Hitendra Chalki vs State Of Chhattisgarh
2021 Latest Caselaw 3302 Chatt

Citation : 2021 Latest Caselaw 3302 Chatt
Judgement Date : 24 November, 2021

Chattisgarh High Court

Hitendra Chalki vs State Of Chhattisgarh on 24 November, 2021

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                                                                 NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                          CRR No. 843 of 2021


1.   Hitendra Chalki S/o Chainsai Chalki, Aged About 20 Years, R/o
     Village Jaitalur Totapara, Police Station Bijapur, District Bijapur
     (C.G.).

                                                         ---- Petitioner
                                Versus

1.   State Of Chhattisgarh, Through District Magistrate District
     Bijapur (C.G.)

                                                       ---- Respondent

For Petitioners : Mr. Vikas A. Shrivastava, Advocate. For Respondent/State : Mr. Anand Verma, Dy. Govt. Advocate.

Hon'ble Shri Justice Gautam Chourdiya Order on Board

24/11/2021

1) This criminal revision is filed under Section 397/401 of Code of Criminal Procedure, 1973 challenging the judgment dated 19/08/2021 passed by Additional Sessions Judge (F.T.C.) South Bastar Dantewada (C.G.) in Criminal Appeal NO. 06/2017 upholding the judgment dated 11/07/2021 of Chief Judicial Magistrate, Bijapur, District Bijapur (CG.) in Criminal Case No. 419/2015 convicting and sentencing the applicant as under :-

Conviction Sentence

Under Section 304(A) of R.I. for 1 year and fine of Rs. Indian Penal Code 1,000/-, in default of payment of fine additional R.I. for 1 month

Under Section 146/196 Fine of Rs. 1,000/-, in default of Motor Vehicle Act payment of fine additional R.I. for 15 days.

2) Learned counsel for the applicant submits that the applicant has already filed another revision i.e. CRR No. 551/2021 against the

same impugned order wherein he been granted bail by the Co-ordinate Bench of this Court vide order dated 01/10/2021 and therefore he seeks to withdraw this revision petition being not maintainable.

3) Counsel for the State has no objection to the above prayer.

4)    Permission granted.

5)    Accordingly, the revision petition is dismissed as withdrawn for
       being not maintainable.


                                                      -Sd/-
                                               (Gautam Chourdiya)
                                                     Judge
Chandrakant