R.Raja Rao vs The State Of M.P
2022 Latest Caselaw 5347 Chatt

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      HIGH COURT OF CHHATTISGARH, BILASPUR
                           Order Sheet
                     CRA No. 1645 of 1998
       S. V. Singh Versus The State Of Madhya Pradesh

CRA/1642/1998,CRA/1737/1998,CRA/1643/1998,CRA/1646/1998,
CRA/1742/1998,CRA/1740/1998,CRA/1644/1998,CRA/1738/1998,




23/08/2022         Ms.   Sharmila     Singhai,   Senior Advocate   assisted   by
             Mr. Kawaljeet Singh Saini and Mr. Pragalbha Sharma, counsel for
             respective appellants.
                   Mr. Himanshu Sharma, Panel Lawyer for the State.
                   Mr. B. Gopa Kumar, counsel for the respondent-CBI.

Learned counsel for the appellants submit that when they moved an application to obtain certified copies of the relevant records of trial Court for preparation of case in the year 2018 and January 2019, they have been supplied certified copies of memo of appeal and impugned judgment in two cases only and in rest of the cases, they have not been supplied certified copies of relevant documents. They also pointed out that vide order dated 19.12.2019, this Court directed to call for the records of Criminal Appeal No.1642 of 1998 and Criminal Appeal No.1644 of 1998 and further on 06.02.2020, it is recorded that records have not been received from the Registry of the High Court of Madhya Pradesh.

Perusal of the office file would show that the Deputy Registrar, High Court of Madhya Pradesh, Jabalpur vide memo dated 13th February 2020 forwarded the records of Criminal Appeal No.1642 of 1998, Criminal Appeal No.1644 of 1998, Criminal Appeal No.1740 of 1998, Criminal Appeal No.1738 of 1998 and Criminal Appeal No.1776 of 1998 along with lower Court records

and other document in sealed bundles. Counsel for appellants submit that they will move fresh application for obtaining certified copies of relevant documents for preparation of their case and prays for two weeks time.

Mr. B. Gopa Kumar, learned counsel representing CBI would submit that the Registry be directed to show his name in the cause list representing respondent, as in some of the cases, name of AG/ASG is mentioned for respondent.

In view of submission of Mr. B. Gopa Kumar, Advocate, Registry is directed to mention the name of Mr. B.Gopa Kumar for counsel for respondent-CBI.

In view of the aforementioned facts of the case and submission of learned counsel for respective appellants, list these cases after two weeks.

Sd/--/---/-/--/-

(Parth Prateem Sahu) Judge

Praveen