Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Muneem Chowdhary vs State Of Chhattisgarh
2023 Latest Caselaw 474 Chatt

Citation : 2023 Latest Caselaw 474 Chatt
Judgement Date : 23 January, 2023

Chattisgarh High Court
Muneem Chowdhary vs State Of Chhattisgarh on 23 January, 2023
                                                           NAFR

     HIGH COURT OF CHHATTISGARH, BILASPUR

                   CRA No. 141 of 2023

  1. Muneem Chowdhary S/o Bhimma Chowdhary, aged about
     54 years;

  2. Mithila Bai Chowdhary W/o-Muneem Chowdhary, aged
     about 50 years;

     Both are R/o Korja, Baaldhaar, Gadaripara, Thana-
     Gourella, District-Gourella, Pendra, Marwahi (C.G.)

                                                  ---- Appellants

                           Versus

    State of Chhattisgarh through Police Station-Gourella,
     District-Gourella, Pendra, Marwahi (C.G.)

                                                 ---- Respondent

For Appellants :- Ms. Swati Verma, Advocate. For State/Respondent :- Mr. Afroz Khan, 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.1935/2022 (Muneem Chowdhary &

Anr. vs. State of Chhattisgarh), preferred by the appellant against the impugned judgment of conviction and order of

sentence dated 22.11.2022 by engaging counsel of his own

choice, is pending consideration before this Court and

thereafter, the instant criminal appeal i.e. CRA No.141/2023

(Muneem Chowdhary & Anr. 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.1935/2022 preferred by the appellant by engaging a

counsel of his own choice against the same impugned

judgment of conviction and order sentence dated

22.11.2022 is already pending consideration before this

Court, the instant criminal appeal i.e. CRA No.141/2023 is

unnecessary and accordingly, it stands disposed off.

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

Ankit
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter