Bisheshar Pathe vs State Of Chhattisgarh
2023 Latest Caselaw 30 Chatt

                                     1


                                                                  NAFR
            HIGH COURT OF CHHATTISGARH AT BILASPUR
                        Criminal Appeal No. 1315 of 2022


          Bisheshar Pathe S/o Latelram Pathe, Aged about 66 years,
          R/o Village Goiendri, P.S. Pathariya, District Mungeli,
          Chhattisgarh.
                                                          ---Appellant

                                  Versus

          State of Chhattisgarh through Station House Officer,
          Police Station Pathariya, District Mungeli, Chhattisgarh.

                                                         ---Respondent




          For Appellant     :-   Mr. Arun Kumar Shukla, Advocate
          For State         :-   Ms. Ruchi Nagar, Dy. G.A.




               Hon'ble Shri Justice Sanjay K. Agrawal
             Hon'ble Shri Justice Rakesh Mohan Pandey
                        Judgment on Board
                            02/01/2023


Sanjay K. Agrawal, J.

1. When the matter is taken up for hearing, it is informed

by learned State counsel that the sole appellant namely

Bisheshar Pathe has died in SIMS Hospital, Bilaspur

while undergoing treatment on 24/11/2022 and she

has also submitted a letter dated 02/01/2023 issued by

the Jail Superintendent, Central Jail Bilaspur along

with the death certificate of the appellant.

2. The said document is taken on record and since the sole

appellant has died, this criminal appeal stands finally

disposed of having become abated.

                  Sd/-                          Sd/-
     (Sanjay K. Agrawal)           (Rakesh Mohan Pandey)
          Judge                             Judge




Harneet