Chattisgarh High Court
Kamlesh Netam vs State Of Chhattisgarh on 24 November, 2022
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRA No. 1073 of 2022
Kamlesh Netam Versus State Of Chhattisgarh
CRA No. 1626 of 2022
Division Bench:-
Hon'ble Shri Justice Sanjay K. Agrawal &
Hon'ble Shri Justice Rakesh Mohan Pandey
24.11.2022 Ms. Itu Rani Mukherjee, counsel for the appellant in CRA No.1073/2022.
Mr. Raza Ali, counsel for the appellant in CRA No.1626/2022.
Ms. Ruchi Nagar, Dy. G.A. for the State / respondent.
CRA No. 1073 of 2022 List the matter in the week after next enabling learned State counsel to file reply/objection to application for suspension of sentence and grant of bail.
CRA No. 1626 of 2022 Learned counsel for the appellant is exempted from filing the affidavit in support of application for condonation of delay, accordingly, default pointed out by the Registry is overruled.
Heard on I.A. No.2/2022, application for condonation of delay. After hearing learned counsel for the parties and considering the reasons mentioned in the application we are of the view that sufficient cause has been shown in the application, accordingly I.A. No.2 is allowed and delay of 34 days in filing the instant appeal is condoned.
List the matter for admission along with CRA No.1073/2022 in the week after next.
Sd/- Sd/-
(Sanjay K. Agrawal) ( Rakesh Mohan Pandey )
Judge Judge
Ankit