Prashant Soni @ Munna vs State Of Chhattisgarh
2024 Latest Caselaw 83 Chatt

Chattisgarh High Court

Prashant Soni @ Munna vs State Of Chhattisgarh on 20 June, 2024

                                             1



                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                                  CRA No.1933 of 2023
                  Prashant Soni @ Munna versus State of Chhattisgarh



20.06.2024         Heard Mr. Vivek K. Agrawal, learned counsel for the appellant. Also

              heard Ms. Soumya Sharma, learned Panel Lawyer for respondent / State.

Learned counsel for the appellant submits that the State has iled

an appeal against the impugned judgment passed by the learned

Session Judge, Raigarh, District- Raigarh (C.G.) for enhancing of

sentence of the appellant, being CRMP No.1252/2024, which is pending.

Let the present appeal be connected with the said Cr.M.P.

List the matter accordingly.

Sd/-

(Ramesh Sinha) Chief Justice

Manpreet