Krishna Pandey vs State Of Chhattisgarh
2021 Latest Caselaw 2231 Chatt

HIGH COURT OF CHHATTISGARH, BILASPUR Order Sheet CRA No. 669 of 2016 Krishna Pandey Versus State Of Chhattisgarh WITH CRA/1509/2016

08.09.2021 Mr. Rahul Mishra and Mr. Sukhdev Prasad, Counsel for the respective appellants.

Mr. Lalit Jangde, Dy. GA for State.

Heard on prayer for urgent hearing of the appeal i.e. IA

No.1/18 in CRA No.669/16 and IA No.1/16 - application for

exemption to file the certified copy of the impugned judgment in CRA

No.1509/2016.

Considering the prayer that the appellants have undergone

more than six years of jail sentence by now, hearing of both the

appeals are expedited.

Both Appeals be listed for final hearing as an expedited matter.

A prayer for exemption from filing certified copy of the

impugned judgment by appellant Asha Bhoyar is considered and

allowed in these circumstances of the case.

Accordingly, interlocutory applications are allowed.

Paper book may be collected from the office.

                                        Sd/-                           Sd/-

                         (Manindra Mohan Shrivastava)           (Vimla Singh Kapoor)
                                  Judge                              Judge

Ajay