Mohd. Saleem vs State Of Chhattisgarh
2021 Latest Caselaw 1546 Chatt

                                                                                    NAFR

                       HIGH COURT OF CHHATTISGARH, BILASPUR

                                            CRA No. 1141 of 2017

        • Mohd. Saleem, S/o Mohamad Tasleem, Aged about 45 years, R/o Mujafra
          P.S.- Beerpur, District- Begusaray (Bihar).

                                                                             ---- Appellant

                                               Versus

        • State of Chhattisgarh, Through- P.S.- G.R.P.- Raipur, District Raipur
          (C.G.).

                                                                           ---- Respondent

For Appellant : Mr. J.K. Gupta, Advocate. For Respondent/State : Mr. Akash Pandey, P.L.

Hon'ble Shri Justice Arvind Singh Chandel

Judgment on Board 03/08/2021

1. Perused the jail report dated 24.07.2021 received from Jail Superintendent, Central Jail, Raipur (C.G.) wherein, it has been reported that the appellant has been released from jail on 09.12.2019 after completion of his entire jail sentence imposed upon him by the concerned Trial Court.

2. Learned counsel for the appellant submits that he wants to withdraw the instant appeal.

3. Prayer is allowed.

4. Accordingly, the instant appeal is dismissed as withdrawn.

5. Sd/-

(Arvind Singh Chandel) Judge

Vasant