Chattisgarh High Court
Smt. Gulab Bai And Ors vs State Of Chhattisgarh And Anr. 20 ... on 29 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 1030 of 2015
1. Smt. Gulab Bai Wd/o Tikamchand Luniya
2. Manohar Luniya S/o Shri Tikamchand Luniya
3. Mulchand Luniya S/o Shri Tikamchand Luniya
All R/o Ramaiya Ward Jagdalpur, District Bastar, Chhattisgarh.
----Petitioners
Versus
1. State of Chhattisgarh, through the Collector, Jagdalpur, District
Bastar, Chhattisgarh.
2. Smt. Vandita Patnayak, Wife of Sharadchand patnayak, aged about
55 years, resident of Balaji Ward, near Poonam lage, Jagdalpur,
District Bastar, Chhattisgarh.
--- Respondents
For Petitioners : Mr. Vishnu Koshta, 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 the trial which was pending before the Court of Judicial Magistrate First Class, Jagdalpur and out of which this criminal miscellaneous petition had arisen, has already been concluded. As such, this criminal miscellaneous petition has become infructuous.
2. Accordingly, this Cr.M.P. stands dismissed as having become infructuous.
Sd/-
(Sanjay K. Agrawal) Judge Harneet