State Of Chhattisgarh vs Mehrunisha And Ors
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Chattisgarh High Court

State Of Chhattisgarh vs Mehrunisha And Ors on 29 July, 2025

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                                                                       2025:CGHC:36835-DB

                         HIGH COURT OF CHHATTISGARH AT BILASPUR

                                         ACQA No.18 of 2010
                           State Of Chhattisgarh Versus Mehrunisha And Ors.

                                              Order Sheet



             29/07/2025          Shri R. N. Pusty, Govt. Advocate for the appellant/State.
                                 None for the Respondents No.2 & 3, though served, while

Respondent No.1 is reported to be dead.

From perusal of the record, it appears that the death certificate of Respondent No.1-Smt. Mehrunisa was placed on record by In-charge Police Station-Supela, Bhilai, District-Durg, showing that she died on 29.05.2011 during the pendency of this appeal. The appeal is accordingly abated in so far as the said respondent is concerned.

In view of above, learned counsel appearing for the appellant/State is directed to delete the name of the said respondent from the cause title of memo of appeal during the course of the day before the Court itself.

SATISH TUMANE Heard finally.

Judgment dictated in open Court, typed separately, signed and dated SD/- SD/-

Digitally
signed by       Tumane             (Sanjay S. Agrawal)               (Radhakishan Agrawal)
                                         Judge                             Judge
SATISH
TUMANE
Date:
2025.07.30
14:23:36
+0530