Chattisgarh High Court
Bhudhar Prasad Sharma vs State Of Chhattisgarh, 30 ... on 10 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRMP No. 920 of 2019
Bhudhar Prasad Sharma, aged about 80 years, S/o Late Kedarnath
Sharma, R/o Shrama Saw Mill, Pachpedi Naka, P.S. New Rajendra
Nagar, Raipur, Distt. Raipur, Chhattisgarh.
---Applicant
Versus
1.State of Chhattisgarh, Through Station House officer, P.S. New Rajendra Nagar, Raipur, Distt.- Raipur, Chhattisgarh.
2. Atul Sharma, S/o Rajendra Sharma, aged 24 years, R/o Shrama Saw Mill, Pachpedi Naka, P.S. New Rajendra Nagar, Raipur, Dist. Raipur, Chhattisgarh.
---- Non-Applicants For Applicant : Mr. Rajkumar Gupta, Advocate For State/Non-applicant No. 1 : Mr. Chandresh Shrivastava, Dy. A.G. Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 10/04/2019
1. Learned counsel for the applicant seeks permission of this Court to withdraw this CRMP with liberty to proceed under Sections 154 (3), 156 (3) and 200 of the Cr.P.C.
2. Liberty is granted, as prayed for.
3. Accordingly, the CRMP is dismissed as withdrawn with the aforesaid liberty.
Sd/-
(Sanjay K. Agrawal) Judge Harneet