Chattisgarh High Court
Haribandhu And Anr vs The State Of M.P. 17 Cra/1465/2000 ... on 24 August, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRA No. 1685/2000
Haribandhu and another -v- State of CG
24-8-2018Shri Rajendra Tripathi, Adv. with the appellant No. 1 Haribandhu.
Shri Vinod Tekam, PL for the State.
The State counsel has filed verification report to the effect that the appellant No. 2 Bindu Sharma alias Bandita Sharma has died.
In view of above, the appeal of appellant No. 2 Bindu Sharma stands abated. Registry is directed to delete the name of appellant No. 2 from the array of appellants.
Now the appellant No. 1 Haribandhu is directed to appear before the trial Court on 3-9-2018 and on such other dates as are given to him by the trial Court.
List the matter for final hearing on 25-9-2018.
Sd/-
(Sharad Kumar Gupta) Judge Pathak