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Chattisgarh High Court

Kamlesh Kumar Das vs State Of Chhattisgarh And Ors. 7 ... on 22 January, 2018

                                      1

                                                                           NAFR

           HIGH COURT OF CHHATTISGARH, BILASPUR

                            CRMP No. 435 of 2014

   • Kamlesh Kumar Das S/o Late Shivram Das Vaishnav Aged About 54 Years
     Occupation Service & Agriculturist, Permanent R/o Village Ruvatala, At
     Present R/o Housing Board, Kamala College Road, Rajnandgaon, P.S.
     Rajnandgaon, Civil And Rev. Distt. Rajnandgaon C.G.

                                                                  ---- Petitioner

                                   Versus

   1. State of Chhattisgarh Through The Distt. Magistrate Rajnandgaon, P.S.
      Rajnandgaon, Civil And Rev. Distt. Rajnandgaon C.G.

   2. Avinash Das S/o Late Shivram Das Vaishnav Aged About 47 Years,
      Occupation Teacher, R/o Village Ruvatala, Ps And Tah. Dongergarh, Civil
      And Rev. Distt. Rajnandgaon C.G. , District : Rajnandgaon, Chhattisgarh

   3. Sugrita Bai W/o Jairam Aged About 55 Years Occupation Kotwari,

   4. Maljamadar Yogendra Chandravanshi S/o Not Known Aged About 45 Years
      Occupation Maljamadar in the office of Tahsil Dongergarh

   5. Pusau Ram Gond S/o Ganga Ram Gond Aged About 50 Years

   6. Chhotelal Nai S/o Motiram Nai Aged About 53 Years

   7. Revadas Lodhi S/o Bharosa Lodhi Aged About 33 Years

   8. Gangaram Lodhi S/o Jagdish Lodhi Aged About 40 Years

   9. Khemchand Sahu S/o Khemchand Sahu Aged About 25 Years

   10. Atma Yadav S/o Amoli Yadav Aged About 40 Years

   11. Mordhwaj Sahu Patwari Halka No. 09,

   12. Suklal S/o Kodu Aged About 26 Years

      No. 2 to 11 are R/o Village Ruvatala, Post Ruvatala, Ps And Tah.
      Dongergarh, Civil And Rev. Distt. Rajnandgaon C.G.

                                                              ---- Respondents

For Petitioner : Shri V.K. Deshmukh, Advocate For Respondent-State : Shri Adhiraj Surana, Dy. GA for the State 2 Hon'ble Shri Justice Goutam Bhaduri Order On Board 22/01/2018

1. Learned counsel for the petitioner submits that the accused has been discharged by the Court below, therefore, he seeks permission of the Court to withdraw the instant petition with liberty to avail the remedy as available to him under the law.

2. In view of the statement made, the CRMP is dismissed as withdrawn with the liberty aforesaid.

Sd/-

Goutam Bhaduri Judge Ashu