Chattisgarh High Court
Vijay Kumar Jain vs The State Of C.G. And Anr. 15 ... on 28 June, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
Cr.M.P. No.963 of 2013
& other connected matters
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 963 of 2013
1. Vijay Kumar Jain S/o R.B. Jain Aged About 64 Years R/o. A-28
Bajaj Colony, New Rajendra Nagar, P.O. Raavigram P.S.-Rajendra
Nagar, Rev. And Civil Distt. Raipur (CG).
---- Petitioner
Versus
1. The State Of Chhattisgarh, Through The In-Charge P.S. Bodhghat,
Jagdalpur, Dist. Bastar, CG Crime No. 453/10 Date 05/12/10
2. The Chhattisgarh State Power Distribution Co.Ltd. Through The
Executive Engineer, Area Stores Division Geedam Road,
Jagdalpur, Distt. Bastar C.G.
---- Respondent
CRMP No. 1078 of 2013
1. Vijay Kumar Jain S/o R.B. Jain Aged About 64 Years R/o. A-28
Bajaj Colony, New Rajendra Nagar, P.O. Raavigram P.S.-Rajendra
Nagar, Rev. And Civil Distt. Raipur (CG).
---- Petitioner
Versus
1. The State Of Chhattisgarh, Through The In-Charge P.S. Civil
Lines, Bilaspur, CG Crime No. 782/10 Date 21/10/10
2. The Chhattisgarh State Power Distribution Co.Ltd. Through The
Executive Engineer, Area Stores Division Bilaspur C.G.
---- Respondent
CRMP No. 1080 of 2013
1. Vijay Kumar Jain S/o R.B. Jain Aged About 64 Years R/o. A-28
Bajaj Colony, New Rajendra Nagar, P.O. Raavigram P.S.-Rajendra
Nagar, Rev. And Civil Distt. Raipur (CG).
---- Petitioner
Versus
2
Cr.M.P. No.963 of 2013
& other connected matters
1. The State Of Chhattisgarh, Through The In-Charge P.S. City
Kotwali, Raigarh, Cr.No.732/10 dated 21/10/2010.
2. The Chhattisgarh State Power Distribution Co.Ltd. Through The
Executive Engineer, Area Stores Division Raigarh, Dist. Raigarh
C.G.
---- Respondent
For Petitioner None
For Respondent/State Shri Sanjay Agrawal, Govt. Advocate
Shri R.K. Bhagat, Dy. Govt. Advocate
Order On Board
By
Prashant Kumar Mishra, J.
28/06/2019
1. At the very outset, learned counsel appearing for the State would submit that out of three cases trial is already concluded in two cases. All the three cases are similar in nature.
2. Considering the statement made by learned counsel for the State, all the petitions are disposed of directing the concerned trial Judge to complete the trial of pending criminal case expeditiously.
Sd/-
Judge Prashant Kumar Mishra Gowri