State Of Chhattisgarh vs Javed Raza @ Pappu
2022 Latest Caselaw 3930 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet
                                    CRA No. 646 of 2016
                   Javed Raja @ Pappu Versus State Of Chhattisgarh

                                       CRA/1149/2016




21/06/2022           Ms. Smita Jha, Counsel for the appellant in CRA No. 646 of 2016
               and Counsel for the respondent in CRA No. 1149 of 2016.

Mr. Raghvendra Verma, G.A. for the State.

CRA No. 1149 of 2016 :-

Heard on I.A. No. 01 of 2016, application for condonation of delay in filing the instant criminal appeal.

For reasons mentioned in the above application as also considering the fact that the respondent accused has already been filed an appeal i.e. CRA No. 646/2016 against the same judgment which is pending, the application (I.A. No. 01 of 2016) is allowed and delay of 71 days in filing the criminal appeal is condoned.

List these cases for final hearing in its due course.

-Sd/-

(Gautam Chourdiya) Judge

Chandrakant