Anup Kerketta vs State Of Chhattisgarh
2024 Latest Caselaw 133 Chatt

Chattisgarh High Court

Anup Kerketta vs State Of Chhattisgarh on 24 June, 2024

Author: Ramesh Sinha

Bench: Ramesh Sinha

   Neutral Citation
   2024:CGHC:21202-DB




                                                                           NAFR




                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                CRMP No. 2778 of 2023
       1 - Anup Kerketta S/o Alexius Kerketta, Aged About 44 Years
       R/o Ward No. 2 Kunkuri, Ps Kunkuri, Currently Residing At Ludega
       Basapara, Government Residence, Primary Health Centre, Ps
       Patthalgaon,, District : Jashpur, Chhattisgarh
                                                                 ---- Petitioner
                                     Versus
       1 - State Of Chhattisgarh Through The Secretary, Ministry Of Home,
       Mahanadi Bhawan, Mantralaya, Naya Raipur, District : Raipur,
       Chhattisgarh
       2 - The Station House Officer, Police Station Bagicha, District :
       Jashpur, Chhattisgarh
       3 - Xyz
                                                          --- Respondents

For Peitioner - Mr. Amit Buxy, Advocate For State - Mr. Hariom Rai, PL

Hon'ble Shri Ramesh Sinha, Chief Justice Hon'ble Shri Sachin Singh Rajput, Judge Order on Board Per Ramesh Sinha, Chief Justice 24.06.2024

By this petition filed under Section 482 of the Code of Criminal Proce-

dure, the petitioner has prayed for the following reliefs:-

"It is, therefore, prayed that this Hon'ble Court may be pleased

to exercise its inherent jurisdiction under Section 482 of CrPC

and in exercise thereof call for the records, it necessary, admit

the petition and after hearing parties in the matter quash the

charge-sheet No. 55/2023 for offence punishable under Sec-

tions 376(2)(n) of IPC (Annexure P-1) and all consequent pro-

ceedings incidental/accidental thereto & orders prejudicial to

the petitioner herein and / or pass such other orders in favour Neutral Citation 2024:CGHC:21202-DB

of the petitioner as this Hon'ble Court may deem it fit in the

facts and circumstances of the case."

2. Counsel for the petitioner submits that the trial has been concluded

and the appellant has been acquitted by the trial Court vide judgment dated

24.05.2024, hence this petition has become infructuous.

3. Accordingly, this petition is dismissed as having become infructuous.

                                Sd/-                                          Sd/-
                         (Sachin Singh Rajput)                          (Ramesh Sinha)
                               Judge                                     Chief Justice

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