Chattisgarh High Court
Laxmi Kawre vs State Of Chhattisgarh 24 ... on 16 May, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPCR No. 363 of 2017
Laxmi Kawre W/o Shri Ajay Kawre, Aged About 44 Years Occupation
House Wife R/o Plat No. 14, Mahavir Nagar, Dharampura, No.2, Jagdalpur,
District Jagdalpur, Chhattisgarh.
---Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Home Department,
Mantralaya, Mahanadi Bhawan, New Raipur, District- Raipur, Chhattisgarh.
2. Economic Offence Wing, Anti Corruption Bureau, Raipur Through The
Superintendent Of Police, Anti Corruption Bureau, Raipur, District Raipur,
Chhattisgarh.
3. Economic Offence Wing Anti Corruption Bureau, Jagdalpur Through The
Deputy Superintendent Of Police, Anti Corruption Bureau, Jagdalpur,
District Jagdalpur, Chhattisgarh.
---- Respondents
For Petitioner : Mr. Awadh Tripathi, Advocate For State : Mr. Chandresh Shrivastava, Dy. A.G. Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 16/05/2019
1. Counsel for the petitioner pleads no instructions.
2. In view of the above, as the petitioner's counsel has no instructions from the petitioner, this Court has no other option but to dismiss the Writ Petition (Criminal) for want of prosecution.
3. Accordingly, the W.P.Cr. is dismissed for want of prosecution.
Sd/-
(Sanjay K. Agrawal) Judge Harneet