Deepak Kumar @ Majhla vs State Of Chhattisgarh
2022 Latest Caselaw 4926 Chatt

                                         1

                                                                         NAFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR
                       Criminal Appeal No. 375 of 2022


         Deepak Kumar @ Majhla S/o Radheshyam Sahu, Aged
         about 21 years, R/o tolga, Jharpara, Police Station
         Khadgawan,         Distt.           Koriya,        Chhattisgarh.
                                                             ­­­Appellant

                                     Versus

         State    of    Chhattisgarh          through     Police     Station
         Khadgawan, Distt. Koriya, Chhattisgarh.

                                                           ­­­Respondent




    For Appellant      :­ Mr. Rahul Agrawal, Advocate
    For State          :­ Mr. Soumya Rai, P.L.


              Hon'ble Shri Justice Sanjay K. Agrawal
              Hon'ble Shri Justice Sanjay S. Agrawal
                         Judgment on Board
                             02/08/2022
Sanjay K. Agrawal, J.

1. The appellant herein namely Deapak Kumar @ Majhla

has already filed CRA No. 577 of 2022 challenging

the same impugned judgment dated 16.02.2022, which

has been challenged in the present appeal.

2. In that view of the matter it would not be proper

to hear and keep pending two different appeals

challenging the same impugned judgment dated

16.02.2022. Therefore, the present appeal filed by

the appellant with the help of High Court Legal Aid

Committee is disposed off with the liberty to the

appellant to make submission and raise all the

contentions and grounds in CRA No. 577 of 2022.

Further liberty is reserved in favour of Mr. Rahul

Agrawal, Advocate and his associates appearing for

the appellant in this appeal to appear in CRA No.

577 of 2022 and contest the said appeal along with

the counsel engaged therein subject to filing of

memo of appearance.

3. Let an extra set of paper­book of CRA No. 577 of

2022 be supplied to Mr. Rahul Agrawal, Advocate to

enable him and his associates to appear and argue

the matter in CRA No. CRA No. 577 of 2022. Further,

names of Mr. Rahul Agrawal, Advocate and his

associates be also reflected in CRA No. CRA No. 577

of 2022 along with the counsel already engaged.

4. A copy of this order be kept in the file/record of

CRA No. CRA No. 577 of 2022.

                   Sd/­                              Sd/­
     (Sanjay K. Agrawal)                  (Sanjay S. Agrawal)
             Judge                                   Judge


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