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Chattisgarh High Court

Rajeev Kapoor vs State Of Chhattisgarh 7 Wpcr/942/2019 ... on 23 June, 2020

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

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                                                             NAFR

    HIGH COURT OF CHHATTISGARH, BILASPUR

                  WPCR No. 941 of 2019

 Rajeev Kapoor S/o Shri Balram Kapoor Aged
  About 45 Years R/o Kapoor House 24 College
  Road, Choubey Colony, Raipur Chhattisgarh.

                                            ­­­­ Petitioner

                           Versus

1. State     of    Chhattisgarh           Through    Secretary
  Department        of     Home    Mahanadi       Bhawan    Nawa
  Raipur          Atal      Nagar         District         Raipur
  Chhattisgarh.

2. Station        House      Officer        Police     Station
  Dharsiwa        Tehsil     Dharsiwa       District       Raipur
  Chhattisgarh.

3. Manish Somani S/o Late Shri Nandlal Somani
  Aged     About    27     Years    R/o    Moti     Talab   Para
  Hotel Akansha Road Jagdalpur District Bastar
  Chhattisgarh.

                                           ­­­­ Respondents
WPCR No. 942 of 2019

1. Shrirangam Vamsi Krishna S/o Shri S. Raja Aged About 34 Years Office Address ­ Kapoor House, 24, College Road, Choubey Colony, Raipur ­492001 Chhattisgarh.

2. Smt. Shilpa Kapoor W/o Shri Rajeev Kapoor Aged About 40 Years R/o ­ Kapoor House, 24, 2 College Road, Choubey Colony, Raipur ­492001 Chhattisgarh.

­­­­ Petitioners Versus

1. State of Chhattisgarh Through ­ Secretary, Department of Home, Mahanadi Bhawan, Nawa Raipur Atal Nagar, Dist. Raipur Chhattisgarh.

2. Station House Officer Police Station Dharsiwa, Tehsil Dharsiwa, Dist. Raipur Chhattisgarh.

3. Manish Somani S/o Late Shri Nandlal Somani Aged About 27 Years R/o Moti Talab Para, Hotel Akansha Road, Jagdalpur, Dist. Bastar Chhattisgarh.

­­­­ Respondents For Petitioner(s) :­ Mr. Kashif Shakeel, Advocate. For State/Respondent :­ Mr. Mateen Siddiqui, Dy. A.G. For Respondent No.3 :­ Mr. Harshwardhan Parganiha, Adv.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 23/06/2020

1. Learned counsel for the petitioners seeks permission of the Court to withdraw these petitions with liberty to file afresh if any cause of action survives.

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2. Prayer is allowed.

3. Accordingly, the present petitions are dismissed as withdrawn with the aforesaid liberty.

Sd/­ (Sanjay K. Agrawal) Judge Ankit