Dewanand vs Sangeetabali Banjare
2022 Latest Caselaw 6470 Chatt

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                                                                               NAFR

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                   CRMP No. 464 of 2021
            • Dewanand S/o Aajuram Aged About 47 Years (Head Constable) R/o
              Chherkapur, Police Station Palari, District Baloda Bazar - Bhatapara
              CG
                                                                        ---- Petitioner
                                           Versus
            1. Sangeetabali Banjare, Aged About 14 Years, (Minor) Through Natural
               Guardian Father Shivnarayan Banjare S/o Udayram Banjare, Aged
               About 53 Years, R/o Chherkapur, Police Station Palari, District Baloda
               Bazar - Bhatapara Chhattisgarh
            2. State Of Chhattisgarh, Through Station House Officer, Police Station
               Palari, District - Baloda Bazar - Bhatapara Chhattisgarh
                                                                     ---- Respondents

For petitioner : Mr. Ganesh Barman, Adv. For respondent No. 1 : Mr. Anchal Kumar Matre, Adv. For State-R-2 : Mr. Anil Tripathi, PL.

Hon'ble Shri Justice N.K. Chandravanshi Order On Board 21-10-2022

1. Learned counsel for the petitioner would submit that as per reply filed by the State, judgment has been passed by the Upper Sessions Judge, FTC, (POCSO Act), Baloda Bajar in Misc. Criminal Case (POCSO) No. 52/2021 (Annexure R/2-1) and the petitioner has been acquitted, therefore, this petition has become infructuous.

2. In view of above submission, this petition is dismissed having become infructuous.

Sd/-

(N.K. Chandravanshi) Judge

Pathak