Lohar Saay Bhagat vs State Of Chhattisgarh
2022 Latest Caselaw 1077 Chatt

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                                                              NAFR

            HIGH COURT OF CHHATTISGARH, BILASPUR

                   CRA No. 134 of 2022

    Lohar Saay Bhagat, S/o Shani Ram Bhagat, Aged About 50
     Years, R/o Siharbud, Police Station Kansabel, District-
     Jashpur, Chhattisgarh.                 ---- Appellant

                              Versus

    State of Chhattisgarh, Through- Police Station Kusmi,
     District- Balrampur Ramanujganj, Chhattisgarh.

                                                ---- Respondent

For Appellant : Shri Arham Siddiqui, Advocate

For Respondent/State : Shri Amit Verma, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya Order on Board 25.02.2022

1) The appeal is arising out of the judgment of conviction and order of sentence dated 04.12.2021 passed by the First Additional Sessions Judge, Ramanujganj, District- Balrampur-Ramanujganj (C.G.) in Sessions Case No R- 93/2016 and the appellant has been convicted and sentenced under Sections 450, 506-II & 376 of IPC.

2) At the outset, learned counsel appearing for the appellant seeks to withdraw this appeal as another criminal appeal i.e. CRA No.1647 of 2021 has been preferred by the same appellant namely Lohar Saay Bhagat through his counsel Shri Neeraj Mehta, Advocate. Which is pending consideration before this Court.

3) Counsel for the State has no objection to the above prayer.

4) Permission granted.

5) Accordingly, the instant appeal being not maintainable, is disposed of as withdrawn.

Sd/-

(Gautam Chourdiya) Judge Nadim