Chattisgarh High Court
Smt. Gajendra Rathore vs State Of Chhattisgarh 9 Wpcr/296/2019 ... on 7 May, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPCR No. 298 of 2019
Smt. Gajendra Rathore W/o Sri Devendra Kumar Rathore, Aged About 55
Years R/o Chittarpara, District- Janjgir-Champa, Chhattisgarh At Present R/o
Ne-159 Cseb Colony, Korba, (East), District- Korba, Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through-Secretary, Home Department, Mahanadi
Mantralaya, Naya Raipur, District- Raipur, Chhattisgarh.
2. Inspector General Of Police, Neharu Chowk, Bilaspur, District- Bilaspur,
Chhattisgarh.
3. Superintendent Of Police, Janjgir-Champa, District- Janjgir-Champa,
Chhattisgarh.
4. Superintendent Of Police, Korba, District- Korba, Chhattisgarh.
5. Station House Officer, Police Station- Janjgir, District- Janjgir-Champa,
Chhattisgarh.
6. Station House Officer, Police Station- Janjgir, District- Janjgir-Champa,
Chhattisgarh.
7. Smt. Laxmi Tiwari W/o Bhuwan Lal Tiwari Aged About 63 Years R/o Ward
No. 8, Shankar Nagar, Janjgir, Near House Of Ward Councilor ( Parshad)
Ram Kumar Yadav, Janjgir, District- Janjgir-Champa, Chhattisgarh.
----Respondents
For Petitioner : Mr. S.K. Guha, Advocate For State : Mr. Ghanshyam Patel, G.A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 07/05/19
1. Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition (criminal) with liberty to file application under 2 Section 156 (3), 190/200 of the Cr.P.C. before the jurisdictional Criminal Court.
2. Liberty is granted, as prayed for. If such an application is moved by the petitioner, the jurisdictional Criminal Court is expected to consider and decide that application/complaint in accordance with law expeditiously.
3. With the aforesaid observations, this writ petition (criminal) stands dismissed as withdrawn.
Sd/-
(Sanjay K. Agrawal) Judge Harneet