Bal Govind Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 2197 Chatt

Chattisgarh High Court

Bal Govind Sahu vs State Of Chhattisgarh on 28 February, 2025

                                           1


                               Digitally signed by
                               SHUBHAM SINGH
                               RAGHUVANSHI
                               Date: 2025.03.03
                               12:24:08 +0530



                                                        2025:CGHC:10126


                                                                       NAFR

               HIGH COURT OF CHHATTISGARH AT BILASPUR


                              CRA No. 297 of 2007


Bal Govind Sahu, aged about 22 years, S/o Laxman Sahu, Occupation-
Agriculture, R/o Moharsap (Khamhadand), P.S. Chandani, District Surguja
(C.G.)                                                              ... Appellant


                                       versus


State of Chhattisgarh, Through P.S. Chandani, District Surguja (C.G.)
                                                               ... Respondent

For Appellant : Mr. D.N. Prajapati, Advocate For Respondent/State : Mr. Vivek Mishra, Panel Lawyer

Hon'ble Shri Justice Sanjay Kumar Jaiswal

Order On Board

28/02/2025

1. This appeal arises out of impugned judgment dated 10.04.2007 passed by learned 2nd Additional Sessions Judge (FTC), Surajpur, Surguja, Chhattisgarh, in Session Case No.52/2004.

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

3. Vide report dated 25.02.2025, received from Police Outpost In-charge, Police Outpost Moharsop, Police Station Chandani, District Surajpur, it has been informed that appellant Bal Govind Sahu has died. Death certificate of sole appellant Bal Govind Sahu S/o Laxman Sahu certified by the Outpost In-charge is also annexed with the said report wherein it is mentioned that he died on 09.09.2012.

4. In view of above, as sole appellant Bal Govind Sahu, S/o Laxman Sahu died on 09.09.2012, 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