Chattisgarh High Court
Naresh Kumar Goad vs State Of Chhattisgarh 37 Crmp/879/2013 ... on 4 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Criminal Misc. Petition No.416 of 2013
Naresh Kumar Goad, S/o Shri Jai Singh Goad, Aged about 32
years, By Post Ex. Sarpanch, R/o Village Khaliyapani, Panchayat
Gogopali, Chowki Komakhna, P.S. & Tahsil Baghbahara, Distt.
Mahasamund (C.G.)
(Revisioner)
---- Petitioner
Versus
1. State of Chhattisgarh, Police Chowki Komakhan, P.S. Baghbahra,
Distt. Mahasamund (C.G.)
2. Khemlal Kuldeep, aged 26 years, S/o Shri Chandulal Kuldeep, R/o
Village Amlidhih, Tahsil, Civil & Revenue Distt. Mahasamund (C.G.)
(Accused)
---- Respondents
For Petitioner: None present. For Respondent No.1/State: -
Mr. Priyank Rathi, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 04/04/2019
1. This petition under Section 482 of the CrPC has been preferred against the order rejecting supurdnama of the motorcycle to the petitioner. However, it is stated at the Bar by learned State counsel that the original criminal case has already been disposed of on 14-
9-2017 and the motorcycle seized has been directed to be returned to its registered owner, as such, the CrMP is closed.
Sd/-
(Sanjay K. Agrawal) Judge Soma