Devilal Banjare vs State Of Chhattisgarh
2022 Latest Caselaw 494 Chatt

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                                                            NAFR

             (Proceedings through Video Conferencing)

            HIGH COURT OF CHHATTISGARH, BILASPUR

                       CRR No. 105 of 2022

    Devilal Banjare, S/o Samauram Banjare, Aged About 34
     Years, R/o Station Prara, Near Shiv Mandir, Rajnandgaon,
     Tahsil and District- Rajnandgaon, Chhattisgarh.
                                                  ---- Applicant

                             Versus

    State  of    Chhattisgarh,  Through-    The   Collector,
     Rajnandgaon,    District-  Rajnandgaon,    Chhattisgarh.
                                           ---- Respondent

For Applicant : Shri Govind Prasad Dewangan, Advocate

For Respondent/State : Shri Chitendra Singh, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya Order on Board 27.01.2022

1) The applicant has preferred this revision under Section 397 read with Section 401 of Code of Criminal Procedure, 1973, against the judgment of conviction and order of sentence dated 29.10.2021 passed by the Court of First Additional Sessions Judge, Rajnandgaon, District- Rajnandgaon (C.G.) passed in Criminal Appeal No. 105/2016 whereby the applicant convicted and sentenced under Section 304-A of IPC and Sections 146/196 & 39/192 of the Motor Vehicle Act.

2) Learned counsel for the applicant seeks to withdraw this revision as the applicant has already filed a revision (CRR No. 825 of 2021) challenging the impugned judgment herein

which is pending consideration before this Court.

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

4) Permission granted.

5) Accordingly, the revision is dismissed as withdrawn.

Sd/-

(Gautam Chourdiya) Judge Nadim