Hemant Kumar Mahilange vs State Of Chhattisgarh
2023 Latest Caselaw 599 Chatt

                                                                NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                       CRA No. 216 of 2023

    Hemant Kumar Mahilange S/o Mangalu Ram @ Kushu
     Mahilange, aged about 20 years, R/o Village Mukta, Police
     Station Jaijaipur, District Janjgir-Champa (C.G.)

                                                         ---- Appellant

                              Versus

    State of Chhattisgarh through - Police of Police Station
     Jaijaipur, District Janjgir-Champa (C.G.)

                                                    ---- Respondent

For Appellant :- Ms. Pushpa Dwivedi, 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 (30.01.2023)

Sanjay K. Agrawal, J

1. Heard.

2. The appeal CRA No.33/2023 (Hemant Kumar Mahilange vs.

State of Chhattisgarh), preferred by the appellant against the

impugned judgment of conviction and order of sentence dated

15.11.2022 by engaging counsel of his own choice has already

been admitted on 09.01.2023, is pending consideration before

this Court and thereafter, the instant criminal appeal i.e. CRA No.216/2023 (Hemant Kumar Mahilange 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.33/2023

preferred by the appellant by engaging a counsel of his own

choice against the same impugned judgment of conviction and

order sentence dated 15.11.2022 is already pending

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

CRA No.216/2023 is unnecessary and accordingly, it stands

disposed off.

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

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