Shatruhan Dhhimar And Ors vs State Of Chhattisgarh And Anr
2022 Latest Caselaw 1070 Chatt

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                                                                     NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                           CRA No. 102 of 2008

1.   Shatruhan Dhhimar S/o Konda Dhhimar, Aged About 35 Years,

2.   Videshi Dhhimar S/o Binjhru Dhhimar, Aged About 52 years,

3.   Smt. Thanwarin Bai, Aged About 34 years, W/o Shatruhan
     Dhhimar,

     All are R/o Village Bhaisbod, Police Station Kurud, District
     Dhamtari (C.G.).
                                                            ---- Appellants
                                  Versus

1.   State Of Chhattisgarh, Though The Police Station Bhakhara,
     District Dhamtari (C.G.).

2.   Smt. Mana Bai Nagarchi, Aged About 35 years, W/o Madan Ram
     Nagarchi, R/o Village Bhaisbod, Police Station Kurud, District
     Dhamtari (C.G.).
                                                           ---- Respondent

For Appellants : Mr. Amit Sahu, Advocate. For Respondent/State : Ms. Binu Sharma, P.L.

Hon'ble Shri Justice Gautam Chourdiya Order on Board

25/02/2022

1) The appeal is filed under Section 374(2) of Code of Criminal Procedure, 1973 against the judgment of conviction and order of sentence dated 17/11/2007 passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Dhamtari (C.G.) in Special Case No. 15/2006; whereby the appellants stands convicted and sentenced as under:-

Conviction Sentences U/s 294 of the Indian Fine of Rs. 100/- and in default of Penal Code. payment of fine additional S.I. for 7 days (each) U/s 323 of the Indian Fine of Rs. 400/- and in default of Penal Code payment of fine additional S.I. for 1 month (each)

2) Heard on I.A. No. 01/2022, application for withdrawal of appeal.

3) Learned counsel for the appellants submits that appellants do not want to prosecute this appeal and therefore, he seeks to withdraw the same.

4) Counsel for the State has no objection to the above prayer.

5)    Permission granted.

6)    Accordingly, I.A. No. 01/2022 is allowed and the Criminal Appeal
       is disposed of as withdrawn.


                                                        -Sd/-
                                                 (Gautam Chourdiya)
                                                       Judge
Chandrakant