Gajanand vs State Of Chhattisgarh
2025 Latest Caselaw 2239 Chatt

Chattisgarh High Court

Gajanand vs State Of Chhattisgarh on 4 March, 2025

                                                           1




                                                                       2025:CGHC:10546
                                                                                    NAFR
                                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                  CRA No. 24 of 2007


                             • Gajanand S/o Janik Ram, Aged About 46 Years, R/o
                               Village- Darra, P.S. Kasdol, District-Raipur, Chhattisgarh.
                                                                               ... Appellant
                                                         versus
          Digitally signed
          by SOURABH
SOURABH PATEL
        Date:
PATEL   2025.03.05
          10:15:36
          +0530


                             • State Of Chhattisgarh Through P.S. Kasdol, District-
                               Raipur (C.G.).
                                                                            ... Respondent

For Appellant : Mr. Aishwary Diwan, Advocate on behalf of Mr. Vinod lalchandani, Advocate.

For State/Respondent : Mr. Arvind Dubey, G.A.

Hon'ble Shri Justice Sanjay Kumar Jaiswal Order on Board 04/03/2025

1. This appeal arises out of impugned judgment dated

28.11.2006 passed by the 01st Additional Session Judge,

Baloda-Bazar, in Sessions Trial No. 74/2006.

2. Learned counsel appearing for the Appellant submits that

the sole appellant has died, therefore, the appeal stands

abated.

3. In compliance of order dated 20.01.2025, learned State

counsel has submitted the report dated 04.03.2025

received from the Office of Police Station Incharge Kasdol,

District-Balodabazar-Bhatapara (C.G.) along with death

certificate of Appellant, wherein, it is mentioned that the

sole appellant-Gajanand died on 16.04.2009.

4. In view of above, as sole appellant-Gajanand S/o Janik

Ram died on 16.04.2009, and no representation has been

made for bringing legal heirs of the sole appellant on

record, therefore, this appeal is dismissed as having

abated.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Sourabh P.