Dular Puri Goswami vs State Of Chhattisgarh
2025 Latest Caselaw 4305 Chatt

Chattisgarh High Court

Dular Puri Goswami vs State Of Chhattisgarh on 8 September, 2025

Author: Parth Prateem Sahu

Bench: Parth Prateem Sahu

                                                1




SYED
ROSHAN
ZAMIR
ALI
                                                                 2025:CGHC:45597
Digitally
signed by
                                                                           NAFR
SYED
ROSHAN
ZAMIR ALI
                       HIGH COURT OF CHHATTISGARH AT BILASPUR

                                       CRA No. 940 of 2021
               1. Dular Puri Goswami S/o Laxman Puri Goswami Aged About 62
                  Years Resident Of In Front Of Appollo Hospital, Ramnagar,
                  Lingiyadih, Police Station Sarkanda, District Bilaspur Chhattisgarh.
                                                                      ... Appellant
                                              versus
               1. State Of Chhattisgarh Through The Station House Officer, Police
                  Station Sarkanda, District Bilaspur Chhattisgarh.
                                                                         ... Respondent

            For Appellant          :   None
            For Respondent         :   Mr. K.K. Baharani, Panel Lawyer.

Hon'ble Shri Justice Parth Prateem Sahu Judgment On Board 8/9/2025

1. Mr. S.A. Ansari, Advocate who was earlier representing appellant,

would submit that as per his information, during pendency of this

appeal appellant died.

2. Today the matter is listed on PUD dated 29.8.2025 sent by learned

Additional Sessions Judge, Fast Track Court, Special Court

(POCSO Act) Bilaspur, informing that appellant died on 11.2.2025

A copy of death certificate of appellant is also annexed.

3. In the above circumstance, this appeal is dismissed as abated.

Sd/-

(Parth Prateem Sahu) Judge roshan/-