Sayoram vs State Of Chhattisgarh
2022 Latest Caselaw 7216 Chatt

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                                                               NAFR

               HIGH COURT OF CHHATTISGARH, BILASPUR

                         CRA No. 677 of 2013

     Sayoram, S/o Bodhanram, Aged About 50 Years, R/o
      Village Tamasingha, Police Chowki Dokda, P.S. Kansabel,
      Civil Rev. And District- Jashpur, Chhattisgarh. ---- Appellant

                                 Versus

     State of Chhattisgarh, S/o Through - SHO. P.S. Kansabel,
      District- Jashpur, Chhattisgarh.        ---- Respondent


   For Appellant             : Shri Arun Kumar Shukla, Advocate

   For Respondent/State : Shri Afroj Khan, Panel Lawyer


             Hon'ble Shri Justice Sanjay K. Agrawal
           Hon'ble Shri Justice Rakesh Mohan Pandey
                       Judgment on Board
                            01/12/2022
Sanjay K. Agrawal, J.

1) Yesterday, the matter was called for hearing and learned counsel for the appellant submitted that the sole appellant has died on 13.09.2020 and learned State counsel sought time to verify the above fact.

2) Today, the matter is taken up for final hearing. The sole appellant has died on 13.09.2020. Let death certificate of the appellant be brought on record during the course of day.

3) As such, the appeal is disposed off as stand abated on account of death of the appellant.

        Sd/-                                       Sd/-

(Sanjay K. Agrawal)                          (Rakesh Mohan Pandey)
      Judge                                         Judge



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