Satish Mahar Jaimin vs State Of Chhattisgarh
2021 Latest Caselaw 2549 Chatt

                                             1

                                                                                NAFR

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                    CRA No. 1067 of 2021
   • Satish Mahar Jaimin S/o Late Narad Jaimin Aged About 35 Years R/o Ward
     No. 12, Siddiqui Gali, Police Station Kotwali, Rajnandgaon, District :
     Rajnandgaon, Chhattisgarh
                                                                         ---- Appellant
                                         Versus
   • State Of Chhattisgarh Through The Police Station City Kotwali, Rajnandgaon,
     District : Rajnandgaon, Chhattisgarh
                                                                     ---- Respondent

For Appellant : Mr. Rajendra Tripathi, Advocate appears under instructions from Mr. S.S. Baghel, Advocate. For State : Mr. Lalit Jangde, Dy. G.A.

CRA No. 1068 of 2021

1. Satish Mahar Jaimin S/o Late Narad Jaimin Aged About 35 Years Resident Of Ward No. 12, Siddhiqui Gali, Police Station- Kotwali Rajnandgaon, District : Rajnandgaon, Chhattisgarh

2. Manish Yadav S/o Kashi Yadav Aged About 25 Years Resident Of Ward No. 12, Siddhiqui Gali, Police Station- Kotwali Rajnandgaon, District : Rajnandgaon, Chhattisgarh

---- Appellants Versus • State Of Chhattisgarh Through- Station House Officer, Police Station City Kotwali, Rajnandgaon, District : Rajnandgaon, Chhattisgarh

---- Respondent

For Appellant/s : Mr. Ajay Mishra, Advocate appears under instructions from Mr. Shailendra Kumar Sharma, Advocate. For State : Mr. Lalit Jangde, Dy. G.A.

DB : Hon'ble Shri Justice Manindra Mohan Shrivastava Hon'ble Smt. Justice Vimla Singh Kapoor Order On Board 24/09/2021

1. We find that these two appeals have been filed by the same appellant

against judgment of conviction and order of sentence, one through legal aid and another by a privately engaged counsel.

2. Considering the aforesaid appeals, CRA No.1067 of 2021 is disposed off as there cannot be two appeals against the same judgment.

3. The appeal of appellant- Satish Mahar Jaimin shall be heard in CRA No.1068 of 2021.

4. Learned counsel for the appellant engaged through legal aid is permitted to argue on behalf of the appellant along with privately engaged counsel.

5. Certain defaults have been pointed out in CRA No.1068 of 2021, for which, two weeks' time is granted to learned counsel for the appellant to remove the default.

6. List the matter for further order in CRA No.1068 of 2021 after two weeks.

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

Ravi