Bharat Banjare vs The Chhattisgarh State Power ...
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Chattisgarh High Court

Bharat Banjare vs The Chhattisgarh State Power ... on 8 August, 2025

Author: Rajani Dubey

Bench: Rajani Dubey

                                  1




                                                      2025:CGHC:39828




                                                               NAFR

         HIGH COURT OF CHHATTISGARH AT BILASPUR


                       CRA No. 1055 of 2015

    Bharat Banjare, S/o Ramratan Banjare, aged about 75 years, R/o
     - Bajarapara - Jharap, P.S. - Hasaud, District - Janjgir-Champa
     (C.G.) .
                                                          ... Appellant
                               versus
    Chhattisgarh State Power Distribution Company Ltd., Through :
     Assistant Engineer (Office) (Sanchar and Sudhar) Division,
     Chhattisgarh State Power Distribution Company Ltd, Sakti, District
     - janjgir Champa (C.G.), District Janjgir-Champa (C.G.)
                                                       ... Respondent

For Appellant : Mr. Sushobhit Singh, Advocate For Respondent : Mr. Raja Sharma, Advocate

Hon'ble Smt. Justice Rajani Dubey Judgment On Board

08/08/2025

1. The present appeal is directed against impugned judgment of

conviction and order of sentence dated 20.08.2015 passed by the

Special Judge (Electricity Act), District Janjgir-Champa (C.G.) in

Electricity Criminal Case No. 51/2014, whereby and whereunder,

the appellant stands convicted under Section135 (1-A) of the

Electricity Act and sentenced him to undergo R.I. for 06 months.

2. Learned counsel for the appellant submits that as per the

information received from local counsel, the appellant is reported

to be dead.

3. Learned counsel for respondent submits that in view of the death

of appellant, the appeal may be dismissed as abated.

4. In view of the aforesaid submission made by learned counsel for

the appellant and in absence of any application for bringing his

legal representatives on record, the appeal abates and the same

is dismissed as abated.

Sd/-

(Rajani Dubey) JUDGE

pekde