Kasim Ali Mandal @ Rahul vs State Of Chhattisgarh
2023 Latest Caselaw 164 Chatt

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                                                       Cr.A. No. 709 of 2022




                                                                   NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                     Criminal Appeal No. 709 of 2022
     Kasim Ali Mandal @ Rahul S/o Noor Husain Mandal Aged About
     33 Years R/o Aguriband Bonapara, Police Station Unda, District
     Bankura (West Bengal).

                                                        ---- Petitioner
                               Versus
     State Of Chhattisgarh Through The Police Statiion Bagbahra,
     District Jashpur Chhattisgarh.

                                                     ---- Respondent
                                AND

                   Criminal Appeal No. 180 of 2022
     Kasim Ali Mandal Urf Rahul S/o Noor Husain Mandal Aged About
     33 Years R/o Village Aguriband Bonapara Police Station Unda,
     District Bankura West Bangal.

                                                        ---- Petitioner
                               Versus
     State Of Chhattisgarh Through the Station House Officer, Police
     Station Bagbahar, District Jashpur Chhattisgarh.

                                                     ---- Respondent

  For Petitioner                 : Mr. Punit Ruparel, Advocate in
                                   Cr.A. No.709 of 2022.
  For Respondent/ State          : Mr. Animesh Tiwari, Dy. A.G.

          DB: Hon'ble Shri Justice Sanjay K. Agrawal
               Hon'ble Shri Justice Rakesh Mohan Pandey
                        Order on Board
                           09.01.2023
Sanjay K. Agrawal, J.

1. The appellant has preferred the appeal i.e. CRA No. 709 of 2022

(Kasim Ali Mandal @ Rahul v. State of Chhattisgarh), through the

counsel of his own choice Mr. Punit Ruparel, Advocate against

the impugned judgment of conviction and order of sentence dated

18.11.2021, which is pending for consideration before this Court

Cr.A. No. 709 of 2022

and another criminal appeal i.e. CRA No. 180 of 2022 (Kasim Ali

Mandal Urf Rahul v. State of Chhattisgarh) has been preferred by

Mr. Manoj Kumar Jaiswal, Advocate at the instance of

Chhattisgarh High Court Legal-Aid Committee, against the same

impugned judgment.

2. Since criminal appeal i.e. CRA No. 709 of 2022 is preferred at the

instance of the appellant against the same impugned judgment of

conviction and order of sentence dated 18.11.2021, which is

already pending for consideration before this Court, as such, the

criminal appeal i.e. CRA No. 180 of 2022 is unnecessary and

accordingly, it stands disposed off. However, the record and the

paper-book will be kept in Criminal Appeal No. 709 of 2022.

3. List Criminal Appeal No. 709 of 2022 as per order dated

26.4.2022.

                Sd/-                                    Sd/-

          (Sanjay K. Agrawal)                    (Rakesh Mohan Pandey)
                Judge                                      Judge
Nimmi