Abhishek Chakravarti vs State Of Chhattisgarh
2025 Latest Caselaw 3899 Chatt

Chattisgarh High Court

Abhishek Chakravarti vs State Of Chhattisgarh on 23 April, 2025

                                        1




                                                        2025:CGHC:18441


                                                                          NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR

                            CRA No. 2174 of 2024

1 - Abhishek Chakravarti S/o Nandlal Aged About 26 Years R/o Katras
Salanpur, Police Station- Katras, District Dhanbad, Jharkhand.
                                                                   ... appellant


                                     versus


1 - State Of Chhattisgarh Through Station House Officer, Police Station-
Katghora, District : Korba, Chhattisgarh
                                                              ... Respondent

For Appellant : Mr. Rajeev Kumar Dubey and Ms. Maya Chaturvijani, Advocate For Res./State : Ms. Sunita Manikpuri, Dy. G. A.

Hon'ble Shri Justice Ravindra Kumar Agrawal Judgment on Board 23.04.2025

1. Challenge in this appeal is to the judgment of conviction and order of

sentence dated 30.10.2017 passed by the learned Additional Sessions

Judge, Katghora to the Court of Learned Additional Judge, Katghora, District-

Korba (C.G.) in Session Trial No. 20/2017 whereby the appellant has been

convicted and sentenced as under:

Conviction U/S Sentence Fine In default of payment of Fine 394 of Indian Rigorous Rs. 5000/- R. I. For 6

Penal Code imprisonment months for 10 years

2. Learned counsel appearing for the appellant would submit that the appellant

has already completed his entire sentence and released from jail on

19.04.2025 and therefore, he does not want to press this appeal.

3. The submission made by the learned counsel for the appellant has also been

verified by the learned State Counsel and she does not oppose the

preposition made by learned counsel for the appellant.

4. On the submission made by learned counsel for the appellant as well as the

submission made by the State, the present appeal is dismissed as not

pressed.

Sd/-

(Ravindra Kumar Agrawal) Judge

amita