Chandani vs State Of Chhattisgarh
2021 Latest Caselaw 3280 Chatt

                                                                                    NAFR

                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                       CRA No. 1451 of 2021
          • Chandani D/o Manohar Cherwa, Aged About 27 Years R/o Village
            Badkimahari, P.S. Balrampur, District- Balrampur- Ramanujganj, Chhattisgarh
                                                                             ---- Appellant
                                            Versus
          • State Of Chhattisgarh Through Station House Officer, Police Station
            Balrampur, District- Balrampur- Ramanujganj, Chhattisgarh
                                                                        --- Respondent

For Appellant : Ms. Pragya Pandey, Advocate. For State : Mr. Vivek Ranjan Tiwari, Additional A.G. along with Ms. M. Asha, P.L.

DB : Hon'ble Shri Justice P. Sam Koshy Hon'ble Smt. Justice Parth Prateem Sahu Order On Board 23/11/2021

1. The appeal has been preferred by the appellant through the High Court Legal Aid Services Authority. Upon the appeal being filed, the default was pointed out by the Registry that the appellant herein has already preferred an appeal vide CRA No.1234 of 2021 along with the other accused persons in the case who are also involved along with the appellant herein.

2. In view of this fact that the appellant has already preferred an appeal, the instant appeal against the same judgment of conviction is not maintainable.

3. Accordingly, the appeal stands dismissed as not maintainable reserving the right of the appellant to pursue the appeal i.e. CRA No.1234 of 2021, which has already been preferred by the appellant.

                         Sd/-                                         Sd/-
                    (P. Sam Koshy)                            (Parth Prateem Sahu)
                         Judge                                        Judge

Ravi