Parmanand Yadav vs State Of Chhattisgarh
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Chattisgarh High Court

Parmanand Yadav vs State Of Chhattisgarh on 24 February, 2025

                                       1

                               Digitally signed by
                               SHUBHAM SINGH
                               RAGHUVANSHI
                               Date: 2025.02.25
                               16:49:35 +0530


                                                            2025:CGHC:9443


                                                                     NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR


                            CRA No. 33 of 2007



Parmanand Yadav, S/o Tankadhar Yadav, aged about 23 years, R/o
Shreegarh, Police Station Ambikapur, District-Surguja (C.G.)
                                                                 ... Appellant


                                   versus


State of Chhattisgarh, through Police Station Darima, District Surguja (C.G.)


                                                               ... Respondent

For Appellant : Mr. Mayank Gupta, Advocate on behalf of Mr. Manoj Paranjpe, Advocate For Respondent/State : Mr. HAPS Bhatia, Panel Lawyer

Hon'ble Shri Justice Sanjay Kumar Jaiswal

Order On Board

24/02/2025

1. This appeal arises out of impugned judgment dated 08.01.2007 passed by learned Special Judge, Atrocities, Surguja, Ambikapur Chhattisgarh, in Special Session Case No.36/2006.

2. Learned Counsel appearing for the Appellant submits that the sole appellant has died on 18.05.2024, therefore, the appeal stands abated.

3. Vide report dated 09.02.2025, received from the office of Police Station House In-charge, Police Station Darima, it has been informed that the sole appellant has died on 18.05.2024. Death certificate of sole appellant Parmanand Yadav S/o Tankadhar Yadav is also annexed with the said report.

4. In view of above, as sole appellant Parmanand Yadav died on 18.05.2024, and no representation has been made for bringing legal heirs of the sole Appellant on record, therefore, this appeal is dismissed as having abated.

Sd/-

(Sanjay Kumar Jaiswal) Judge Shubham