Rupendra Mandale vs State Of Chhattisgarh
2023 Latest Caselaw 600 Chatt

                                                             NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                       CRA No. 1360 of 2022

    Rupendra Mandale S/o Hemlal Mandale, aged about 21 years,
     R/o     Village   Joba,   Police   Station   Tumgaon,   District
     Mahasamund, (Chhattisgarh)

                                                      ---- Appellant

                               Versus

    State of Chhattisgarh through S.H.O., P.S. Tumgaon, District
     Mahasamund (C.G.)

                                                    ---- Respondent

For Appellant :- Ms. Pushpa Dwivedi, Advocate on behalf of Mr. A.S. Kachchawaha, 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 (30.01.2023)

Sanjay K. Agrawal, J

1. Heard.

2. The appeal CRA No.90/2023 (Rupendra Mandale vs. State of

Chhattisgarh), preferred by the appellant against the impugned

judgment of conviction and order of sentence dated 27.04.2022

by engaging counsel of his own choice and the instant criminal

appeal i.e. CRA No.1360/2022 (Rupendra Mandale vs. State of

Chhattisgarh) has been filed with the assistance of High Court Legal Aid Committee against the same impugned judgment.

3. Since criminal appeal i.e. CRA No.90/2023 preferred by the

appellant by engaging a counsel of his own choice against the

same impugned judgment of conviction and order sentence

dated 27.04.2022 is pending consideration before this Court, the

instant criminal appeal i.e. CRA No.1360/2022 is unnecessary

and accordingly, it stands disposed off.

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

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