Manoj Khalkho vs State Of Chhattisgarh
2021 Latest Caselaw 2505 Chatt

                                                                                            NAFR

                              HIGH COURT OF CHHATTISGARH, BILASPUR

                                          CRA No. 1045 of 2021

                  Manoj Khalkho S/o Jairam Khalkho Aged About 26 Years Occupation
                  Agriculture/ Labour, R/o Village Bhalukachhaar, Fokatpara, P.S. Darima, District
                  Sarguja Chhattisgarh., District : Surguja (Ambikapur), Chhattisgarh

                                                                                    ---- Appellant

                                                  Versus

                  State Of Chhattisgarh Through S.H.O. Police Station Darima, District Sarguja
                  Chhattisgarh, District : Surguja (Ambikapur), Chhattisgarh

                                                                               ---- Respondent

For Appellant : Shri Pushkar Sinha, Advocate For State : Shri Mateen Siddiqui, Dy.A.G.

D.B. :Hon'ble Shri Justice Manindra Mohan Shrivastava & Ho n'ble Smt. Justice Vimla Singh Kapoor

Order On Board 22/09/2021

1. Office note shows that this appellant has already filed an appeal registered as Criminal Appeal No.831 of 2021.

2. In view of the said disclosure, this appeal cannot be continued on behalf of the same appellant against the same judgment of conviction and order of sentence.

3. This appeal is accordingly closed.

4. Learned counsel appearing for the appellant is, however, permitted to appear on behalf of the appellant in the other case subject to proper authority given by the appellant/authorized representative of the appellant.

                             Sd/-                                        Sd/-
          --      (Manindra Mohan Shrivastava)                    (Vimla Singh Kapoor)
                 5.         Judge                                       Judge

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