High CourtsSingle Bench(2026) 10 CHH CK 1103

Udaynath Ram vs State Of Chhattisgarh

Chhattisgarh High Court, Bilaspur · Decided on 8 October 2026

HON’BLE JUDGES
Sudhir Kumar, J
RESULT
Disposed Of
CASE NUMBER
Criminal Revision No.1264 of 2018

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Judgment

2 paragraphs · 48 words
1.

Learned Counsel appearing for the Applicant submits that this Revision has been filed against the charges, the trial has concluded and nothing remains to be adjudicated in the present case.

2.

In view of the above, the instant Revision has become infructuous and stands disposed of accordingly.