Pinky @ Sharla Agrawal vs State Of Chhattisgarh
2025 Latest Caselaw 1000 Chatt

Chattisgarh High Court

Pinky @ Sharla Agrawal vs State Of Chhattisgarh on 8 January, 2025

                                          1




                                                           2025:CGHC:1333




          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                 CRA No. 973 of 2019

1 - Pinky @ Sharla Agrawal W/o Shri Murari Lal Agrawal Aged About 29 Years
R/o Vaishnav Darbar, Sitamani, Police Station Kotwali, District Korba
Chhattisgarh., District : Korba, Chhattisgarh


2 - Murari Lal Agrawal S/o Shri Kanhaiya Lal Agrawal Aged About 42 Years R/o
Vaishnav Darbar, Sitamani, Police Station Kotwali, District Korba Chhattisgarh.,
District : Korba, Chhattisgarh


                                                                      ... appellants


                                       versus


1 - State Of Chhattisgarh Through Station House Officer, Police Station A J K
Korba, District Korba Chhattisgarh., District : Korba, Chhattisgarh


                                                                      ... Respondent

08/01/2025 Mr. Dharmesh Shrivastava, learned counsel for the appellant No. 1.

Mr. Swajeet Obeja, P.L. for the State.

Heard on I.A. No. 03 which is an application for condonation of non appearance of the appellant No. 1 before the registry of this Court on 29/11/2024.

On due consideration, the I.A. No. 03 is allowed. The non appearance of the appellant No. 1 before the registry of this Court on 29/11/2024 is condoned.

When the bailable warrant was issued against the appellant vide order dated 02/07/2024, a report was submitted by the concerned Police Station dated 20/08/2024 that the appellant No. 2 Murali Lal Agrawal, S/o Shri Kanhaiya Lal Agrawal, has died on 06/06/2021 along with the report a copy of his death certificate has also been annexed.

Since, the appellant No. 2 has died and no any application has been filed by his near relative to continue with the appeal as provided under Section 394 of Cr.P.C., the appeal filed by the appellant No. 2 Murari Lal Agrawal stands abated.

With the consent of the parties, the matter has been heard finally and judgment dictated separately.

Sd/-

(Ravindra Kumar Agrawal) Judge

sagrika