State Of Chhattisgarh vs Narayan Singh Chandra
2022 Latest Caselaw 6225 Chatt

                                                                               NAFR

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                              Acquittal Appeal No. 70 of 2010
              State of Chhattisgarh, through the Station House Officer, Chhattisgarh
               Anti Corruption Bureau, Raipur, Branch Bilaspur (CG)
                                                                        ---- Appellant

                                           Versus
              Narayan Singh Chandra, S/o Late Ramlal Chandra, aged about 44
               years, Sub Engineer, Janpad Panchayat, Rural Engineering Service,
               Sarangarh, PS & Tehsil-Sarangarh, District-Raigarh, R/o Village Salni,
               via Jaijaipur, District Janjgir-Champa at present Khelbhata, Sarangarh,
               Distt. Raigarh (CG)
                                                                      ---- Respondent

For Appellant/State : Mr. BP Banjare, Dy. GA . For Respondent : Mr. Vivek Shrivastava, Advocate

Hon'ble Smt. Justice Rajani Dubey Order On Board 12/10/2022

The State/appellant has filed the instant appeal challenging the

legality, validity and propriety of the judgment dated 17.2.2006 passed

by the Special Judge (Anti Corruption Bureau), Raigarh in Special

Criminal Case No.02/2004, acquitting the respondent of charges under

Sections 7 and 13(1)(d) and 13(2) of Prevention of Corruption Act.

02. Learned counsel for the respondent submits that the respondent

has died on 30.8.2020.

03. The fact regarding death of the respondent is not disputed by

learned counsel for the State/appellant.

04. In view of the above, the instant appeal stands abated and is

disposed of as such.

sd/ (Rajani Dubey) Judge Khan