Rajesh Hemla vs State Of Chhattisgarh
2023 Latest Caselaw 412 Chatt

                                                                 NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                        CRA No. 165 of 2023

    Rajesh Hemla, S/o Shri Sukku Hemla, aged about 26 years,
     R/o     Village   Chinnakodepal,      Nayapara,    Police   Station
     Modakpal, District - Bijapur (C.G.)

                                                         ---- Appellant

                              Versus

    State of Chhattisgarh, through Police of Police Station
     Modakpal, District - Bijapur (C.G.)

                                                       ---- Respondent

For Appellant :- Mr. Basant Kaiwartya, Advocate. For State/Respondent :- Mr. Soumya Rai, PL

DB : Hon'ble Shri Justice Sanjay K. Agrawal & Hon'ble Shri Justice Radhakishan Agrawal

Order On Board (19.01.2023)

Sanjay K. Agrawal, J

1. Heard.

2. The appeal CRA No.1945/2022 (Rajesh Hemla vs. State of

Chhattisgarh), preferred by the appellant against the impugned

judgment of conviction and order of sentence dated 01.12.2022

by engaging counsel of his own choice has already been

admitted on 12.12.2022, is pending consideration before this

Court and thereafter, the instant criminal appeal i.e. CRA

No.165/2023 (Rajesh Hemla 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.1945/2022

preferred by the appellant by engaging a counsel of his own

choice against the same impugned judgment of conviction and

order sentence dated 01.12.2022 is already pending

consideration before this Court, the instant criminal appeal i.e.

CRA No.165/2023 is unnecessary and accordingly, it stands

disposed off.

        Sd/-                                     Sd/-
  (Sanjay K. Agrawal)                   (Radhakishan Agrawal)
        Judge                                  Judge

Ankit