Basuram Maurya vs State Of Chhattisgarh
2022 Latest Caselaw 225 Chatt

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                                                                     NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                 Proceedings Through Video Conferencing
                          CRA No. 1215 of 2021

    Basuram Mourya, S/o Bhagat Singh Mourya, aged about 27 years,
     R/o Makdi (Ghodagaon),        Police    Station   Kondagaon,    District
     Kondagaon, C.G.
                                                                ----Appellant
                                 Versus

    State of Chhattisgarh, Through Station House Officer, Police Station
     Karpawand, District Bastar, C.G.
                                                           ---- Respondent

For Appellant Shri T.K. Jha, Advocate. For State Shri Adil Minhaj, Government Advocate.

CRA No. 1425 of 2021

 Basuram Mourya, S/o Bhagat Singh Mourya, aged about 27 years, R/o village Makdi (Ghodagaon), Police Station Kondagaon, District Kondagaon, C.G.

----Appellant Versus

 State of Chhattisgarh, Through Station House Officer, Police Station Karpawand, District Bastar, C.G.

---- Respondent

For Appellant Shri Badruddin Khan, Advocate. For State Shri Adil Minhaj, Government Advocate.

Hon'ble Shri Justice Gautam Chourdiya Order on Board

12/01/2022

1) The present appeal i.e. CRA No.1215 of 2021 and subsequent filed

appeal CRA No.1425 of 2021 are arising out of the same judgment of

conviction and order of sentence dated 22.09.2021 passed by the

Special Judge (NDPS Act) Jagdalpur, District Bastar C.G. in Special

Criminal Case (NDPS Act) No.03/2015. Previously filed appeal i.e.

CRA No.1215 of 2021 has been preferred by the same appellant

namely Basuram Mourya through his counsel Shri T.K. Jha whereas

subsequent appeal i.e. CRA No.1425 of 2021 is filed on behalf of

same appellant through High Court Legal Services Committee. Since

two appeals against the same judgment of conviction and sentence

are not maintainable, in the facts and circumstances of the case, the

subsequent appeal i.e. CRA No.1425 of 2021 is dismissed as not

maintainable.

2) List CRA No.1215 of 2021 for hearing in the week commencing 21st

February, 2022.

3) Registry is directed to publish the name of Mr. Badruddin Khan along

with the name of counsel for the appellant in CRA No.1215 of 2021 in

the cause list on all further dates of hearing.

Sd/-

(Gautam Chourdiya) Judge

Akhilesh