Damji Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 2131 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                 CRR No. 366 of 2022
        Damji Sahu S/o Shri Ramprasad Sahu, aged about 42 years, R/o village
        Mordha, Thana- Mahasamund, Tahsil & District Mahasamund(CG)
                                                                       ---- Applicant
                                       Versus
        State of Chhattisgarh Through the District Magistrate Mahasamund, District
        Mahasamund
                                                                    ---- Respondent

04/04/2022 Shri Sunil Sahu, counsel for the Applicant.

Shri Raghvendra Verma, G.A. for the Non-Applicant/ State. Heard on admission.

Admit.

No notice is required to be issued as Shri Raghvendra Verma, learned Government Advocate has accepted notice on behalf of the Non- Applicant/ State.

Also heard on I.A.No.1/2022, an application for staying the further proceedings of Criminal Case No.S-3328/2014 pending before the Judicial Magistrate First Class, Mahasamund, pending decision of this revision.

On due consideration, the application is allowed and it is directed that the further proceedings in Criminal Case No.S-3328/2014, pending before the Judicial Magistrate First Class, Mahasamund initiated in pursuance to the judgment under revision passed in Criminal Appeal No.H- 64/2019 "State of C.G Vs. Damji Sahu" shall remain stayed till the next date of hearing.

Call for the records of the Courts below and post this matter after four weeks for further orders.

I.A.No.1/2022 stands disposed of.

Sd/-

(Sanjay S. Agrawal) Judge sunita