Ankit Patel vs State Of Chhattisgarh
2022 Latest Caselaw 122 Chatt

                                                                      NAFR
           HIGH COURT OF CHHATTISGARH, BILASPUR
                             CRR No. 252 of 2015
Ankit Patel S/o Basant Kumar Patel Aged About 21 Years Medical Student,
Permanent Resident Of Village Ghughwa, Post Jatari, Via Kodatarai, Thana
Pusaur, District Raigarh With Presently Resident Of Qtr. No. 44, Panchvati
Nagar, Boirdadar, Raigarh, Chhattisgarh, Chhattisgarh
                                                               ---- Applicant
                                   Versus
State Of Chhattisgarh S/o Through Thana Chakradhar Nagar, Raigarh,
Chhattisgarh, Chhattisgarh
                                                             ---- Respondent

For Applicant - Shri Dhaniram Patel, Advocate.

For Respondent/State - Shri Shubham Verma, Panel Lawyer. _____________________________________________________________

Hon'ble Justice Shri N.K.Chandravanshi

Order on Board 07/01/2022

1. Heard.

2. Learned counsel for the applicant submits that the Session Trial No.8/2015 pertaining to this criminal revision has completed and judgment has been passed. Hence, he prays that the present criminal revision may be dismissed as infructuous.

3. Accordingly, on the basis of submission made by learned counsel for the applicant, the present CRR is dismissed as infructuous.

SD/-

(N.K. Chandravanshi) Judge

Amardeep