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Judgment
2 paragraphs · 93 words
1.
At the outset, learned counsel for the applicant would submit that Digitally in the instant revision, order framing charge was challenged by the applicant, passed in Session Case No.235/2021, parties being State of Chhattisgarh vs Balkrishna Jangde and others, but as of now the judgment has already been passed by the learned Special/Upper Session Judge (FTC), Raipur (C.G.) on 27.08.2026 and the applicant/accused has been acquitted of the charges levelled against her, therefore, this revision has become infructuous.
2.
In view of the above, this revision is dismissed as having become infructuous.