Virendra John vs State Of Chhattisgarh
2022 Latest Caselaw 7598 Chatt

                                      1

                                                                    NAFR
          HIGH COURT OF CHHATTISGARH, BILASPUR
                            CRA No.125 of 2022

     •   Virendra John S/o Jehuda John Aged About 54 Years R/o

         Shantinagar Ward, Near Kabrishtan, Jagdalpur, Police Station

         Bodhghat, District Jagdalpur, Chhattisgarh At Present R/o Village

         Kalwar, Police Chowki Kachche, P.S. Bhanupratappur, District

         North Bastar Kanker Chhattisgarh.

                                                             ---- Appellant

                                   Versus

     •   State Of Chhattisgarh Through The Station House Officer, Police

         Station Adim Jati Kalyan (Ajk), Kanker, (Wrongly Mentioned As

         Police Station Bhanupratappur) District North Bastar Kanker

         Chhattisgarh.

                                                           ---- Respondent



For Appellant               :      Mr. H.S. Patel, Advocate
For State                   :      Mr. Animesh Tiwari, Dy. A.G.


              DB : Hon'ble Shri. Justice Sanjay K. Agrawal &
               Hon'ble Shri. Justice Rakesh Mohan Pandey

                                Order on Board
                                  15.12.2022

Sanjay K. Agrawal, J.

1. Heard.

2. The appeal CRA No. 290/2022 (Virendra John vs. State of

Chhattisgarh) preferred by the appellant against the impugned

judgment of conviction and order of sentence dated 21.12.2021, by

engaging a counsel of his own choice has already been admitted

on 15.02.2022, is pending consideration before this Court and

thereafter, the instant criminal appeal i.e. 125/2022 ( Virendra John

vs. State of Chhattisgarh) has been filed with the assistance of High

Court legal Aid Committee against the same impugned judgment.

3. Since, criminal appeal i.e. CRA No.290/2022 preferred by the

appellant/relative by engaging a counsel of his own choice against

the same impugned judgment of conviction and order of sentence

dated 21.12.2021 is already pending consideration before this

Court, the instant criminal appeal i.e. CRA No.125/2022 is

unnecessary and accordingly, it stands disposed off.

4. Mr. H.S. Patel, Advocate is requested to hand over the copy of

paper books to the counsel Mr. Aman Upadhyay and Mr Sushil

Dubey, Advocates.

                       Sd/-                                       Sd/-
              (Sanjay K. Agrawal)                        (Rakesh Mohan Pandey)
yasmin               Judge                                       Judge