Bishat Yadav vs State Of Chhattisgarh
2023 Latest Caselaw 675 Chatt

NAFR HIGH COURT OF CHHATTISGARH, BILASPUR CRR No. 352 of 2012

Bishat Yadav, Age-41 Yrs, S/o. Shri Brijlal Yadav, R/o. Village Jhalap, P.S. Pithora, Distt. Mahasamund [C.G.].

---- Applicant

Versus

State of Chhattisgarh Through Police Station Pithora, Distt. Mahasamund [C.G.].

---- Non-applicant

For Applicant : Mr. Jameel Akhtar Lohani, Advocate. For State/Non-applicant : Mr. Anmol Sharma, P.L.

Hon'ble Shri Justice Radhakishan Agrawal Order on Board 01.02.2023

1) Applicant has filed this criminal revision under Section 397/401 of the Code of Criminal Procedure, 1973 challenging the judgment dated 21.05.2012 passed by First Additional Sessions Judge, Mahasamund (C.G.) in Criminal Appeal No.100 of 2011.

2) Learned counsel for applicant prays for withdrawal of this criminal revision on the ground that the sentence imposed by the learned Court below has already been completed.

3) Prayer is allowed.

4) Accordingly, criminal revision is dismissed as withdrawn.

Sd/-

(Radhakishan Agrawal) Judge Yogesh