Chandrabhan Nag vs State Of Chhattisgarh
2023 Latest Caselaw 188 Chatt

                                                              NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                        CRA No. 589 of 2022

     Chandrabhan Nag, S/o Rajlal Nag, aged about 21 years, R/o
      Kanhargaon, Police Station Urandabeda, District- Kondagaon
      (C.G.)

                                                       ---- Appellant

                              Versus

     State of Chhattisgarh, through : Station House Officer, Police
      Station Urandabeda, District- Kondagaon (C.G.)

                                                   ---- Respondent

For Appellant :- Mr. Basant Kaiwartya, Advocate For State / Respondent :- Mr. Animesh Tiwari, Dy. A.G.

DB : Hon'ble Shri Justice Sanjay K. Agrawal & Hon'ble Shri Justice Rakesh Mohan Pandey

Order On Board (10.01.2023)

Sanjay K. Agrawal, J

1. Heard.

2. The appeal CRA No.534/2022 (Chandrabhan Nag vs. State of

Chhattisgarh), preferred by the appellant against the impugned

judgment of conviction and order of sentence dated 26.02.2022 by

engaging counsel of his own choice has already been admitted on

28.03.2022, is pending consideration before this Court and

thereafter, the instant criminal appeal i.e. CRA No.589/2022 (Chandrabhan Nag vs. State of Chhattisgarh) has been filed with

the assistance of High Court Legal Aid Committee against the same

impugned judgment.

3. Since firstly preferred criminal appeal i.e. CRA No.534/2022

preferred by the appellant by engaging a counsel of his own choice

against the same impugned judgment of conviction and order

sentence dated 26.02.2022 is already pending consideration before

this Court, the instant criminal appeal i.e. CRA No.589/2022 is

unnecessary and accordingly, it stands disposed off.

           Sd/-                              Sd/-
   (Sanjay K. Agrawal)              (Rakesh Mohan Pandey)
           Judge                            Judge

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