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Devnath Nagesiya vs State Of Chhattisgarh
2022 Latest Caselaw 2314 Chatt

Citation : 2022 Latest Caselaw 2314 Chatt
Judgement Date : 7 April, 2022

Chattisgarh High Court
Devnath Nagesiya vs State Of Chhattisgarh on 7 April, 2022
                                                                     CRA-1254-2021
                                        Page 1 of 1


                                                                               NAFR
                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                   CRA No. 1254 of 2021

       Devnath Nagesiya, S/o Saharu Nagesiya, aged about 35 years, R/o Lalitpur,
       P.S.- Shankargarh, District Balrampur Ramanujganj (Chhattisgarh)
                                                                       ---- Appellant
                                                                              (In Jail)
                                         Versus
       State of Chhattisgarh, through the Station House Officer, Police Station
       Shankargarh, District Balrampur Ramanujganj (Chhattisgarh)
                                                                   ---- Respondent

For Appellant : Mr. A.N. Pandey, Advocate For Respondent-State : Mr. Himanshu K. Sharma, Panel Lawyer

DB: Hon'ble Shri Justice Sanjay K. Agrawal and Hon'ble Smt. Justice Rajani Dubey

Order on Board (07.04.2022) Sanjay K. Agrawal, J

1. Learned counsel for the appellant submits that though the present appellant has filed CRA No.1210 of 2021, but by mistake he has filed present appeal challenging the same impugned judgment dated 13.09.2021 and, therefore, he may be permitted to withdraw this appeal with the liberty to raise all the contentions and grounds in CRA No.1210 of 2021.

2. The other side has no objection. Accordingly, permission is granted.

3. Consequently, the present appeal is dismissed as withdrawn with the liberty to the appellant to make submission and raise all the contentions and grounds in CRA No.1210 of 2021. However, Mr. A.N. Pandey, learned counsel is permitted to appear and argue in CRA No.1210 of 2021.

                    Sd/-                                           Sd/-
            (Sanjay K. Agrawal)                              (Rajani Dubey)
                  Judge                                         Judge
[email protected]
 

 
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