Chattisgarh High Court
Vinod Kumar Sahu vs State Of Chhattisgarh 41 Wps/6638/2016 ... on 16 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 6475 of 2017
1. Vinod Kumar Sahu S/o Late Shri Sukhru Sahu, Aged About 35 Years
Presently Working As Sub Inspector, District Sukma Chhattisgarh,
Chhattisgarh
2. Shishupal Sinha, S/o Shri Siyaram Sinha Aged About 35 Years Presently
Working As Sub Inspector, District Sukma Chhattisgarh, District :
Sukuma, Chhattisgarh
3. Madan Mohan Ojha, S/o Subh Narayan Ojha, Aged About 38 Years
Presently Working As A. P. C. S. T. F. Baghera Durg, District Durg
Chhattisgarh, District : Durg, Chhattisgarh
4. Kichhe Nande, S/o Bhisma Aged About 36 Years Presently Working As
Head Constable No. 358, District Sukma Chhattisgarh, District : Sukuma,
Chhattisgarh
5. Dilip Kumar Nag, S/o Late Shri Kakshman Aged About 37 Years
Presently Working As Head Constable In 14th Battalion C. A. F. C. F.
Company Dhanova District Balod Chhattisgarh , District : Balod,
Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Its Secretary, Department Of Home
Police , Mahanadi Bhawan, Mantralaya, New Raipur, District Raipur
Chhattisgarh, Chhattisgarh
2. Director General Of Police, Police Headquarters Raipur, District Raipur
Chhattisgarh , District : Raipur, Chhattisgarh
3. Director General Of Police Naxal Operation , Police Headquarters
Raipur, District Raipur Chhattisgarh, District : Raipur, Chhattisgarh
4. Inspector General Of Police, Bastar Range, Jagdalpur Chhattisgarh,
District : Bastar(Jagdalpur), Chhattisgarh
5. Deputy Inspector General Of Police, S. I. B. Naxal Operation , Police
Headquarters Raipur, Chhattisgarh , District : Raipur, Chhattisgarh
6. Superintendent Of Police, Sukma, District Sukma Chhattisgarh., District :
Sukuma, Chhattisgarh
---- Respondents
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For petitioner : Mr. Shantanu Kumar, Advocate For State : Mr. Majid Ali, GA
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 16/01/2018
1. Learned counsel for the petitioner seeks to withdraw this petition with liberty to revive if grievance is not redressed.
2. Accordingly, the petition is dismissed as withdrawn.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit