Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rajendra Shastri vs State Of Chhattisgarh
2023 Latest Caselaw 443 Chatt

Citation : 2023 Latest Caselaw 443 Chatt
Judgement Date : 20 January, 2023

Chattisgarh High Court
Rajendra Shastri vs State Of Chhattisgarh on 20 January, 2023
                                                              Page 1 of 2

                                                                  NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                       CRR No. 233 of 2012


1.   Rajendra Shastri S/o Gend Lal Shastri, Aged About 40 Years, R/o
     Village Nagoi, P.s. Sarkanda, District Bilaspur (C.G.)

                                                          ---- Applicant
                               Versus

1.   State Of Chhattisgarh, Through the District Magistrate, Bilaspur.

                                                       ---- Respondent

For Applicant : Mr. Ravindra Agrawal, Advocate. For Respondent/State : Ms. Ruchi Nagar, Dy. Govt. Advocate.

Hon'ble Shri Justice Radhakishan Agrawal Judgment On Board

20/01/2023

1) This revision is filed under Section 397 of Code of Criminal Procedure, 1973 against the judgment dated 24/12/2011 passed by Additional Sessions Judge, Bilaspur (C.G.) in Criminal Appeal No. 309/2011, upholding the judgment dated 18/10/2011 of Judicial Magistrate Class-I, Bilaspur, District Bilaspur (C.G.) in Criminal Case No. 40/2011, whereby the appellant has been convicted and sentenced as under:- :-

Conviction Sentence Under Section 388 of the R.I. for 61 days with fine of Rs.

IPC 1,000/-.

2) Learned counsel appearing for the applicant submits that the sole applicant in this case has died on 13/08/2017 and there is no instruction from the legal heirs of the applicant for prosecuting this revision.

3) In compliance of order dated 13/01/2023, learned counsel for respondent/State upon verification confirms the fact regarding death of the applicant on 13/08/2017.

4)    Heard counsel for the parties.


5)    No application has been filed by the legal heirs of the applicant

for prosecuting this case till date.

6) In these circumstances, the present revision stands abated and is dismissed as such.

-Sd/-

                                             (Radhakishan Agrawal)
Chandrakant                                          Judge
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter