Rajendra Prasad vs State Of Chhattisgarh
2022 Latest Caselaw 2222 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                    CRR No. 369 of 2022

1.

Rajendra Prasad S/o Shri Tiharuram Aged About 50 Years Caste Jharia R/o Tildeja Thana-Pathalgaon District- Jashpur (C.G.)

2. Sachindra Sahu, S/o Shri Tiharuram Aged About 25 Years Caste Jharia R/o Tildeja Thana-Pathalgaon District- Jashpur (C.G.)

3. Plasidiyus Toppo S/o Shri Rafail Toppo Aged About 37 Years R/o Village-Kohpani, Thana-Tapkara, District-Jashpur (C.G.) ---- Applicants

Versus

1. State Of Chhattisgarh Through The District Magistrate Jashpur, Distt. Jashpur (C.G.)

2. Station House Officer Police Station Pathalgaon Distt. Jashpur (C.G.)

---- Non-Applicants

06/04/2022 Shri Sunil Sahu, counsel for the Applicants.

Shri Vimlesh Bajpai, G.A. for the State/Non-Applicant.

Heard on admission.

Admit.

No notice is required to be issued, as Shri Bajpai, learned Government

Advocate has already accepted notice on behalf of the State/Non-Applicant.

Also, heard on I.A. No.01/2022, an application for staying the further

proceedings of Criminal Case No. 357 of 2012 pending before the Judicial

Magistrate First Class, Patthalgaon, pending decision of this revision.

On due consideration, the application is allowed and it is directed that the

further proceedings in Criminal Case No.357 of 2012, pending before the

Judicial Magistrate First Class, Patthalgaon initiated in pursuance to the judgment under revision passed in Criminal Appeal No.03/2020 "State of C.G.

Vs. Rajendra Prasad and Others" shall remain stayed till the next date of

hearing.

Call for records of the Courts below and post this matter after 4 weeks for

further orders.

I.A. No.01/2022 stands disposed of.

Sd/-

(Sanjay S. Agrawal) Judge

vivek