Santu Alias M. Santosh Rao vs State Of Chhattisgarh
2025 Latest Caselaw 1091 Chatt

Chattisgarh High Court

Santu Alias M. Santosh Rao vs State Of Chhattisgarh on 4 August, 2025

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                         HIGH COURT OF CHHATTISGARH AT BILASPUR

MANPREET
                                               CRA No. 243 of 2025
KAUR



                       Santu Alias M. Santosh Rao Versus State Of Chhattisgarh
Digitally signed
by MANPREET
KAUR
Date: 2025.08.05
10:51:49 +0530




                                                   Order Sheet


                   04.08.2025         Heard Mr. Anmol Sharma, learned counsel for

                                the appellant. Also heard Mr. Sangharsh Pandey,

                                learned Government Advocate for respondent / State.

Learned counsel for the appellant submits that

the co-accused preferred an appeal against his

conviction bearing CRA No. 1203/2017 ( Moni @ M.

Mohan Rao vs. State of Chhattisgarh ) and the same

has already been decided by co-ordinate Bench of this

Court consisting of Shri. Sanjay K. Agrawal, Judge and

Sanjay Kumar Jaiswal, Judge on 18.03.2024.

In view of the same, let the present matter be

listed before the said Bench as the present matter also

arise out of same judgment dated 16.05.2017 of the

trial Court.

List this matter before the aforementioned Bench

after nomination from Hon'ble the Chief Justice.

                       Sd/-                         Sd/-
               (Bibhu Datta Guru)             (Ramesh Sinha)
                    Judge                      Chief Justice




Manpreet