Anuj Kumar Uikey vs State Of Chhattisgarh
2021 Latest Caselaw 471 Chatt

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                                                                           NAFR

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                   CRA No. 413 of 2021
   • Anuj Kumar Uike S/o Gyan Singh Uike Aged About 22 Years R/o Village
     Kurrubhat, Police Station Mangchuva, District : Balod, Chhattisgarh
                                                                    ---- Appellant
                                       Versus
   • State Of Chhattisgarh Through Station House Officer Police Of Police Station
     Mangchuva, District : Balod, Chhattisgarh
                                                                 ---- Respondent

       For Appellant        :     None appears.
       For State            :     Mr. Lalit Jangde, Dy. G.A.



                                CRA No. 600 of 2021

• Anuj Kumar Uikey S/o Ghyan Singh Uikey Aged About 22 Years R/o Village Kurrabhat, Police Station Mangchuwa, District : Balod, Chhattisgarh

---- Appellant Versus • State Of Chhattisgarh Through Police Station Mangchuwa, District : Balod, Chhattisgarh

---- Respondent

For Appellant : Ms. Ashok Kumar Swarnakar, Advocate. For State : Mr. Lalit Jangde, Dy. G.A.

DB : Hon'ble Shri Justice Manindra Mohan Shrivastava Hon'ble Smt. Justice Vimla Singh Kapoor Order On Board 22/06/2021

1. Both the appeals, arising from the same judgment of conviction and order of sentence, have been filed by Anuj Kumar Uike. CRA No.413 of 2021 has been earlier filed through private counsel. Subsequent CRA No.600 of 2021 has been filed through legal aid.

2. As there is already an appeal filed by the appellant, subsequent appeal against the same judgment is not maintainable.

3. CRA No.600 of 2021 is accordingly closed with the observation that the appeal of Anuj Kumar Uike shall be heard in CRA No.413 of 2021.

4. As a counsel from legal aid has also been provided, Mr. Ashok Kumar Swarnakar, Advocate is permitted to argue on behalf of the appellant in CRA No.413 of 2021 in addition to Mr. Anil Gulati, Advocate.

5. List the matter for consideration of application for suspension of sentence and grant of bail in CRA No.413 of 2021 after one week.

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

Ravi