Rita Shukla vs State Of Chhattisgarh
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Chattisgarh High Court

Rita Shukla vs State Of Chhattisgarh on 20 March, 2025

                                                                 2025:CGHC:13441
                                                                              NAFR

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                             CRMP No. 406 of 2019

           Rita Shukla W/o Vinod Shukla Aged About 35 Years R/o Jawahar Colony
           Kharsiya, District Raigarh Chhattisgarh.
                                                                ... Petitioner(s)

                                            versus

           1 - State Of Chhattisgarh Through Police Station Kharsiya, District
           Raigarh Chhattisgarh.

           2 - Md. Hussain @ Raja Khan S/o Md. Mahmood Aged About 28 Years
           R/o Village Pathanpara, Kharsiya, Tehsil Kharsiya, District Raigarh
           Chhattisgarh.
                                                              --- Respondents

For Petitioner : Mr. Sumit Singh, Advocate. For Respondent-State : Ms. Laxmin Kashyap, PL.

Hon'ble Shri Justice Arvind Kumar Verma Order on Board

20/03/2025

1. Learned counsel appearing for the petitioner submits that this petition has

become infructuous as the trial Court has already passed the final

order/judgment.

2. Accordingly, the petition is dismissed as having become infructuous.

CC as per rules.

Sd/-

(Arvind Kumar Verma) Judge J/-