Neekram vs State Of Chhattisgarh
2021 Latest Caselaw 2404 Chatt

                                        1

                                                                       NAFR
               HIGH COURT OF CHHATTISGARH, BILASPUR


                             CRA No. 882 of 2006

           Neekram, S/o Jatiram Kenwta, Aged About 41 years, By
            Occupation- Bidi Labour, R/o Village- Unchbhithi, Police
            Station- Champa, District- Janjgir-Champa (C.G.).
                                                                ---- Appellant
                                    Versus


           State of Chhattisgarh Through- Police Station- Champa,
            District- Janjgir-Champa (C.G.).
                                                          ---- Respondent

      For Appellant  -        None.
      For Respondent -        Ms. Subha Shrivastava, P.L.

Hon'bel Smt. Justice Rajani Dubey Judgment On Board 17/09/2021

01. Heard.

02. Report of arrest warrant has been received with a note that

appellant had died on 31.12.2020 and the death certificate of

the appellant is annexed therein.

03. In view of the death of the appellant and in absence of any

application for bringing their legal representatives on record,

the appeal abates and the same is dismissed as abated.

Sd/-

(Rajani Dubey) JUDGE

R/-