Dukhnasan Bariha vs State Of Chhattisgarh
2022 Latest Caselaw 7676 Chatt

                                                                   NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                         CRA No. 1997 of 2022

     Dukhnasan Bariha S/o Dharmo Bariha, aged about 27 years,

      R/o     Village   Beltikri,   Police   Station   Singhora,   District

      Mahasamund, (C.G.)


                                                           ---- Appellant

                                    Versus

     State of Chhattisgarh, through Police Station Singhora, District
      Mahasamund, (C.G.)

                                                        ---- Respondent

For Appellant :- Ms. Nand Kumari Kashyap, Advocate. For State / Respondent :- Mr. Ashish Tiwari, G.A.

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

Order On Board (20.12.2022)

Sanjay K. Agrawal, J

1. Heard.

2. The appeal CRA No.1961/2022 (Dukhnashan Bariha vs. State of

Chhattisgarh), preferred by the appellant against the impugned

judgment of conviction and order of sentence dated 07.11.2022 by

engaging counsel of his own choice has already been admitted on

13.12.2022, is pending consideration before this Court and thereafter, the instant criminal appeal i.e. CRA No.1997/2022

(Dukhnashan Bariha vs. State of Chhattisgarh) has been filed with

the assistance of High Court Legal Aid Committee against the same

impugned judgment.

3. Since firstly preferred criminal appeal i.e. CRA No.1961/2022

preferred by the appellant by engaging a counsel of his own choice

against the same impugned judgment of conviction and order

sentence dated 07.11.2022 is already pending consideration before

this Court, the instant criminal appeal i.e. CRA No.1997/2022 is

unnecessary and accordingly, it stands disposed off.

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

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