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Shailendra Kumar Netam vs State Of Chhattisgarh
2022 Latest Caselaw 5117 Chatt

Citation : 2022 Latest Caselaw 5117 Chatt
Judgement Date : 10 August, 2022

Chattisgarh High Court
Shailendra Kumar Netam vs State Of Chhattisgarh on 10 August, 2022
                                1
                                        CRA No. 1248 of 2022

                                                           NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                     CRA No. 1248 of 2022

     Shailendra       Kumar   Netam   S/o   Bhagwani,     Aged
      About     25    Years,   R/o     Aadiwasi   Para     Shiv
      Chowk, Chowki Kanwar P.S. Gurur, District :
      Balod, Chhattisgarh.

                                             ­­­­ Appellant

                            Versus

     State Of Chhattisgarh Through Station House
      Officer        P.S.   Gurur,     District   :      Balod,
      Chhattisgarh.

                                             ­­­­ Respondent

For Appellant :­ Mr. Aman Kesharawni, Advocate, on behalf of Mr. Vineet Kumar Pandey, Advocate. For State / Respondent :­ Mr. Sudeep Verma, Dy. G.A.

DB : Hone'ble Shri Justice Sanjay K. Agrawal & Hon'ble Shri Justice Sanjay S. Agrawal

Order On Board (10.08.2022)

Sanjay K. Agrawal, J

1. Heard.

2. The appeal CRA No.961/2022 (Shailendra Kumar

CRA No. 1248 of 2022

Netam vs. State of Chhattisgarh), preferred

against the impugned judgment of conviction

and sentence dated 10.06.2022, is pending

consideration before this Court and now, the

instant criminal appeal i.e. CRA No.1248/2022

(Shailendra Kumar Netam vs. State of

Chhattisgarh) has been filed through Mr.

Vineet Kumar Pandey, learned counsel, against

the same impugned judgment.

3. Since firstly preferred criminal appeal i.e.

CRA No.961/2022 filed by the present appellant

against the same impugned judgment of

conviction and sentence dated 10.06.2022 is

already pending consideration before this

Court, the instant criminal appeal i.e. CRA

No.1248/2022 is unnecessary and accordingly,

it stands disposed off.

4. Mr. Vineet Kumar Pandey, learned counsel,

would be entitled to appear in CRA No.961/2022

and argue on behalf of the appellant­

Shailendra Kumar Netam along with his

associates before this Court subject to filing

CRA No. 1248 of 2022

of memo of appearance on behalf of the present

appellant.

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

Ankit
 

 
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