Ghanshyam @ Motu Narang vs State Of Chhattisgarh
2021 Latest Caselaw 2252 Chatt

                                                                                      NAFR

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                          CRA No. 970 of 2021
          • Ghanshyam @ Motu Narang S/o Naresh Narang Aged About 28 Years R/o
            Village Chhachhanpairi Police Station Mujgahan District : Raipur, Chhattisgarh
                                                                              ---- Appellant
                                             Versus
          • State Of Chhattisgarh, Through District Magistrate Raipur, District : Raipur,
            Chhattisgarh
                                                                           --- Respondent

For Appellant : Ms. Indira Tripathi, Advocate. For State : Mr. Mateen Siddiqui, Dy. A.G.

DB : Hon'ble Shri Justice Manindra Mohan Shrivastava Hon'ble Shri Justice Narendra Kumar Vyas Order On Board 09/09/2021

1. The office report shows that the appellant- Ghanshyam @ Motu Narang has already filed an appeal registered as CRA No.809 of 2021. This appeal has been filed later on through legal aid.

2. Considering the same, this appeal has to be closed as this appeal also arises out of the same judgment of conviction and order of sentence which the appellant has already filed an appeal registered as CRA No.809 of 2021.

3. This appeal is accordingly disposed off.

4. Ms. Indira Tripathi, Advocate, who is appointed through legal aid, is permitted to argue for and on behalf of the appellant in CRA No.809 of 2021 along with counsel of CRA No.809 of 2021.

5. Name of Ms. Indira Tripathi, Advocate shall be published in the cause list while listing CRA No.809 of 2021.

                       Sd/-                                             Sd/-
            (Manindra Mohan Shrivastava)                        (Narendra Kumar Vyas)
                      Judge                                             Judge

Ravi