Chattisgarh High Court
Manbodh Khare vs State Of Chhattisgarh 12 Wpcr/390/2018 ... on 6 December, 2018
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
W.P(Cr.) No. 34 of 2018
Manbodh Khare S/o Tejauram Khare, Aged About 37 Years (Accused In
Jail) (Belonging To Schedule Tribe) R/o Sakin, Arajpuri, District Balod,
Chhattisgarh Through His Brother, Dev Prasad Khare, S/o Tijauram Khare,
Aged About 45 Years, R/o Sakin, Arajpuri, District Balod, Chhattisgarh.,
District : Balod, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department Of Home Affairs,
Mahanadi Bhawan, Naya Raipur, Raipur, Chhattisgarh., District : Raipur,
Chhattisgarh
2. Inspector General Durg Range, Durg, Chhattisgarh., District : Durg,
Chhattisgarh
3. Superintender Of Police, District Balod, Chhattisgarh., District : Balod,
Chhattisgarh
4. Station House Officer, Ps Manchuwa, Tehsil Dondilhara, District Balod,
Chhattisgarh., District : Balod, Chhattisgarh
----Respondents
For Petitioner: Shri TK Jha, Advocate. For Respondents/State: Shri Raj Kumar Gupta, Deputy Advocate General.
Single Bench:Hon'ble Shri Sanjay Agrawal, J Order On Board 06.12.2018
1. Shri Saraf prays for withdrawal of this Petition.
2. The Petition is accordingly dismissed as withdrawn.
Sd/-
(Sanjay Agrawal) JUDGE Priya