Sonu @ Suraj vs State Of Chhattisgarh
2021 Latest Caselaw 3311 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet

                                  CRA No. 1465 of 2021
                      Sonu @ Suraj -Versus- State of Chhattisgarh




24/11/2021

Mr. Krishna Kumar Khatri, Advocate for the appellant.

Mr. Sudeep Verma, Deputy G.A. for the State.

Heard on I.A. No.1, which is an application under Section 5 of the Limitation Act.

The present appeal has been preferred being aggrieved by the judgment of conviction dated 08.08.2019, passed in Sessions Case No. 16/2018 passed by the 1st Additional Sessions Judge, Bilaspur. The appeal is filed with a delay of 778 days. The appeal has been preferred through the legal heirs.

On due consideration of the entire facts and circumstances of the case, I.A. No.1 deserves to be and is accordingly allowed. The delay of 778 days in filing the appeal stands condoned.

Appeal is admitted for hearing.

Call for the records of the Court below.

The Paper Book section meanwhile may file the paper book and the matter be listed for further hearing for consideration of application for suspension of sentence and grant of bail after 4 weeks.

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



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