Chattisgarh High Court
Irfan Ur Raheem Khan vs Smt. Farha Khan 24 Wps/2957/2019 Swati ... on 22 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRMP No. 505 of 2015
Irfan Ur Raheem Khan, S/o Anwar Ur Raheem Khan, Aged about 51
years, Additional Superintendent of Police, Sukma, Distt. Sukma,
Chhattisgarh.
---Petitioner
Versus
Smt. Farha Khan, W/o Irfan Ur Raheem Khan, Aged about 42 years,
R/o Flat No. 203, Second Floor, C.K. Heights, Nehru Nagar,
Chddabadi, Bilaspur, Tahsil & District Bilaspur, Chhattisgarh.
---- Respondent
For Petitioner : Ms. Saumya Sharma, Advocate Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 22/04/2019
1. Learned counsel for the petitioner submits that the petition has become infructuous.
2. Accordingly, this criminal miscellaneous petition stands dismissed as having become infructuous.
3. However, the petitioner is at liberty to revive the same if occasion so arises.
Sd/-
(Sanjay K. Agrawal) Judge Harneet