Madhur Chandravanshi vs Ramkumar Kesharwani
2022 Latest Caselaw 5429 Chatt

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                                                                 NAFR
            HIGH COURT OF CHHATTISGARH, BILASPUR
                 Criminal Revision No.709 of 2015
    Madhur Chandravanshi S/o Late Ramlal Chandravanshi Aged
     About 28 Years R/o Kailash Nagar, In Front Of Sanskritik Manch,
     Kawardha, Police Station - Kawardha, Civil And Revenue District -
     Kabirdham Chhattisgarh
                                                         ----Applicant
                                Versus
   1.

Ramkumar Kesharwani S/o Lakhan Kesharwani, Aged About 50 Years, R/o Ward No. 11, Maruti Ward Kawardha, Civil And Revenue District - Kabirdham Chhattisgarh

2. State Of Chhattisgarh, Through- The District Magistrate, Kawardha, District- Kabirdham Chhattisgarh

----Non-applicants

For Applicant : Mr. Dharmesh Shrivastava, Advocate. For State : Ms. Pushplata Khalkho, Panel Lawyer.

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board

25-08-2022

Heard.

1. The present Criminal Revision has been brought against the

impugned judgment of the appellate Court dated 20.08.2015,

passed in Criminal Appeal No.01/2015, by which the conviction of

the applicant under Section 138 of the Negotiable Instrument Act,

1881 was confirmed.

2. Learned counsel for the applicant submits that the applicant has

expired and the death certificate of the applicant has been

produced along with the covering memo dated 25.08.2022.

3. learned State counsel submits that the death certificate has been

issued by Registrar (Birth & Death), Bhilai Steel Plant, Bhilai

Nagar, C.G., therefore, the State has no objection.

4. On account of death of the applicant, now this proceeding in

Criminal Revision stands abated. Therefore, this Criminal Revision

is disposed of.

Sd/-

(Rakesh Mohan Pandey) Judge Monika