Suresh Hemla vs State Of Chhattisgarh
2023 Latest Caselaw 728 Chatt

                                     1

                                                                     NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                          CRA No. 1937 of 2022
    Suresh Hemla S/o Mangu Hemla Aged About 29 Years R/o Gangalur,
     Police Station Gangalur, District - Bijapur, Chhattisgarh.

                                                             ---- Appellant

                                   Versus

    State of Chhattisgarh Through Police Station, Gangalur, District -
     Bijapur, Chhattisgarh.

                                                           ---- Respondent




     For Appellant             :     Mr. Pranjal Agrawal, Advocate

     For Respondent /State     :     Mr. Raghvendra Verma, GA


                  Hon'ble Shri Justice Goutam Bhaduri

                Hon'ble Shri Justice N.K. Chandravanshi

                             Judgment on Board


Per Goutam Bhaduri, J.

03/02/2023

1. Heard.

2. Learned counsel for the appellant fairly submits that the appeal

was filed through the Legal Aid and subsequently the appellant

has filed the separate individual appeal engaging a counsel,

therefore, he prays that he may be allowed to withdraw the instant

appeal.

3. In view of such submission that CRA No. 1711 of 2022 is already

on board, therefore, the present appeal which is preferred by the

legal aid is dismissed as withdrawn. The counsel, however, shall

be entitled to claim the remuneration as available under the Rules

for legal aid counsel.

              Sd/-                                              Sd/-


       (Goutam Bhaduri)                              (N.K. Chandravanshi)
             Judge                                            Judge
Ashu