Chattisgarh High Court
Dharmendra Singh vs State Of Chhattisgarh 39 ... on 5 November, 2019
Author: Rajani Dubey
Bench: Rajani Dubey
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 5593 of 2019
• Dharmendra Singh S/o Shri Balram Singh Aged About 26 Years
R/o Mathgahana, Police Station Poop, District Bhind, Madhya
Pradesh, District : Bhopal, Madhya Pradesh
---- Applicant
Versus
• State Of Chhattisgarh Through Station House Officer, Police
Station Railway Police Bilaspur, District Bilaspur Chhattisgarh.
---- Respondent
For Applicant : Shri Amit Singh, Advocate For Respondent/State : Smt. Reena Singh, PL Hon'ble Smt. Justice Rajani Dubey Order On Board 05/11/2019 Counsel for the applicant submits that he may be permitted to withdraw this application as the same has become infructuous.
To this, counsel for the State has no objection. Accordingly, the application is dismissed as having become infructuous.
Sd/-
(Rajani Dubey) Judge suguna