Maheshwari Dewangan v. State Of Chhattisgarh

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NAFR

HIGH COURT OF CHHATTISGARH, BILASPUR

CRMP No.1473 of 2017

Maheshwari Dewangan W/o Subhash Dewangan, Aged about 40 years, R/o Plot No.52, Vivekanand Nagar, Housing Board Pahuch Marg, Ward No.8, Kohka-Bhilai, P.S.- - Smriti Nagar - Supela, District - Durg (CG)

---- Applicant Versus

1. State of Chhattisgarh Through P.S. - Smriti Nagar - Supela, Durg, District - Durg (CG)

2. Smt.Umeshwari Dewangan W/o Narayan Dewangan, Aged about 30 years, R/o Shitla Nagar, Near Kham Talab, Ward No.9, P.S.- Durg, District - Durg (CG)

---- Respondents

For Applicant : Mr.Pravesh Sahu, Advocate holding the brief of Mr.P.R.Patankar, Advocate

For Respondent No.1/State: Mr.Vikram Sharma, Dy.G.A. For Respondent No.2 : Mr.Sanjay Patel, Advocate

Hon'ble Shri Ramesh Sinha, Chief Justice Order on Board

25.09.2023

1. Heard Mr.Pravesh Sahu, learned counsel holding the brief of Mr.P.R.Patankar, learned counsel for the applicant. Also heard Mr.Vikram Sharma, learned Deputy Government Advocate for respondent No.1/State and Mr.Sanjay Patel, learned counsel for respondent No.2.

2. This petition under Section 482 CrPC is directed against the order dated 29.08.2017 passed by the Judicial Magistrate First Class, Durg in Criminal Case No.8678/2016, whereby the learned JMFC Durg has dismissed the application for discharge of the applicant

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under Section 498A of the IPC and Section 4 of the Dowry Prohibition Act.

3. Learned counsel for the applicant submits that the sole applicant has died and as such, the present petition has become infructuous.

4. Accordingly, the petition is dismissed as having become infructuous. Sd/-

(Ramesh Sinha)

Chief Justice

Bablu