Nandkishore Prasad Singh vs State Of Chhattisgarh
2022 Latest Caselaw 124 Chatt

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                                                                       NAFR
           HIGH COURT OF CHHATTISGARH, BILASPUR
                              CRR No. 594 of 2016
Nandkishore Prasad Singh S/o Arun Prasad Singh Aged About 58 Years At
Present Working As Deputy General Manager, Vadharvati Iron And Steel
Limited, Karnataka, R/o Village - Magho Police Station - Rajdhamwar, District
Giridih, Jharkhand, Presently R/o At - Guest House of Vadharavati Iron And
Steel Limited, Karnataka , Karnataka
                                                               ---- Applicant
                                    Versus
State Of Chhattisgarh Through The Central Bureau Of Investigation, Raipur
Chhattisgarh, Chhattisgarh
                                                             ---- Respondent

For Applicant - Shri Neeraj Kumar Mehta, Advocate.

For Respondent/State - Shri H.S. Ahluwalia, Dy. Advocate General. _____________________________________________________________

Hon'ble Justice Shri N.K.Chandravanshi

Order on Board 07/01/2022

1. Heard.

2. Learned counsel for the applicant submits that the Special Case (CBI) No.1176/2014 pertains 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