Chattisgarh High Court
Bhuwneshwar Prasad Sahu vs Smt. Savitri Bai on 6 November, 2024
2024:CGHC:43136
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
ACQA No. 71 of 2019
1 - Bhuwneshwar Prasad Sahu S/o Lt. Shri Chhabli Prasad Sahu Aged About 72
Years Post Retired Upper Division Teacher, R/o Village And Post Loharsi, Block And
Tehsil Pamgarh, District Janjgir Champa Chhattisgarh, District : Janjgir-Champa,
Chhattisgarh
... Appellant
versus
1 - Smt. Savitri Bai W/o Shri Hem Lal Sahu Aged About 45 Years R/o Village Loharsi,
Gajpurvapara, Thana Shivrinarayan District Janjgir Champa Chhattisgarh, District :
Janjgir-Champa, Chhattisgarh
2 - Smt. Amrata Sahu W/o Shri Eshwar Prasad Sahu Aged About 24 Years R/o
Village Loharsi, Gajpurvapara, Thana Shivrinarayan District Janjgir Champa
Chhattisgarh, District : Janjgir-Champa, Chhattisgarh
3 - State Of Chhattisgarh Through Police Station Shivrinarayan District Janjgir
Champa Chhattisgarh
---- Respondent
(Cause title is taken from the CIS)
------------------------------------------------------------------------------------------------------------------
For Appellant : Shri Alok Kumar Dewangan, Advocate For Respondent/State : Shri Ajit Singh, GA For Respondents-1 and 2 : Shri Vivek Singhal, Advocate
------------------------------------------------------------------------------------------------------------------
Hon'ble Shri Justice Ravindra Kumar Agrawal Order on Board 06.11.2024
1. Learned counsel for the appellant would submit that appellant has filed this appeal against acquittal of respondents-1 and 2 from the offence of Section 294, 506 Part II and 34 of the IPC, and Section 4 of the Chhattisgarh Tonahi Pratadna Nivaran Act, 2005. At present, appellant does not want to prosecute the appeal any further, and prays for withdrawal of the appeal.
Acqa 71 of 2019 2
2. Learned counsel for the respondents have no objection.
3. As prayed, appeal is dismissed as not pressed.
Sd/-
(Ravindra Kumar Agrawal) JUDGE padma