Banwari @ Banwasi Patel vs State Of Chhattisgarh
2022 Latest Caselaw 5469 Chatt

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                                                                         NAFR
                HIGH COURT OF CHHATTISGARH AT BILASPUR
                     Criminal Appeal No. 423 of 2012


         Banwari @ Banwasi Patel S/o Jadoram, Aged about 23
         years,    R/o    Village        Dhuma,      P.S.   Torba,   Distt.
         Bilaspur, Chhattisgarh.
                                                              ­­­Appellant

                                     Versus

         State of Chhattisgarh through P.S. Torba, Distt.
         Bilaspur, Chhattisgarh.

                                                            ­­­Respondent




    For Appellant         :­       Mr. Rajesh Jain, Advocate
    For State             :­       Mr. Ashish Tiwari, G.A.


                Hon'ble Shri Justice Sanjay K. Agrawal
               Hon'ble Shri Justice Sachin Singh Rajput
                           Judgment on Board
                               26/08/2022
Sanjay K. Agrawal, J.

1. On 16/08/2022, learned counsel for the appellant

had stated that sole appellant Banwari @ Banwasi

Patel had died and to verify the same, this Court

had granted time to learned State counsel and

submit a report.

2. Learned State counsel, after verifying, submits

that sole appellant Banwari @ Banwasi Patel has

died on 30/05/2020.

3. The aforesaid statement is taken on record.

Accordingly, this criminal appeal stands abated.

Learned State counsel undertakes to file death

certificate of the appellant during the course of

the day. It be placed on record.

4. This criminal appeal stands disposed of accordingly

having become abated.

               Sd/­                               Sd/­
     (Sanjay K. Agrawal)                (Sachin Singh Rajput)
          Judge                                   Judge

Harneet