Dadulal Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 1393 Chatt

Chattisgarh High Court

Dadulal Sahu vs State Of Chhattisgarh on 23 January, 2025

                                      1




                                                      2025:CGHC:4328


                                                                     NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR

                           CRA No. 1980 of 2019

1 - Dadulal Sahu S/o. Late Kejram Sahu, Aged About 52 Years R/o. Village
Sasha, Thana Palari, District Baloda Bazar Bhatapara Chhattisgarh.


                                                              ... Appellant


                                   versus


1 - State Of Chhattisgarh Through Thana Palari, Distt. Baloda Bazar Bhatapara
Chhattisgarh.
                                                           ... Respondent

For Appellant : Mr. Dheerendra Pandey, Advocate For Res./State : Mr. Atanu Ghosh, Deputy Government Advocate

Hon'ble Shri Justice Ravindra Kumar Agrawal Judgment on Board 23.01.2025

1. This appeal arises out of the judgment of conviction and order of sentence

dated 11.12.2019, passed by learned Special Judge (POCSO), District-

Baloda Bazar- Bhatapara (C.G.) in Special Criminal Case (POSCO)

No.16/2018 whereby the appellant stand convicted under Section 4 of

Protection of Children from Sexual Offences Act, 2012 and sentenced to

rigorous imprisonment for 07 years with fine of Rs. 1000/-, in default of

payment of fine, to further undergo rigorous imprisonment for two

months.

2. Learned counsel for the appellant would submit that after completing the

entire jail sentence, the appellant has been released from jail on

31.10.2023 and since the appellant has already served his entire jail

sentence, he does not want to press this appeal further.

3. Learned counsel for the respondent/State does not dispute the aforesaid

preposition and would submit that the appellant has been released from

concerned jail after completing his entire jail sentence. A copy of the jail

report is also available in the case.

4. In view of the submissions made by the learned counsel for the appellant

and further considering that the appellant has already served his entire

jail sentence and the learned counsel for the appellant is not pressing this

appeal, the instant appeal is dismissed as not pressed.

Sd/-

(Ravindra Kumar Agrawal) Judge

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