X vs Premkant Sahu @ Minku
2025 Latest Caselaw 2579 Chatt

Chattisgarh High Court

X vs Premkant Sahu @ Minku on 21 March, 2025

                                                                             2025:CGHC:13652
                                                                                                NAFR

                                 HIGH COURT OF CHHATTISGARH, BILASPUR


                                                 CRMP No. 1521 of 2021


                X D/o Shri Y, Aged About M Year
                                                                                 ... Petitioner(s)

                                                          versus

                1 - Premkant Sahu @ Minku S/o Chandrashekhar Sahu Aged About 31 Years R/o
                House No. 50/495, S E C L Colony, Dhelwadih, Police Station Katghora, District
                Korba Chhattisgarh.

                2 - State Of Chhattisgarh Through Station House Officer, Police Station Kota,
                District Bilaspur Chhattisgarh
                                                                             ---- Respondents

For Petitioner : Mr. Chandrikaditya Pandey, Advocate appears on behalf of Mr. Dharmesh Srivastava, Advocate. For Respondent/State : Mr. Neeraj Sharma, Dy. AG

Hon'ble Shri Justice Arvind Kumar Verma

Order On Board 21/03/2025

1. Learned counsel for the petitioner submits that judgment has been passed in this case, therefore, he does not want to press this CrMP and has now become infructuous.

2. In view of the above submission, the instant CrMP is dismissed as having become infructuous.

Sd/-

(Arvind Kumar Verma) Judge

Vasant

Digitally VASANT signed by KUMAR VASANT KUMAR