Chattisgarh High Court
Anvesh Mishra vs State Of Chhattisgarh on 8 August, 2022
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRR No. 546 of 2022
1. Anvesh Mishra S/o Late Sushil Kumar Mishra R/o Maharana Pratap
Nagar, Shri Ram Park Colony, Ward No. 01, Police Station Tifra,
Bilaspur, Chhattisgarh.
2. Poonam Mishra D/o Late Sushil Kumar Mishra, R/o Maharana Pratap
Nagar, Shri Ram Park Colony, Ward No. 01 P.S. Tifra, Bilaspur,
Chhattisgarh.
3. Priya Mishra D/o Late Sushil Kumar Mishra, R/o Maharana Pratap
Nagar, Shri Ram Park Colony, Ward No. 01, P.S. Tifra Bilaspur,
Chhattisgarh. Presently Agyay Nagar. ----Applicants
Versus
1. State Of Chhattisgarh Through Station House Officer Sirgitti Thana
Bilaspur, Chhattisgarh.
2. Umesh Pratap Singh S/o Rajendra Pratap Singh, R/o Maharana
Pratap Nagar, Shree Ram Park Colony, House No. D/7 Presently R/o
Yadunandan Nagar, Police Station Sirgitti, Bilaspur, Chhattisgarh.
3. Suman Singh W/o Umesh Pratap Singh R/o Maharana Pratap Nagar,
Shree Ram Park Colony, House No. D/9 Presently In Yadunandan
Nagar, Police Station Sirgitti, Bilaspur, Chhattisgarh.
4. Rahul Singh Presently Working And Residing In Amadan, Bhalumada,
Tehsil Kotma,district - Anuppur, Through Area General Manager
Jamunaa Kotma Area, South Eastern Coalfields Ltd. Kotma, District -
Anuppur,
---- Respondents
For Applicants :- Ms. Priya Mishra, Advocate For Respondent-State :- Mr. C.B. Kesharwani, PL Hon'ble Shri Justice N.K. Chandravanshi Order On Board 08/8/2022
1. Heard.
2. After arguing for sometime, learned counsel for the applicants seeks permission of the Court to withdraw the revision petition with liberty to file appropriate application before the concerned Sessions Court.
3. Permission granted with liberty as prayed for.
4. Accordingly, the revision petition is dismissed as withdrawn with aforesaid liberty.
SD/-
(N.K. Chandravanshi) Judge Ayushi