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Mithlesh Singh vs State Of Chhattisgarh
2021 Latest Caselaw 241 Chatt

Citation : 2021 Latest Caselaw 241 Chatt
Judgement Date : 10 June, 2021

Chattisgarh High Court
Mithlesh Singh vs State Of Chhattisgarh on 10 June, 2021
                                          1

                                                                           NAFR

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                    CRA No. 266 of 2021

   • Mithlesh Singh S/o Bipat Singh, Aged About 27 Years Caste Gond, R/o. Village
     Dindo, Bansapara, Police Chowki Dindo, Police Station Trikunda, District
     Balrampur - Ramanujganj Chhattisgarh

                                                                     ---- Appellant

                                       Versus

   • State Of Chhattisgarh Through - Police Station Trikunda, District Balrampur -
     Ramanujganj Chhattisgarh

                                                                   ---- Respondent

& CRA No. 327 of 2021

• Mithlesh Singh S/o Bipat Singh Aged About 27 Years Caste Gond, R/o Village Dindo, Bansapala, Police Chowki-Dindo, Police Station Trikunda, District Balrampur Ramanuganj Chhattisgarh

---- Appellant

Versus

• State Of Chhattisgarh Through The Station House Officer, Police Station Trikunda, District Balrampur Ramanuganj Chhattisgarh

---- Respondent

For Appellant : Shri Ram Narayan Sahu and Shri Santosh Bharat, Advocates For State : Shri Lalit Jangde, Dy.G.A.

D.B.:- Hon'ble Shri Justice Manindra Mohan Shrivastava Hon'ble Smt. Justice Vimla Singh Kapoor

Order On Board

10/06/2021

Appellant - Mithlesh Singh, who has been convicted under the impugned judgment, has filed two appeals. One through private counsel Shri Ram Narayan

Sahu and the other appeal through Legal Aid filed by Shri Santosh Bharat. We find that appeal filed by Shri Bharat is subsequent in point of time after filing of earlier Cr.A.No.266/2021. Therefore, Cr.A.No.327/2021 is disposed off with the observation that the appellant's appeal against conviction shall be heard in Cr.A.No.266/2021. However, considering that a counsel through Legal Aid has also been provided, we permit Shri Bharat to appear along with Ram Narayan Sahu in the pending Cr.A.No.266/2021 and argue on behalf of the appellant.

List Cr.A.No.266/2021 for argument in the week after next.

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


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