Chattisgarh High Court
Vijay Kumar Kaushik vs State Of Chhattisgarh And Ors. 27 ... on 15 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (Cr.) No.33 of 2014
Vijay Kumar Kaushik, S/o Shri Hanuman Prasad Kaushik, Aged about
42 years, R/o Village Tilai, Police Station Janjgir, Tahsil Akaltara,
District Janjgir-Champa (C.G.)
---- Petitioners
Versus
1. State of Chhattisgarh, Acting through Secretary, Home Department,
Sachivalaya, Mahanadi Bhawan, Raipur (C.G.)
2. Officer-in Charge, Police Station Janjgir, District Janjgir-Champa
(C.G.)
3. J.S. Rajput, Sub Inspector Police, P.S. Janjgir, District Janjgir-Champa
(C.G.)
4. Smt. Kanti Devi, W/o Shri Shailendra Kumar Kaushik, Aged about 44
years, R/o Village Tilai, P.S. Janjgir, Tahsil Akaltara, District Janjgir-
Champa (C.G.)
5. Basant Kumar Sharma, S/o Dasrath Sharma, Ex Secretary, Gram
Panchayat Tilai, Block Akaltara, At present working as Secretary Gram
Panchayat Changori, Block, Distt. R/o Village Farhada, P.S. Akaltara,
District Janjgir-Champa (C.G.)
---- Respondents
For Petitioner: Mrs. Meera Ansari, Advocate. For Respondents No.1 and 2 / State: -
Mr. Priyank Rathi, Panel Lawyer. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 15/04/2019
1. Learned counsel for the petitioner submits that criminal case has finally been decided, as such, the writ petition has become infructuous.
2. The writ petition is dismissed as having become infructuous. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma