Ajay Gain vs State Of Chhattisgarh
2021 Latest Caselaw 1059 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                         Order Sheet
                                        CRA No. 525 of 2021
                           Ajay Gain Versus State Of Chhattisgarh
                                             with
                                         CRA/614/2021




 12-07-2021             Ms. Soni Mishra, counsel for the appellant/ CRA No. 525 of 2021.

                        Mr. Atul Kesharwani, counsel for the appellant/CRA No. 614 of 2021.

                        Mr. Lalit Jangde, Dy. GA for the State/respondent.

We find that Ajay Gain had already filed an Criminal Appeal No. 525 of

2021 and later on another Criminal Appeal was filed by Jaswant Patel in

which Ajay Gain again joint as one of the appellant in Criminal Appeal No.

614 of 2021.

As Ajay Gain has already filed appeal, he could not file another appeal

against the same judgment of conviction of order of sentence in Criminal

Appeal No. 614/2021. Therefore, learned counsel for the appellant in Criminal

Appeal No. 614 of 2021 is granted a weeks' time to carry out necessary

correction to delete the name of Ajay Gain from the memo of appeal by

moving proper application.

Matter be listed after one week for further orders.

                                 Sd/-                                         Sd/-
                  (Manindra Mohan Shrivastava)                     (Vimla Singh Kapoor)
                             Judge                                            Judge




Pawan Prajapati