Punit Dhritlahre vs State Of Chhattisgarh
2021 Latest Caselaw 3180 Chatt

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                                                           NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                       CRA No. 1391 of 2021

    Punit Dhritlahre, S/o Late Firanta Dhritlahre, Aged About 20
     Years, Resident of Village- Kherdha, Near Primary School,
     Police Station Jamul, District- Durg, Chhattisgarh.

                                                  ---- Appellant

                            Versus

    State of Chhattisgarh, Through- Station House Officer,
     Police Station Jamul, District- Durg, Chhattisgarh.

                                                ---- Respondent

For Appellant : Shri Arjun Lal Singroul, Advocate For Respondent/State : Anand Verma, Dy. G.A.

Hon'ble Shri Justice Gautam Chourdiya Order on Board 16.11.2021

1) The present appeal i.e. CRA No. 1391 of 2021 and previously filed appeal CRA No. 1329 of 2021 are arising out of the same judgment of conviction and order of sentence dated 01.10.2021 passed by the Additional Sessions Judge, 4th F.T.C., Durg (C.G.) in Special Sessions Case (POCSO) No. 169/2019. Previously filed appeal i.e. CRA No. 1329 of 2021 has been preferred by the same appellant namely Punit Ghritlahre through his counsel Mr. Avinash Chand Sahu, Advocate whereas subsequent appeal i.e. CRA No. 1391 of 2021 is filed on behalf of same appellant through High Court Legal Services Committee. Since two appeals against the same judgment of conviction and sentence are not maintainable, in the facts and circumstances of the case, the appeal i.e. CRA No. 1391 of

2021 is dismissed as not maintainable.

2) List CRA No. 1329 of 2021 for hearing in its due course.

3) Registry is directed to publish the name of Shri Arjun Lal Singroul as counsel for the appellant also alongwith the counsel representing the appellant in CRA No. 1329 of 2021, in the cause list.

Sd/-

(Gautam Chourdiya) Judge Nadim