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Judgment
Per Narendra Kumar Vyas, J
It has been informed that petitioner No. 2, Dr. Ashish Kumar Sahu, in CRMP No. 3349 of 2024, died on 18.07.2025 during the pendency of the petition. The death certificate has also been placed on record as Annexure A. In view of the death of petitioner No. 2, the petition, insofar as it relates to him, stands abated.
Let the necessary amendment in the cause title be carried out by learned counsel for the petitioners during the course of the day.
The petitioners have filed the present petitions under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashment of FIR bearing Crime No. 154/2024 dated 18.06.2024, registered at Police Station Chura, District Gariyaband (C.G.), the charge-sheet bearing No. 169/2024 dated 08.10.2024, and the consequential criminal proceedings arising therefrom in Criminal Case No. 932/2024 pending before the learned trial Court.
Learned senior counsel appearing for the petitioners, after arguing the matter at some length, submits that he may be permitted to raise all the grounds taken in the present petitions before the learned trial Court.
In view of the aforesaid submission, the present petitions are disposed of, with liberty as prayed for.
However, It is expected that the learned trial Court shall proceed expeditiously in the matter, in accordance with law.
Interim order, if any, stands vacated.