Nimeshwar Yadav @ Chhotu vs State Of Chhattisgarh
2021 Latest Caselaw 3674 Chatt

                                                                                         NAFR

                     HIGH COURT OF CHHATTISGARH, BILASPUR

                                       CRA No. 1590 of 2021

     Nimeshwar Yadav @ Chhotu, S/o Late Pardeshi Yadav, aged about 25 Years,
           R/o Chikhli, Police Station- Urla, District- Raipur, Chhattisgarh.

                                                                                   ----Appellant

                                              Versus

     State of Chhattisgarh, Through the Station House Officer, Police Station- Urla,
      District- Raipur, Chhattisgarh.

                                                                                ---- Respondent

For Appellant Shri Kamlesh Kumar Pandey, Advocate. For State Shri Anand Verma, Deputy G.A.

Hon'ble Shri Justice Gautam Chourdiya Order on Board

13/12/2021

1) The present appeal i.e. CRA No.1590 of 2021 and previously filed appeal CRA

No.1544 of 2021 are arising out of the same judgment of conviction and order of

sentence dated 02.09.2021 passed by the Additional Sessions Judge, First Fast

Track Special Court, Raipur, C.G. in Special Criminal Case No.271/2017.

Previously filed appeal i.e. CRA No.1544 of 2021 has been preferred by the

same appellant namely Nimeshwar Yadav @ Chhotu through his counsel. Since

two appeals against the same judgment of conviction and order of sentence are

not maintainable, in the facts and circumstances of the case, the present appeal

i.e. CRA No. 1590 of 2021 is dismissed as not maintainable.

2) List CRA No.1544 of 2021 for hearing in its due course.

Sd/-

(Gautam Chourdiya) Judge

Akhilesh