Jaipal Singh Gond vs State Of Chhattisgarh
2021 Latest Caselaw 852 Chatt

                                                                                    NAFR

                     HIGH COURT OF CHHATTISGARH, BILASPUR

                                           CRA No. 164 of 2016

         • Jaipal Singh Gond, S/o Sukhnandan Gond, Aged about 22 years, R/o Paradol
           Badkabahara, P.S. Jhagrakhand, District Korea (C.G.).

                                                                             ---- Appellant

                                              Versus

         • State of Chhattisgarh, Through S.O., P.S. Jhagrakhand, Disrict Korea (C.G.).

                                                                         ---- Respondent

For Appellant : Ms. Usha Chandrakar, Advocate. For Respondent/State : Mr. Amit Singh, P.L.

Hon'ble Shri Justice Arvind Singh Chandel

Judgment on Board 05/07/2021

1. Perused the P.U.D. letter dated 10.06.2020, wherein, it has been

reported that the appellant has been released from jail on 01.02.2001

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. Accordingly, the instant appeal is dismissed as withdrawn.

Sd/-

(Arvind Singh Chandel) Judge Vasant