Rajesh Kumar Barskar vs Vishwanath Gedam
2025 Latest Caselaw 3986 Chatt

Chattisgarh High Court

Rajesh Kumar Barskar vs Vishwanath Gedam on 25 April, 2025

                                         1




                                                       2025:CGHC:18949


                                                                       NAFR

           HIGH COURT OF CHHATTISGARH AT BILASPUR

                              CRMP No. 1401 of 2025

1 - Rajesh Kumar Barskar S/o Ganpat Rao Barskar Aged About 45 Years R/o

Qt. No. 12/b Road No. 71, Sector -06, Bhilai District - Durg Chhattisgarh

                                                                ... Petitioner



                                       versus

1 - Vishwanath Gedam S/o Late Eiknath Gedam Aged About 65 Years R/o By

Rashmi Villa 19/969, Professor Colony Byapass Road Nehru Nagar East Bhilai

District - Durg (C.G.)

                                                             ... Respondent

For Petitioner : Mr. Tarun Dansena, Advocate

Hon'ble Shri Justice Ravindra Kumar Agrawal

Judgment on Board

25.04.2025

1. Learned counsel for the petitioner would submit that the complaint Case filed

under Section 138 of the Negotiable Instruments Act, 1881, has already been

adjudicated finally before the learned trial Court and therefore, the present

petitioner has become infructuous.

2. In view of the submission made by learned counsel for the applicant, the

present bail application is dismissed as having become infructuous.

Sd/-

(Ravindra Kumar Agrawal)

Judge

amita

Date: 2025.04.29 10:00:51 +0530