Nauva Lohar vs State Of Chhattisgarh
2022 Latest Caselaw 6587 Chatt

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                                                                             NAFR
                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                  CRA No. 1652 of 2022
              Nauva Lohar S/o Late Ghuran Lohar Aged About 65 Years R/o Village
               Badauli (Liplipidand), P.S. Rajpur, District - Balrampur-Ramanujganj,
               Chhattisgarh
                                                                      ---- Appellant
                                          Versus
              State Of Chhattisgarh Through Police Station Rajpur, District
               Balrampur-Ramanujganj, Chhattisgarh
                                                                  ---- Respondent

For Appellant : Ms. Lata Nayak, Advocate For State : Mr. Praveen Shrivastava, Panel Lawyer

Hon'ble Shri Justice Narendra Kumar Vyas Judgment on Board

03.11.2022

1. Learned counsel for the appellant does not press the present appeal as this appeal has been filed through Legal Aid Committee and now, the appellant has filed appeal bearing Criminal Appeal No. 1494/2022 through private counsel.

2. Accordingly, the Criminal Appeal is dismissed as not pressed.

Sd-

(Narendra Kumar Vyas) Judge kishore