Dil Kumar Munda vs State Of Chhattisgarh
2021 Latest Caselaw 1289 Chatt

                                                                                    NAFR

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                        CRA No. 746 of 2021
          • Dil Kumar Munda S/o Budhnath Munda Aged About 19 Years R/o Village-
            Samdura, Police Station- Bagicha, District : Jashpur, Chhattisgarh
                                                                             ---- Appellant
                                            Versus
          • State Of Chhattisgarh Through The Station House Officer, Police Station-
            Bagicha, District : Jashpur, Chhattisgarh
                                                                        ---- Respondent

For Appellant : Mr. Dhirendra Prasad Mishra, Advocate. For State : Mr. Mateen Siddiqui, Dy. A.G.

DB : Hon'ble Shri Justice Manindra Mohan Shrivastava Hon'ble Smt. Justice Vimla Singh Kapoor Order On Board 22/07/2021

1. The appellant- Dil Kumar Munda has already filed an appeal registered as CRA No.744 of 2021. This appeal has been filed later on through legal aid.

2. Considering the same, this appeal has to be closed as this appeal also arises out of the same judgment of conviction and order of sentence which the appellant has already filed an appeal registered as CRA No.744 of 2021.

3. This appeal is accordingly disposed off.

4. Mr. Dhirendra Prasad Mishra, Advocate, who is appointed through legal aid, is permitted to argue for and on behalf of the appellant in CRA No.744 of 2021 along with Mr. N.K. Malaviya, Advocate.

5. Name of Mr. Dhirendra Prasad Mishra, Advocate shall be published in the cause list while listing CRA No.744 of 2021.

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

Ravi