Xyz vs State Of Chhattisgarh
2025 Latest Caselaw 2551 Chatt

Chattisgarh High Court

Xyz vs State Of Chhattisgarh on 20 March, 2025

                                                                 2025:CGHC:13452
                                                                              NAFR

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                            CRMP No. 1379 of 2021

           XYZ                                                       ... Petitioner(s)

                                              versus

           1 - State Of Chhattisgarh Through Station House Officer, Police Station
           Dhamtari, District- Durg, Chhattisgarh.

           2 - Ravi Bhusan Dando S/o Ram Lal Dando Aged About 32 Years Palari,
           P.S. Palari, District- Balodabazar-Bhatapara, Chhattisgarh.
                                                                   --- Respondents

For Petitioner : Ms. Anuja Sharma, Advocate on behalf of Ms. Supriya Upasane, Advocate. For Respondent No.1 : Ms. Laxmin Kashuap, PL. For Respondent No.2 : Mr. Aditya Tiwari, Advocate

Hon'ble Shri Justice Arvind Kumar Verma Order on Board 20/03/2025

1. Learned counsel appearing for the respective parties submit that this

petition has become infructuous as learned Court below has already

passed the final order/judgment.

2. In view of above, the petition is dismissed as having become infructuous.

CC as per rules.

Sd/-

(Arvind Kumar Verma) Judge J/-