Aghan Yadav vs Ashok Bhardwaj
2025 Latest Caselaw 381 Chatt

Chattisgarh High Court

Aghan Yadav vs Ashok Bhardwaj on 7 July, 2025

                                                          1




                                                                              2025:CGHC:31015


                                                                                     NAFR
SHOAIB
ANWAR                           HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed by
SHOAIB ANWAR
Date: 2025.07.07
16:22:29 +0530
                                               CRR No. 393 of 2019

                      1 - Aghan Yadav S/o Dayaram Yadav Aged About 40 Years R/o Village -

                      Usarwahi, Police Station Rengakhar, Tahsil - Bodla, District Kabirdham

                      Chhattisgarh. (Accused), District : Kawardha (Kabirdham), Chhattisgarh

                                                                             ... Petitioner(s)

                                                      versus

                      1 - Ashok Bhardwaj S/o Late B.D. Bhardwaj, Prop. Laxmi Tractors

                      Minimata Chowk, Bilaspur Road Kawardha, Present Address - Tahsil

                      And Police Station Balrampur District Ambikapur Chhattisgarh.

                      (Complainant ), District : Balrampur, Chhattisgarh

                                                                           ... Respondent(s)

(Cause title taken from CIS)

For Petitioner(s) : Shri Bhupendra Shriwas, Advocate appears on behalf of Shri Ajit Singh For Respondent(s) : None

Hon'ble Shri Bibhu Datta Guru, Judge Order on Board 07.07.2025

1. Heard.

2. This criminal revision is preferred against the judgment and order of

conviction dated 06.03.2019 (Annexure A/1) passed by the learned

Additional Sessions Judge, (F.T.C.), Kawardha, Distt. Kabirdham

(C.G.) in criminal appeal No. 14/2018, whereby, affirming the

judgment and order of conviction dated 06.02.2018 (Annexure A/2)

passed in Criminal Case No. 451/2009 by the Judicial Magistrate

First Class, Kawardha Distt. Kabirdham (C.G.) whereby the sole

applicant has been convicted and sentenced for the offence

punishable under Section 138 of Negotiable Instruments Act, 1988

and sentenced him to undergo R.I. for 09 months and fine amount

of Rs. 10,000/- and in default of payment of fine amount additional

simple imprisonment for 3 months.

3. From the order sheet dated 11.01.2024, it is apparent that the sole

applicant has died which has been informed to this Court by the

counsel for the applicant. On the said date on the request of learned

counsel for the applicant four weeks' time was granted to take

appropriate steps in this regard. Despite lapse of more than 1 and

½ year no application has been moved by the counsel for bringing

the legal heirs of the deceased applicant.

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

this criminal revision as abated.

5. Accordingly, this Criminal revision is dismissed as abated.

Sd/-

(Bibhu Datta Guru) Judge Shoaib