Dinkar Trayambak Ingol vs State Of Chhattisgarh
2021 Latest Caselaw 3543 Chatt

                                        1


                                                                            NAFR
                  HIGH COURT OF CHHATTISGARH, BILASPUR
                           Criminal Appeal No. 1174 of 2021
   1. Dinkar Trayambak Ingol son of Trayambak Ingol age 32 years residence
      Pranjali Nagar Mothi Umri Akola P.S. Civil Line Akola (Maharastra)
   2. Ashok Adhar Koli son of Adhar Koli age about 29 years Residence
      Saigavhan Police Station Kannad District Aourangabad (Maharastra)
                                                                   ---- Appellants
                                     Versus
      State of Chhattisgarh      Through- Police Station Kondagoan District
       Kondagoan (C.G.)
                                                            ---- Respondent/State

For Appellants : Ms. Bulbul Agrawal, Advocate For Respondent/State : Shri Anand Verma, Dy.Govt. Advocate

And

Criminal Appeal No. 1513 of 2021

1. Dinkar Trayambak Ingole, son of Trayambak Ingole, aged about 32 years, resident of Pranjali Nagar Mothi Umri akola, Police Station Civil Line akola, District Akola (M.H.)

2. Ashok Aadhar Koli Son of Aadar Koli aged about 29 years, Resident of Saygvahan P.S. Kannad District- Aurangabad (M.H.)

---- Appellants Versus  State of Chhattisgarh, Through : Station House Officer, Police Station Kondagaon, District Kondagaon (C.G.)

---- Respondent/State

For Appellants : Shri Syed Ishhadil Ali, Advocate For Respondent/State : Shri Anand Verma, Dy.Govt. Advocate

Hon'ble Shri Justice Gautam Chourdiya, J

Order on Board 07.12.2021

1. Both the appeals i.e. Cr.A. No. 1174 of 2021 and Cr.A. No. 1513 of 2021 are

arising out of the same judgment of conviction and order of sentence dated

29.07.2021 passed by the Special Judge, N.D.P.S. Act 1985, Kondagoan,

District Kondagoan (C.G.) in Special Criminal Case (NDPS Act 1985) No.

43/2018. Previously filed appeal i.e. Cr.A. No. 1174 of 2021 has been

preferred by appellants through their counsel Ms. Bulbul Agrawal whereas

subsequent filed appeal i.e. 1513 of 2021 has been preferred by appellants

through their counsel Shri Syed Ishhadil Ali. Since two appeals against the

same judgment of conviction and order of sentence is not maintainable, in

the facts and circumstances of the case, the appeal i.e. 1513 of 2021 is

disposed of as not maintainable.

2. Cr.A. No. 1174 of 2021 is admitted for hearing and post it for hearing after a

week.

3. State counsel is directed to file reply to I.A. No. 01/2021, application for

suspension of sentence and grant of bail in Cr.A. No. 1174 of 2021.

4. Registry is directed to publish the name of Shri Syed Ishhadil Ali alongwith

Ms. Bulbul Agrawal as counsel for the appellants in the cause-list in Cr.A.

No. 1174 of 2021.

Sd/-

(Gautam Chourdiya) Judge

vatti