Smt. Kunti vs State Of Chhattisgarh
2025 Latest Caselaw 779 Chatt

Chattisgarh High Court

Smt. Kunti vs State Of Chhattisgarh on 25 July, 2025

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                              HIGH COURT OF CHHATTISGARH AT BILASPUR
                                            CRA No. 680 of 2018
                                 SMT. DEVPAT versus STATE OF CHHATTISGARH
                                               CRA/715/2018


                    25/07/2025        Mr. A.K. Yadav, Advocate for the appellants.

                                      Mr. Sharad Mishra, Panel Lawyer for the respondents-

State.

In compliance of this Court's order dated 14.07.2025, learned State counsel, upon verification, submits that the factum of death of appellant No.1- Smt. Kunti in CRA-715- 2018 is true.

Accordingly, CRA-715-2018 stood abated as regards appellant No.1- Smt. Kunti and only remains sub judice qua appellant No.2- Rambichar.

Let the name of appellant No.1- Smt. Kunti be deleted from the cause-title of CRA-715-2018 during the course of the day.

With the consent of the parties both the appeals are heard finally.

Final judgment passed separately.

                                            Sd/-                           Sd/-
                       s@if          (Sanjay K. Agrawal)           (Sachin Singh Rajput)
                                           Judge                          Judge