Akshay @ Okhayo Pradhan vs State Of Chhattisgarh
2022 Latest Caselaw 4058 Chatt

                                 1
                                        CRA No. 1018 of 2022

                                                              NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                     CRA No. 1018 of 2022

     Akshay     @    Okhayo   Pradhan        S/o   Showki     Lal
      Pradhan,       Aged   About     37   Years,     R/o    Patan
      Dadar, Ward No. 06, Thana Sankra, District
      Mahasamund Chhattigarh.

                                                ­­­­ Appellant

                            Versus

     State Of Chhattisgarh Through Police Station
      Rajadevri,      District       Baloda   Bazar   Bhatapara
      Chhattisgarh.

                                               ­­­­ Respondent

For Appellant :­ Mr. Deepak Jain, Advocate. For State / Respondent :­ Mr. Rishabh Chandra Singh Samant, PL

DB : Hone'ble Shri Justice Sanjay K. Agrawal & Hon'ble Shri Justice Sachin Singh Rajput

Order On Board (27.06.2022)

Sanjay K. Agrawal, J

1. Heard.

2. The appeal preferred by the appellant­Akshay @

Okhayo Pradhan i.e. CRA No.764/2022 (Akshay @

CRA No. 1018 of 2022

Okhayo Pradhan vs. State of Chhattisgarh)

against the impugned judgment of conviction

and sentence dated 16.02.2022, is pending

consideration before this Court, which has

been filed through High Court Legal Aid

Committee and now the instant criminal appeal

i.e. CRA No.1018/2022 (Akshay @ Okhayo Pradhan

vs. State of Chhattisgarh) has been filed by

the same appellant­Akshay @ Okhayo Pradhan

through Mr. Deepak Jain, learned counsel,

against the same impugned judgment.

3. Since firstly preferred criminal appeal i.e.

CRA No.764/2022 filed by the present appellant

against the same impugned judgment of

conviction and sentence dated 16.02.2022 is

already pending consideration before this

Court, the instant criminal appeal i.e. CRA

No.1018/2022 is unnecessary and accordingly,

it stands disposed off.

4. Mr. Deepak Jain, learned counsel, would be

entitled to appear in CRA No.764/2022 and

argue on behalf of the appellant­Akshay @

CRA No. 1018 of 2022

Okhayo Pradhan along with the other counsel

before this Court subject to filing of

memo of appearance on behalf of the

present appellant.

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

Ankit