Onkar Singh vs State Of Chhattisgarh
2022 Latest Caselaw 3835 Chatt

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                                                                                      NAFR
                          HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Criminal Appeal No. 943 of 2022
           1. Onkar Singh son of Fulsingh Thakur, aged about 47 years, R/o. Shivnagar,
              Nishanpura Colony, Police Station Chhola Mandir, District Bhopal (M.P.)
           2. Gyarsa Lal Son of Mitthulal, aged about 58 years, Caste Kunjbandiya, R/o.
              Chhola Mandir, District Bhopal (M.P.)
           3. Rekha Singh Wife of Malkhan Singh, aged about 33 years, Caste Rawat,
              R/o. Bamhori Colony, Police Station Bahadur, District Ashok Nagar (M.P.)
                                                                           ---- Appellants
                                              Versus
              State of Chhattisgarh, Through : the Police Station, Nagarnar, District Bastar
               (C.G.)
                                                                     ---- Respondent/State

          For Appellants       :      None
          For Respondent/State :      Ms. Deepti Shukla, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya Order on Board 16.06.2022

1. The present appeal i.e. Cr.A. No. 943 of 2022 and previously filed appeal i.e. Cr.A. No. 765 of 2022 are arising out of the same judgment of conviction and order of sentence dated 01.04.2022 passed by the Special Judge (N.D.P.S. Act) Jagdalpur, District Bastar (C.G.) in Special Criminal Case (NDPS Act) No. 50/2017. Previously filed appeal i.e. Cr.A. No. 765 of 2022 has been preferred by the same appellants namely Onkar Singh, Gyarsa Lal & Rekha Singh through his counsel namely Shri Utkal Pradhan. Since two appeals against the same judgment of conviction and order of sentence are not maintainable. In the facts and circumstances of the case, the present appeal i.e. Cr.A. No. 943 of 2022 is dismissed as not maintainable.

2. Registry is directed to publish the name of Shri Rajesh Kumar Sharma, Advocate also in the cause-list in Cr.A. No. 765/2022.

Sd/-

(Gautam Chourdiya) Judge

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