Kamlesh Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 3080 Chatt

Chattisgarh High Court

Kamlesh Sahu vs State Of Chhattisgarh on 17 June, 2025

                                                          1




                                                                           2025:CGHC:24936
      Digitally
      signed by
      RAHUL
                                                                                       NAFR
RAHUL JHA
JHA   Date:
      2025.06.17

                             HIGH COURT OF CHHATTISGARH AT BILASPUR
      17:48:35
      +0530




                                               CRA No. 1125 of 2016

                   1 - Kamlesh Sahu S/o Komelal Sahu Aged About 29 Years R/o Main Road,
                   Khamtarai, Santoshi Nagar, Village Datrenga, Police Station Sejbahar, District
                   Raipur Chhattisgarh , Chhattisgarh
                                                                                   Appellant(s)


                                                        versus


                   1 - State Of Chhattisgarh Through - Station House Officer, Police Station
                   Sejbahar, District Raipur Chhattisgarh , Chhattisgarh
                                                                                 Respondent(s)

(Cause title is taken from Case Information System) For Appellant : Mr. H.B. Agrawal, Senior Advocate along with Ms. A. Sandya Rao, Advocate For Respondents/State : Ms. Isha Jajodia, PL

Hon'ble Shri Bibhu Datta Guru, Judge Order on Board 17/06/2025

1. This criminal appeal preferred under Section 374(2) of the Cr.P.C is

against impugned judgment of conviction and order of sentence dated

04/08/2016 passed in Sessions Trial No. 42/2015 by the learned IX

Additional Sessions Judge, Raipur, District Raipur (C.G.) whereby the

appellant has been convicted under Section 498-A of the IPC and

sentenced to the period already undergone by him i.e. from 08/12/2014

to 04/08/2016 with fine of Rs. 10,000/- with default stipulation. From

the record, it is apparent that the fine amount has already been deposited

by the Appellant.

2. At this stage, learned counsel appearing for the appellant would submit

that since the appellant has already undergone jail sentence and

deposited the fine amount, the appellant does not want to prosecute this

appeal further more and as such, he may be permitted to withdraw this

appeal.

3. Accordingly, this Criminal appeal is dismissed as withdrawn.

Sd/-

(Bibhu Datta Guru) Judge Rahul/Gowri