Chattisgarh High Court
Dr. Vinayak (Binayak) Sen vs State Of Chhattisgarh on 12 July, 2024
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRA No. 20 of 2011
Dr. Vinayak (binayak) Sen Versus State Of Chhattisgarh
CRA/54/2011,ACQA/14/2011,
12/07/2024 Ms. Rajni Soren, Advocate for the appellant in CRA No. 20/2011
Mr. Ashish Shukla, Additional A.G. for the State/respondent.
Learned counsel for the appellant submits that the appellant in the present case has also been convicted for offence under Section 124-A of the Indian Penal Code, however, the Hon'ble Supreme Court in WP (C) No. 682/2021 has stayed the cases in which the conviction has been recorded in the aforesaid offence. Relevant paragraph 8.4 of the said order states as under :-
8.4. All pending trials, appeals and proceedings with respect to the charge framed under Section 124-A IPC be kept in abeyance. Adjudication with respect to other sections, if any, could proceed if the courts are of the opinion that no prejudice would be caused to the accused.
Learned counsel for the appellant further informed that WP(C) No. 682/2021 is still pending for consideration before the Supreme Court.
Learned counsel for the respondent is not in a position to dispute the aforesaid legal position.
Accordingly, hearing of these appeals are deferred for the time being.
Sd/- Sd/-
(Sanjay K. Agrawal) (Sanjay Kumar Jaiswal)
Sourabh P. Judge Judge