Ajmer Singh vs State Of Chhattisgarh
2021 Latest Caselaw 3625 Chatt

Citation : 2021 Latest Caselaw 3625 Chatt
Judgement Date : 10 December, 2021

Chattisgarh High Court

Ajmer Singh vs State Of Chhattisgarh on 10 December, 2021

                                                1

                    HIGH COURT OF CHHATTISGARH, BILASPUR

                                           Order Sheet

                                      Cr.A. No. 373 of 2021

                            Ajmer Singh Versus State of Chhattisgarh

                                           Alongwith

  Cr.A. No. 355 of 2021; Cr.A. No. 360 of 2021; Cr.A. No. 369 of 2021; Cr.A. No. 15 of 2020 &
                                     Cr.A. No. 61 of 2020




10/12/2021

Cr.A. No. 373 of 2021; Cr.A. No. 355 of 2021; Cr.A. No. 360 of 2021 & Cr.A. No. 369 of 2021:

(Arising out of judgment of conviction and order of sentence dated 09.02.2021 in Special Case (NDPS) No. 22/2018 of the Special Judge (NDPS Act), Bemetara, District Bemetara, C.G.)

Ms. Sharmila Singhai, Sr. Advocate with Kanwaljeet Singh Saini,

Advocate and Aman Upadhyay, Advocate for the respective appellants.

Dr.(Ms.) Veena Nair, Deputy Advocate General for the State.

Learned counsel for the respective appellants want time to file some

documents.

At the request of the appellants, list these appeals (Cr.A. No. 373 of 2021;

Cr.A. No. 355 of 2021; Cr.A. No. 360 of 2021 & Cr.A. No. 369 of 2021) on

07.01.2022.

Cr.A. No. 15 of 2020 & Cr.A. No. 61 of 2020:

(Arising out of judgment of conviction and order of sentence dated 17.12.2019 in Special Criminal (NDPS Act) Case No. 25/2018 of the First Additional Sessions Judge/Special Judge (under NDPS Act), Korba, District Korba, C.G.)

Shri Ashok Kumar Verma, Advocate (appearing through video

conferencing), Shri Gajendra Kumar Sahu, Advocate and Shri Akhtar Hussain,

Advocate for the respective appellants.

Dr.(Ms.) Veena Nair, Deputy Advocate General for the State.

In this case, as trial of co-accused is going on, the original record was

sent to the trial Court.

Learned counsel for the appellants submit that for consideration of

applications under Section 389 of Cr.P.C. in these appeals, they shall supply

entire documents today itself to the learned counsel for the State.

At the request of learned counsel for the appellants, list these appeals

(Cr.A. No. 15 of 2020 & 61 of 2020) in the next week.

Sd/-