Jitendra Kumar vs Smt. Kaushilya Bai
2022 Latest Caselaw 6365 Chatt

                                                                                  NAFR

                    HIGH COURT OF CHHATTISGARH, BILASPUR

                                  CRMP No. 536 of 2021

   1. Jitendra Kumar S/o Devnath Aged About 35 Years R/o Village Semra, Police
      Station And Tahsil Navagarh, District Janjgir Champa Chhattisgarh.

   2. Devnath S/o Lallaram Aged About 55 Years

   3. Gangotri W/o Devnath Aged About 50 Years

   4. Surnedra Kumar S/o Devnath Aged About 30 Years

   5. Shivgopal S/o Lallaram Aged About 65 Years

         All are by Caste Kurmi, R/o Village Semra, Police Station And Tahsil Navagarh,
         District Janjgir Champa Chhattisgarh.                          ---- Petitioners

                                          Versus

   1. Smt. Kaushilya Bai W/o Jitendra Aged About 32 Years Daugher Of Ramayan ,
      Caste Kurmi, R/o Village Semra, Police Station And Tahsil Navagarh, District
      Janjgir Champa Chhattisgarh At Present Village Kutara, Police Station And Tehsil
      Pamgarh, District Janjgir Champa Chhattisgarh.

   2. State Of Chhattisgarh Through The District Magistrate, District Janjgir Champa
      Chhattisgarh.                                                ---- Respondents

For Petitioners :- Mr. Abhishek Banjare, Adv. on behalf of Mr. Basant Kaiwartya, Adv For Respondent/Sate:- Mr. C.B. Kesharwani, PL

Hon'ble Shri Justice N.K. Chandravanshi Order On Board

18/10/2022

1. Heard.

2. At the very outset, learned counsel for the petitioners would submit that trial of criminal case has already been concluded and judgment has been passed on 30.3.2022, hence, the instant petition has become infructuous.

3. In view of above submission, the instant petition is dismissed as having become infructuous. SD/-

(N.K. Chandravanshi) Judge

Ayushi