Chattisgarh High Court
Deepak Sahu And Ors vs State Of Chhattisgarh And Ors. 17 ... on 29 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 140 of 2015
1. Deepak Sahu, Son of Gangu Ram Sahu, aged about 28 years.
2. Dulari Sahu, Wife of Gangu Ram Sahu, aged about 60 years.
3. Gangu Ram Sahu, Son of Late Puran Ram Sahu, aged about 70 years.
4. Sudha Sahu, D/o Gangu Ram Sahu, aged about 30 years.
All are R/o Ruchika Vihar, Sirgitti, P.S. Sirgitt, District Bilaspur,
Chhattisgarh.
----Petitioners
Versus
1. State of Chhattisgarh, Through the Secretary, Home Department,
Mahanadi Bhawan, Raipur, Chhattisgarh.
2. Superintendent of Police, Bilaspur, District Bilaspur, Chhattisgarh.
3. Station House Officer, P.S. Sirgitti, District Bilaspur, Chhattisgarh.
4. Smt. Neha Sahu, Wife of Deepak Sahu, aged about 24 years, Resident
of Ruchika Vihar, Sirgitti, P.S. Sirgitt, District Bilaspur, Chhattisgarh at
present R/o Ratanpur, P.S. Ratanpur, District Bilaspur, Chhattisgarh.
--- Respondents
For Petitioners : Mr. T.K. Tiwari, Advocate For State : Mr. Akash Pandey, P.L. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 29.04.2019
1. Learned counsel for the petitioners submits that this criminal miscellaneous petition under section 482 of the code of criminal procedure has become infructuous with passage of time.
2. Accordingly, this criminal miscellaneous petition stands dismissed as having become infructuous.
Sd/-
(Sanjay K. Agrawal) Judge Harneet