Basant Singh vs State Of Chhattisgarh
2021 Latest Caselaw 2871 Chatt

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                                                                 NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                         CRA No. 184 of 2020

    Basant Singh, S/o Ganesh Ram Kavar, aged about 23 Years, R/o
     Pandridand, Police Station Udaipur, District Sruguja,
     Chhattisgarh.

                                                           ----Appellant

                               Versus

    State of Chhattisgarh, Through Police Station Udaipur, District
     Sarguja, Chhattisgarh.

                                                        ---- Respondent

For Appellant Ms. Aditi Singhvi, Advocate on behalf of Mr. Utkal Pradhan, Advocate.

For State Mr. C.B. Kesharwani, Panel Lawyer.

CRA No. 530 of 2020

 Basant Singh, S/o Ganesh Ram Kanwar, aged about 23 Years, Resident of Village Pandridand, Police Station Udaypur, District Sarguja, Chhattisgarh.

----Appellant

Versus

 State of Chhattisgarh, Through Police Station Udaypur, District Sarguja, Chhattisgarh.

---- Respondent

For Appellant Mr. A.K. Yadav, Advocate. For State Mr. C.B. Kesharwani, Panel Lawyer.

Hon'ble Shri Justice Gautam Chourdiya Order on Board

25/10/2021

1) The appeal i.e. CRA No.530 of 2020 and previously filed appeal CRA No.184 of 2020 are arising out of the same judgment of

conviction and order of sentence dated 23.12.2019 passed by the Additional Sessions Judge, F.T.S.C., (POCSO), Ambikapur, District Surguja, C.G. in Special Criminal Case (POCSO) No.48/2017. Previously filed appeal i.e. CRA No.184 of 2020 has been preferred by the same appellant namely Basant Singh through his counsel. 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. 530 of 2020 is dismissed as not maintainable.

2) List CRA No. 184 of 2020 for hearing in the month of December, 2021.

3) Meanwhile, State counsel is directed to file reply to the application I.A. No.01/2020, application for suspension of sentence and grant of bail to the appellant.

Sd/-

(Gautam Chourdiya) Judge Akhilesh