Firoz Khan @ Lallu vs State Of Chhattisgarh
2022 Latest Caselaw 5392 Chatt

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                                                                   NAFR
              HIGH COURT OF CHHATTISGARH, BILASPUR
                             CRA No. 190 of 2021
            Firoz Khan @ Lallu, S/o Shri Babbu Khan, Aged About 29
             Years, R/o Shramilk Nagar, Camp- 1, Near Tajuddin Baba
             Majar, Road Side N.H. 6, Police Station- Chawani, Bhilai,
             District- Durg, Chhattisgarh.

                                                           ----Appellant
                                    Versus
            State of Chhattisgarh Through- Police Station- Chawani,
             District- Durg, Chhattisgarh.

                                                     ---- Respondent

For Appellant : Shri Sumit Shrivastava, Adv.

on behalf of Shri Anmol Sharma, Adv. For Respondent/State : Shri Ishwar Jaiswal, Adv.

Hon'bel Smt. Justice Rajani Dubey Judgment On Board 24/08/2022

Heard.

1. Learned counsel for the appellant submits that the sole

appellant has died on 28.04.2022 and in support of

which, death certificate of the appellant is also annexed

therein.

2. In view of the death of sole appellant, the appeal is

dismissed as abated.

Sd/-

(Rajani Dubey) JUDGE

Ruchi