Chattisgarh High Court
Smt. Manju Bharti vs State Of Chhattisgarh 25 Crr/10/2016 ... on 24 January, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPCR No. 494 of 2017
Smt. Manju Bharti W/o Shri Ram Lakhan Maravi, Aged About 35 Years Caste Goswami, R/o
Badkapara, Police Station And Tahsil- Surajpur, District Surajpur, Chhattisgarh
---- Petitioner
Versus
1. The State of Chhattisgarh Through The Secretary, Department Of Home Affairs, New
Mantralaya, New Raipur, Chhattisgarh
2. The Director General Of Police, Police Head Quarter, Raipur, Chhattisgarh
3. The Inspector General Of Police, Police Range Surguja, District Surguja, Chhattisgarh
4. The Superintendent Of Police, District Surajpur, Chhattisgarh
5. Mr. D. K. Singh, Presently Posted As Nagar Police Adhikshak, Surajpur, District Surajpur,
Chhattisgarh
6. Ramlakhan Marawi, S/o Shri Shiv Mangal Marawi, Aged About 35 Years Occupation
Constable No. 347, Posted At Police Line, Surajpur, District Surajpur, Chhattisgarh
---- Respondents
24/01/2019 Shri D. Kushwaha, counsel for the petitioner.
Shri Ghanshyam Patel, GA for the State. Shri Prafull N. Bharat, counsel for respondent No.5. Learned counsel for the petitioner seeks permission of the Court to withdraw the instant petition.
Prayer is allowed.
As prayed, the writ petition is dismissed as withdrawn.
Sd/-
Goutam Bhaduri Judge ashu