Sunil Banjare vs State Of Chhattisgarh
2023 Latest Caselaw 473 Chatt

                                                        NAFR

     HIGH COURT OF CHHATTISGARH, BILASPUR

                   CRA No. 168 of 2023

    Sunil Banjare S/o Soman Banjare, aged about 22 years
     R/o Village Satnami Para, Aanvari, P.S. Charama, District
     - North Bastar Kanker (C.G.)

                                                 ---- Appellant

                           Versus

    State of Chhattisgarh through Station House Officer,
     Police Station Charama, District - North Bastar Kanker
     (C.G.)

                                              ---- Respondent

For Appellant :- Ms. Seema Singh, Advocate. For State/Respondent :- Mr. Avinash Singh, PL

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

Order On Board (23.01.2023)

Sanjay K. Agrawal, J

1. Heard.

2. The appeal CRA No.150/2023 (Sunil Banjare vs. State of

Chhattisgarh), preferred by the appellant against the

impugned judgment of conviction and order of sentence

dated 06.12.2022 by engaging counsel of his own choice

has already been admitted on 18.01.2023, is pending

consideration before this Court and thereafter, the instant criminal appeal i.e. CRA No.168/2023 (Sunil Banjare 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.150/2023

preferred by the appellant by engaging a counsel of his own

choice against the same impugned judgment of conviction

and order sentence dated 06.12.2022 is already pending

consideration before this Court, the instant criminal appeal

i.e. CRA No.168/2023 is unnecessary and accordingly, it

stands disposed off.

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

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