Chattisgarh High Court
Shankar Lal Bhoi vs State Of Chhattisgarh 19 Wa/492/2016 ... on 6 October, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR Order Sheet CRA No. 377 of 2010 Shankar Lal Bhoi Versus State Of Chhattisgarh 6-10--2018 None for the appellant.
Mr.Vinod Tekam, Panel Lawyer for the State. The case is called for hearing from 1-10-2018 to 6- 10-2018 i.e., today on daily basis which is listed in weekly list, but no one is present on behalf of the appellant. This court has no other option except to cancel the bail granted to the appellant on 2-8-2010. The bail granted the appellant on 2-8-2010 is hereby cancelled.
Let non-bailable warrant be issued against the appellant and after his arrest he shall be produced before the court of Special Judge (Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Mahasamund (CG) in connection with Special Session trial No. 1 of 2010 and the said court will send the appellant to jail for serving the remainder of the sentence.
Sd/-
(Ram Prasanna Sharma) Judge Raju