Nehrulal Maitri vs State Of Chhattisgarh
2025 Latest Caselaw 1817 Chatt

Chattisgarh High Court

Nehrulal Maitri vs State Of Chhattisgarh on 7 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                    1




                                                                      2025:CGHC:6988


                                                                                     NAFR

                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                        CRMP No. 501 of 2025

                •   Nehrulal Maitri S/o Funkatram Maitri Aged About 40 Years R/o
                    Village Putidih, P.S. Dabhra District Janjgir-Champa Chhattisgarh
                                                                              ... Petitioner

                                                versus

                •   State Of Chhattisgarh Through Station House Officer, Police Station
                    Dabhra District Janjgir-Champa Chhattisgarh
                                                                           ... Respondent

For Petitioner : Office Reference

For Respondent(s) : Mr. Tarkeshwar Nande, Panel Lawyer

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board

07.02.2025

1. Today the case is listed on office reference for seeking guideline by

the concerned trial Court regarding sentence awarded to the

appellant in CRA No. 1749/2024.

2. PUD has been received from the Court of Special Judge (Atrocities)

Janjgir-Champa, District- Janjgir-Champa (C.G.) for seeking

guidelines stating that this Court in CRA No. 1749/2024 vide

judgment dated 09.12.2024 has directed for reducing the sentence

to the appellant for 5 years to 2 ½ years then what will be its effect.

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.02.14 10:38:51 +0530

3. Since the accused has already remained in jail for 11 months, thus,

it is clarified that after completion of 1 year and 7 months in addition

to 11 months which comes to 2½ years, the appellant will be

released from the jail.

4. With the aforesaid clarification and direction, the criminal

miscellaneous petition is disposed of.

Sd/-

(Narendra Kumar Vyas) Judge

Manish