Ashish Chidipal vs State Of Chhattisgarh
2025 Latest Caselaw 311 Chatt

Chattisgarh High Court

Ashish Chidipal vs State Of Chhattisgarh on 2 July, 2025

                                                         1




                                                                       2025:CGHC:29900
                                                                                         NAFR



                              HIGH COURT OF CHHATTISGARH AT BILASPUR
       Digitally
       signed by
       SHOAIB
SHOAIB ANWAR
ANWAR Date:
       2025.07.03
       16:02:36
                                              CRA No. 1759 of 2018
       +0530




                    1 - Ashish Chidipal S/o Mahesh Chidipal Aged About 46 Years R/o Sadar

                    Bazar, Subhash Chowk, Raigarh District Raigarh Chhattisgarh, District :

                    Raigarh, Chhattisgarh



                                                                           --- Petitioner(s)

                                                       versus



                    1 - State Of Chhattisgarh Through The Station House Officer, Police

                    Station Chakradhar Nagar, Raigarh District Raigarh Chhattisgarh, District

                    : Raigarh, Chhattisgarh



                    2 - Chhattisgarh State Electricity Distribution Company Maryadit District

                    Raigarh Chhattisgarh Through Assistant Engineer Chhattisgarh State

                    Electricity Distribution Company Maryadit District Raigarh Chhattisgarh,

                    District : Raigarh, Chhattisgarh

                                                                         --- Respondent(s)

1 - Ashish Chidipal S/o Mahesh Chidipal Aged About 46 Years R/o Sadar

Bazar, Subhash Chowk, Raigarh District Raigarh Chhattisgarh, District :

Raigarh, Chhattisgarh

---Petitioner(s)

Versus

1 - State Of Chhattisgarh Through The Station House Officer, Police

Station City Kotwali, Raigarh District Raigarh Chhattisgarh, District :

Raigarh, Chhattisgarh

2 - Chhattisgarh State Electricity Distribution Company Maryadit District

Raigarh Chhattisgarh Chhattisgarh State Electricity Distribution Company

Maryadit District Raigarh Chhattisgarh Through Assistant Engineer

Chhattisgarh State Electricity Distribution Company Maryadit District

Raigarh Chhattisgarh, District : Raigarh, Chhattisgarh

--- Respondent(s)

(Cause title taken from CIS)

For Petitioner(s) :Shri Rahul Pathak, Advocate. For Respondent/State :Shri U.K.S. Chandel, Dy. Advocate General. For Respondent No. 2 :Ms. Aditi Parekh, Advocate appears on behalf of Shri Raja Sharma, Advocate.

Hon'ble Shri Bibhu Datta Guru, Judge Order on Board 02.07.2025

1. Since, both the appeals filed by the same accused, they are

being decided by this common order.

2. These criminal appeals are preferred against the judgment and

order dated 15.11.2018 passed by the learned Special Judge

(Electricity Act) Raigarh Disrict Raigarh (C.G.) in Special Case

(under electricity Act) No. 611/2009 & 612/2009, whereby the sole

appellant has been convicted and sentenced for the offence

punishable under Section 135 of Electricity Act and sentenced him

to undergo simple imprisonment for 1 year with fine of Rs.

20,22,492/-/- and in default of payment of fine 9 months S.I in (Crl.

Appeal No. 1760/2018) and in (Crl. Appeal No. 1759/2018)

convicted and sentenced for the offence punishable under Section

135 of Electricity Act and sentenced till rising of the Court and fine

of Rs. 99,828/- and in default of payment of fine 9 months S.I.

3. From the ordersheet dated 10.08.2021, it is apparent that the sole

appellant died on 11.05.2021, which has been informed to this

Court by the Special Judge Electricity Act, Raigarh. On the said

date on the request of learned counsel for the appellant four

weeks' time was granted to file an application in respect of the

legal heirs of the deceased appellant. Further two weeks time

was granted for the said purpose by order dated 18.07.2022.

Despite lapse of about 3 years no application has been moved by

the counsel for bringing the legal heirs of the deceased appellant.

4. Today when the matter was called, learned counsel for the

appellant appears and submits that he has no instructions with

regard to legal heirs of the deceased appellant.

5. In view of foregoing, this Court has no other option except to

dismiss both the appeals as abated.

6. Accordingly, both the appeals are dismissed as abated.

Sd/-

(Bibhu Datta Guru) Judge

Shoaib