               Sd/-

                     (Ajay Kumar Tripathy)                 (P. Sam Koshy)
                          Chief Justice                           Judge




    Sumit/Ved