Anira Aka Asnees Tirki vs State Of Chhattisgarh
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Chattisgarh High Court

Anira Aka Asnees Tirki vs State Of Chhattisgarh on 22 January, 2025

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             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                      CRA No. 952 of 2024

      ANIRA @ ASNIS TIRKEY versus STATE OF CHHATTISGARH
                                      CRA No.1465 of 2024

                                          Order Sheet



22/01/2025

Mr. Mirza Kaisher Beg, counsel for the appellant in CrA No.952/2024.

Ms. Sameeksha Gupta, counsel for the appellant in CrA No.1465/2024.

Mr. Vivek Sharma, Panel Lawyer for the State. Both the above mentioned appeals are arising out of same judgment of conviction and order of sentence dated 03.5.2024 passed by Sessions Judge, Korba Distt. Korba (CG) in Session Trial No.16/2022.

CrA No.952/24 has been filed by Mr. Mirza Kaisher Beg, who is private counsel of the appellant.

CrA No.1465/24 has been filed on behalf of the appellant through Legal Aid by Ms. Sameeksha Gupta, Advocate.

Having considered the aforesaid two appeals, the appellant/accused was called from Central Jail, Bilaspur, who appeared through Video Conferencing.

On being asked by the Court, she submits that her advocate is Mr. Mirza Kaisher Beg and she wants to prosecute the appeal filed by him which is CrA No.952/2024.

Criminal Appeal No.952/24 has been filed by the appellant Digitally signed by BINI PRADEEP BINI Date:

PRADEEP 2025.01.23 10:24:56 +0530

through private counsel and subsequent appeal i.e. CrA No.1465/24 has been filed through Legal Aid and the appellant wants to prosecute the appeal preferred by her through private

In the above circumstances, subsequent appeal filed on behalf of the appellant through Legal Aid i.e. CrA No.1465/2024 is not maintainable Accordingly, CrA No.1465/2024 is dismissed. A copy of this order be kept in CrA No.1465/2024.

Sd/-

                                      (Naresh Kumar Chandravanshi)
Bini                                               Judge