Chattisgarh High Court
Tarun Sen vs State Of Chhattisgarh on 29 June, 2021
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRA No. 1806 of 2019
Tarun Sen Versus State of Chhattisgarh
29.06.2021 Mr. Anurag Khatri, Counsel for the Appellant.
Mr. H.S. Ahluwalia, Dy. A.G. for the State/Respondent.
Perused the request letter dated 21.06.2021 of Chhattisgarh High Court Legal Aid Service Committee, Bilaspur (C.G.).
Counsel for the Appellant submits that after grant of bail Appellant has not been released from jail because he could not furnish his bail bond and presently he is in jail since 20.07.2018.
Looking to the above, list this case for final hearing in the month of August, 2021.
Accordingly, request letter dated 21.06.2021 is disposed of.
Sd/-
(Arvind Singh Chandel) Judge Saurabh