Mohammad Rais vs State Of Chhattisgarh
2025 Latest Caselaw 3773 Chatt

Chattisgarh High Court

Mohammad Rais vs State Of Chhattisgarh on 28 August, 2025

Author: Parth Prateem Sahu

Bench: Parth Prateem Sahu

                                                            1




                                                                              2025:CGHC:43637
                                                                                      NAFR

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  CRR No. 72 of 2022
                      1 - Mohammad Rais S/o Late Mohammad Rashid Khan Aged About 49 Years
                      R/o House No. 140, Soni Road, Ddm Road, Near Sai Mandir, Police Station
                      Kotwali Korba, District Korba, Chhattisgarh, District : Korba, Chhattisgarh

                      2 - Jahana Khatun W/o Mohammad Rais Khan Aged About 48 Years R/o
                      Ddm Road, Near Sai Mandir, Police Station Kotwali Korba, District Korba,
                      Chhattisgarh

                      3 - Raj Mohammad S/o Rais Khan Aged About 27 Years R/o Ddm Road,
                      Near Sai Mandir, Police Station Kotwali Korba, District Korba, Chhattisgarh

                      4 - Shiva Singh S/o Gopal Singh Aged About 31 Years R/o House No. 578,
                      Motisagar Para, Chintamani Chowk, Korba, District Korba(C.G.) Current
                      Address Sahu Chal, Near Talabpara Akhilesh Sahu Ka Makaan, Raipur,
                      District Raipur, Chhattisgarh, District : Raipur, Chhattisgarh
                                                                                     --- Applicants
                                                           versus
                      1 - State Of Chhattisgarh Through Station House Officer, Police Station Ajk,
                      Korba, District Koraba, Chhattisgarh, District : Korba, Chhattisgarh

                      2 - Abhishek Adile S/o Late Subhash Kumar Adile Aged About 30 Years R/o
                      Purani Basti Adile Chowk, Korba, Police Station Kotwali, District Korba,
                      Chhattisgarh
                                                                               --- Respondents

For Appellants : Mr. Chandrikaditya Pandey, Advocate For Respondent No.1 : Ms. Laxmeen Kashyap, P.L.

Hon'ble Shri Justice Parth Prateem Sahu

Digitally Order On Board signed by BALRAM BALRAM PRASAD PRASAD DEWANGAN DEWANGAN Date:

2025.08.29 10:24:01 28/08/2025 +0530

1. This revision is filed challenging framing of charges against applicants

for alleged commission of offence U/s. 294, 323, 506-B read with

Section 34 of I.P.C. and Section 3 (2) (va) of Scheduled Caste and

Scheduled Tribes (Prevention of Atrocities) Act, 1989.

2. This revision was filed on 23.12.2021 and since then it is listed in

default continuously. Today also, the case is listed in default of non-

filing of certified copy of impugned order which is under challenge.

3. Learned State counsel submits that as per her information, trial has

already been concluded and judgment was passed on 06.08.2024.

4. In the aforementioned facts of the case, considering the date of

framing of charges on 04.09.2021 and submission of learned counsel

for State, this revision petition is dismissed.

Sd/-

(Parth Prateem Sahu) Judge

Balram