Chattisgarh High Court
State Of Chhattisgarh vs Girdhar Sahu 8 Taxc/137/2016 M/S Jindal ... on 16 January, 2018
Author: Ram Prasanna Sharma
Bench: Ram Prasanna Sharma
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Acquittal Appeal No.196 of 2010
State of Madhya Pradesh (Now State of Chhattisgarh)
---- Appellant
Versus
Girdhar Sahu, S/o. Jagnnath Sahu, aged 36 years, R/o. Urlla,
PS Abhanpur, Distt. Raipur
---- Respondent
For Appellant/State : Shri Arvind Dubey, Panel Lawyer For respondent : None present.
DB: Hon'ble Shri Justice Prashant Kumar Mishra & Hon'ble Shri Justice Ram Prasanna Sharma Order On Board 16.01.2018.
The concerned Station House Officer has informed that respondent Girdhar Sahu has died in the year 2004. The SHO has also sent a copy of certificate issued by Gram Panchayat Mohandi, Block Abhanpur, Distt. Raipur (CG).
2. In view of the above, instant acquittal appeal is dismissed as abated.
Sd/- Sd/-
Judge Judge
(Prashant Kumar Mishra) (Ram Prasanna Sharma)
Bini