Chattisgarh High Court
Keshav Barle And Ors vs The State Of Chhattisgarh 26 ... on 15 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Criminal Misc. Petition No.670 of 2015
1. Keshav Barle, aged about 38 years, S/o Late Shri Babulal Barle,
2. Vinod Kumar Barle, aged about 32 years, S/o Ishwarlal Barle,
3. Ishwar Barle, aged about 57 years, S/o Late Shri Tijau Ram Barle,
All R/o Ward No.9, Sevtapara, Dongargaon, Distt. Rajnandgaon
---- Petitioners
Versus
The State of Chhattisgarh, through Police Station Dongargaon, Distt.
Rajnandgaon
---- Respondent
For Petitioners: Mr. Shalvik Tiwari, Advocate. For Respondent/State: Mr. Priyank Rathi, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 15/04/2019
1. Learned counsel for the petitioners submits that the trial has already been concluded, as such, the petition has become infructuous.
2. The petition is dismissed as having become infructuous.
Sd/-
(Sanjay K. Agrawal) Judge Soma