Chattisgarh High Court
Rajnish Singh Baghel Mentioned As ... vs State Of Chhattisgarh And Anr. 19 ... on 6 May, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 893 of 2015
1. Rajnish Singh Baghel (Mentioned As Rajneesh In The Order) S/o
Samarjeet Singh Baghel (Mentioned as Samarjit Singh in the order),
aged about 39 years (mentioned as 36 years in the order), R/o Plot No.
22, Shanti Nagar, P.S. Civil Lines, Bilaspur, District Bilaspur,
Chhattisgarh.
2. Ramakant Pandey S/o Gajadhar Pandey Aged About 40 Years R/o Kapil
Nagar, Sarkanda, Bilaspur, P.S. Sarkanda, District Bilaspur Chhattisgarh.
3. Anil Mourya S/o Firturam Mourya Aged About 42 Years R/o Kapil Nagar,
Sarkanda, Bilaspur, P.S. Sarkanda, District Bilaspur Chhattisgarh.
---- Petitioners
Versus
1. State of Chhattisgarh, Through the District Magistrate, Bilaspur, District
Bilaspur, Chhattisgarh.
2. Uttam Pandey S/o Late Bhagwat Prasad Pandey, aged about 57 years,
Resident of Plot No. 30, Kailash Nagar, Bhilai, at present resident of
House No. 5, Sai Vihar, Yadunandan Nagar, Tifra, P.S. Civil Lines, Tahsil
& District Bilaspur, Chhattisgarh.
----Respondents
For Petitioners : Mr. Neeraj Pradhan on behalf of Mr. Sandeep Yadav, Advocate For State : Mr. Ravi Bhagat, Dy. G.A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 06/05/19
1. Learned counsel for the petitioners seeks permission of this Court to withdraw this criminal miscellaneous petition with liberty to file fresh petition as and when occasion arises.
2. Liberty is granted, as prayed for.
23. With the aforesaid liberty, this criminal miscellaeous petition stands dismissed as withdrawn.
Sd/-
(Sanjay K. Agrawal) Judge Harneet