Arjun Sahu vs State Of Chhattisgarh
2025 Latest Caselaw 2438 Chatt

Citation : 2025 Latest Caselaw 2438 Chatt
Judgement Date : 12 March, 2025

Chattisgarh High Court

Arjun Sahu vs State Of Chhattisgarh on 12 March, 2025

                                        1


                             Digitally signed by
                             SHUBHAM SINGH
                             RAGHUVANSHI
                             Date: 2025.03.12
                             16:20:18 +0530

                                                       2025:CGHC:12306




                                                                          NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR



                             CRA No. 389 of 2007


Arjun Sahu, S/o Johrit Sahu, aged about 28 years, Occupation-Salesman,
R/o Village - Sarsopuri, P.S. Arjuni, District Dhamtari (C.G.). Presently
residing at Village - Shyamtarai, P.S. Arjuni, District Dhamtari (C.G.)
                                                                ... Appellant


                                    versus


State of Chhattisgarh, Through District Magistrate, District Dhamtari (C.G.)
                                                             ... Respondent

For Appellant                  : None
For Respondent/State           : Mr. HAPS Bhatia, Panel Lawyer

Hon'ble Shri Justice Sanjay Kumar Jaiswal

Order On Board

12/03/2025

1. This appeal arises out of impugned judgment dated 11.05.2007 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act, Dhamtari (C.G.), in Special Sessions Case No.19/2006.

2. As per bailable warrant dated 12.02.2025, report dated 03.03.2025, received from Police Station Arjuni, District Dhamtari (C.G.), it has been informed that appellant Arjun Sahu died. Death certificate of sole appellant Arjun Sahu S/o Johrit Sahu certified by the Police Station Arjuni is also annexed with the said report wherein it is mentioned that he died on 11.09.2019.

3. In view of above, as sole appellant Arjun Sahu S/o Johrit Sahu died on 11.09.2019, 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 Shubham