Pankaj Dewangan vs State Of Chhattisgarh
2022 Latest Caselaw 3698 Chatt

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                                                                       NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                             CRA No. 832 of 2022

     • Pankaj Dewangan S/o Rajkumar Dewangan Aged About 28 Years R/o
       Village Meda, Ward No. 15, Bazar Chouk Dongargarh Police Station -
       Dongargarh, District : Rajnandgaon, Chhattisgarh

                                                                ---- Appellant

                                   Versus

     • State Of Chhattisgarh Through Police Station - Dongargarh, District :
       Rajnandgaon, Chhattisgarh

                                                            ---- Respondent

For Appellant : Shri Ashok Swarnakar, Advocate For State : Shri Soumya Rai, Panel Lawyer

D.B.:-Hon'ble Shri Justice Sanjay K. Agrawal and Hon'ble Shri Justice Sachin Singh Rajput

Order On Board

13/06/2022

1. Appellant - Pankaj Dewangan preferred this appeal against

judgment of conviction passed by the Upper Sessions Judge, Dongargarh,

Rajnandgaon on 25/03/2022. However, prior to this, Cr.A.No.727/2022

has already been filed by the same appellant before this Court with the

assistance of Shri Alok Dewangan, Advocate.

2. In that view of the matter, present appeal has to be disposed off as

being unnecessary. Shri Ashok Swarnakar, Advocate would be entitled to

argue in Cr.A.No.727/2022 with Shri Alok Dewangan, Advocate. Name of

Shri Ashok Swarnakar be shown in the cause list as counsel for the

appellant subject to filing of his memo of appearance.

3. Accordingly, Cr.A. No.832/2022 is finally disposed off.

                        Sd/-                                   Sd/-

                 (Sanjay K. Agrawal)                    (Sachin Singh Rajput)
                       Judge                                      Judge


Deepti