Chattisgarh High Court
Shanker Lal Sahu vs State Of Chhattisgarh And Anr. 54 ... on 1 May, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Criminal Misc. Petition No.194 of 2014
Shanker Lal Sahu, S/o Udla Ram Sahu, aged about 42 years, R/o
Village Latabod, P.S. Balod, Civil and Revenue District Balod (C.G.)
---- Petitioner
Versus
1. State of Chhattisgarh, Through District Magistrate, Balod, District
Balod (C.G.)
2. Station House Officer, Police Station Gurur, District Balod (C.G.)
---- Respondents
For Petitioner: Mr. Shikhar Bakhtiyar, Advocate. For Respondents / State: -
Mr. Ghanshyam Patel, Govt. Advocate. Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 01/05/2019
1. Learned counsel for the petitioner submits that the petition has become infructuous.
2. The petition is dismissed as having become infructuous.
Sd/-
(Sanjay K. Agrawal) Judge Soma