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Anoop vs State Of Chhattisgarh
2025 Latest Caselaw 1042 Chatt

Citation : 2025 Latest Caselaw 1042 Chatt
Judgement Date : 10 January, 2025

Chattisgarh High Court

Anoop vs State Of Chhattisgarh on 10 January, 2025

                             HIGH COURT OF CHHATTISGARH AT BILASPUR
          Digitally signed

                                                CRA No. 358 of 2019
          by SOURABH
SOURABH PATEL
        Date:
PATEL   2025.01.10
          16:30:42

                                       ANOOP versus STATE OF CHHATTISGARH
          +0530




                      10/01/2025         Mr. Ajay Mishra, Advocate for the Appellants.
                                         Mr. Amit Buxy, P.L. for the State/Respondent.

Learned counsel for the appellants submits that total 05 accused persons were tried and convicted by the learned trial Court vide impugned judgment dated 22.12.2018, however, only 03 accused persons have preferred this appeal. It is not clear whether remaining 02 accused persons, namely, Raj alias Vikram (A-1) and Vicky (A-4) have preferred any appeal/s before this Court or not.

Accordingly, the Superintendent of Jail, Korea, where the accused persons are languishing, shall submit a report before this Court stating as to whether 02 accused persons, namely, Raj alias Vikram (A-1) and Vicky (A-4) have preferred any appeal before this Court or not against their judgment of conviction.

The said report be submitted on or before Monday i.e., 13.01.2025.

Further, the Secretary, District Legal Services Authority, Korea, is directed to find out whether the said 02 accused persons, namely, Raj alias Vikram (A-1) and Vicky (A-4) have preferred their appeals or not against the impugned judgment of conviction and, if not already preferred, to take steps for filing appeal.

List this matter on Monday (i.e. 13.01.2025) alongwith the said report for final hearing.

A copy of this order be sent to the Superintendent of Jail, Korea as also to the Secretary, District Legal Services Authority, Korea for information and needful. It be also sent through fax/email.

                         Sd/-                              Sd/-
               (Sanjay K. Agrawal)             (Sanjay Kumar Jaiswal)
                      Judge                            Judge




Sourabh P.
 

 
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