Muneshwar Ekka vs State Of Chhattisgarh
2022 Latest Caselaw 4020 Chatt

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                                                            NAFR

          HIGH COURT OF CHHATTISGARH, BILASPUR

                    CRA No. 1014 of 2022

    Muneshwar Ekka S/o Shyamlal Ekka Aged About 19 Years
     R/o Nawapara Khurd, P.S. Darima District - Sarguja
     Chhattisgarh.                          ---- Appellant

                              Versus

    State of Chhattisgarh, Through - Station House Officer, P.S.
     Jainagar, District - Sarguja, Chhattisgarh. ---- Respondent

For Appellant : Shri Ravindra Sharma, Advocate

For Respondent/State : Shri Shreshtha Gupta, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya Order on Board 24.06.2022

1) The appeal is arising out of the judgment of conviction and order of sentence dated 24.05.2022 passed by the Additional Sessions Judge, Fast Track Special Court (POCSO Act), Ambikapur, District- Sarguja (C.G.) in Special Criminal Case (POCSO Act) No. 77/2019 and the appellant has been convicted and sentenced under Section 376 Part-I of IPC with default stipulation.

2) At the outset, learned counsel appearing for the appellant seeks to withdraw this appeal as another criminal appeal i.e. CRA No. 879 of 2022 has been preferred by the same appellant through his counsel Shri Nishi Kant Sinha, Advocate. Which is pending consideration before this Court.

3) Counsel for the State has no objection to the above prayer.

4) Permission granted.

5) Accordingly, the instant appeal being not maintainable, is

disposed of as withdrawn.

6) Registry is directed to publish the name of Shri Ravindra Sharma, Advocate alongwith Shri Nishi Kant Sinha, Advocate as counsel for the appellant in CRA No. 879 of 2022.

Sd/-

(Gautam Chourdiya) Judge Nadim