Erik Minj vs State Of Chhattisgarh
2022 Latest Caselaw 6219 Chatt

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                                                                              NAFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR
                       Criminal Appeal No. 1567 of 2022


         Erik Minj W/o Late Shri Anil Minj, Aged about 28
         years, R/o Village Marol, Bajardand, Police Station
         Bagicha,            Distt.            Jashpur,           Chhattisgarh.

                                                                  ­­­Appellant

                                       Versus

         State    of    Chhattisgarh           through    the   Station     House
         Officer, Police Station Bagicha, Distt. Jashpur,
         Chhattisgarh.

                                                                ­­­Respondent




    For Appellant            :­     Ms. Laxmeen Kashyap, Advocate
    For State                :­     Mr. Sudeep Verma, Dy. G.A.


                Hon'ble Shri Justice Sanjay K. Agrawal
               Hon'ble Shri Justice Deepak Kumar Tiwari
                           Judgment on Board
                               12/10/2022
Sanjay K. Agrawal, J.

1. As per office note dated 28/09/2022, it has been

informed that the appellant has already filed CRA

No. 1455 of 2022 challenging the same impugned

judgment dated 22/08/2022, which has been

challenged in the present appeal.

2. In that view of the matter it would not be proper

to hear and keep pending two different appeals

challenging the same impugned judgment dated

22/08/2022. Therefore, the present appeal filed by

the appellant with the help of High Court Legal Aid

Committee is disposed off with the liberty to the

appellant to make submission and raise all the

contentions and grounds in CRA No. 1455 of 2022.

Further liberty is reserved in favour of Ms.

Laxmeen Kashyap, counsel appearing for the

appellant in this appeal to appear in CRA No. 1455

of 2022 and contest the said appeal alongwith the

counsel engaged therein. Let her name be also

reflected in CRA No. 1455 of 2022 subject to filing

of vakalatnama.

3. A copy of this order be kept in the file/record of

CRA No. 1455 of 2022.

                 Sd/­                                Sd/­
     (Sanjay K. Agrawal)                   (Deepak Kumar Tiwari)
           Judge                                     Judge

Harneet