Govind vs State Of Chhattisgarh
2022 Latest Caselaw 3929 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                 CRR No. 220 of 2020
                          Govind Versus State Of Chhattisgarh




21.6.2022

Mr. B.P. Rao, counsel for the applicant.

Mr. Praveen Shrivastava, PL for the State.

Heard.

Pursuant to order dated 29.4.2022, information has been received from the Superintendent, Central Jail Jagdalpur vide memo No.2091/2022 dated 17.5.2022 whereby jail authority has informed that applicant Govind was sent in jail after judgment dated 20.1.2022 passed by Second Additional Sessions Judge, Jagdalpur in CRA No.146/2007 and after completion of jail sentence and deposition of fine, he has been released on 12.6.2021.

In aforesaid memo, jail authority has mentioned CRA No.146/2007 whereas this criminal revision has been filed against the judgment passed in CRA No.66/2008 passed by Second Additional Sessions Judge, Bastar. The said criminal appeal was preferred against the order dated 30.9.2008 passed by JMFC in criminal case No.146/2007. It appears that the case number of criminal appeal has been wrongly mentioned in the memo.

Hence, Registry is directed to issue fresh memo to the Superintendent of concerning jail mentioning that required information be furnished showing correct Criminal Case Number, date of judgment and Criminal Appeal Number pertaining to the applicant.

List the case in the week after next.

Sd/-

(N.K. Chandravanshi) Judge Ayushi