Chattisgarh High Court
Smt.Bhumika Sinha And Ors vs State Of Chhattisgarh And Anr. 60 ... on 1 May, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 853 of 2014
1. Smt. Bhumika Sinha W/o Ramlal Sinha Aged About 35 Years, Sarpanch of
Village Khallari, R/o Village Bhimkhoj, PS And Tah. Mahasamund, Civil and
Rev. Distt. Mahasamund (C.G.)
2. Ramlal Sinha S/o Karla Sinha Aged About 40 Years R/o Village Bhimkhoj, PS
And Tah. Mahasamund, Civil and Rev. Distt. Mahasamund (C.G.)
3. Daulal Giri S/o Padum Giri Aged About 42 Years Secretary Of Gram Panchayat,
Khallari, PS and Post Mahasamund, Civil and Rev. Distt. Mahasamund (C.G.)
---- Petitioners
Versus
1. State of Chhattisgarh, Through Police Station Mahasamund, Distt.
Mahasamund (C.G.)
2. Dinesh Agrawal S/o Sajan Agrawal Aged About 40 Years R/o Ward No. 4, Main
Road, Bagbahra, PS and Post Bagbahra, Civil And Rev. Distt. Mahasamund
(C.G.)
---- Respondents
For Petitioner : Shri Anuj Singh, Advocate. For Respondent No.1/State : Shri Anant Bajpai, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 01.05.2019
1. Statement is made on behalf of the counsel for the Petitioner that the petition has become infructuous.
2. Learned counsel for the State has no objection.
3. In view of the same, petition is dismissed as not pressed.
Sd/-
(Sanjay K. Agrawal) Judge Brijmohan