Chattisgarh High Court
Shakti Singh Chauhan vs State Of Chhattisgarh 18 Crmp/893/2015 ... on 6 May, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPCR No. 204 of 2017
Shakti Singh Chauhan S/o Shri Vijay Pal Singh Chauhan, Aged About 53
Years R/o Shanti Nagar, Jagdalpur, Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Ministry Of Home, Mahanadi
Bhawan, Mantralaya, Naya Raipur, District Raipur, Chhattisgarh.
2. The Inspector General Of Police, Jagdalpur Range, Bastar, Chhattisgarh.
3. The Superintendent Of Police, Jagdalpur, District Bastar, Chhattisgarh.
4. The Station House Officer, Police Station Nagarnar, District Bastar
Chhattisgarh.
5. Shailendra Bhadoriya @ Shailu, S/o Shri M. S. Bhadoriya, Aged About 36
Years Baldev Estate, Jagdalpur, Chhattisgarh.
----Respondents
For Petitioner : Mr. V.R. Tiwari, Advocate For Respondent No. 5 : Mr. Ashish Surana, Advocate For State : Mr. Akash Pandey, P.L. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 06/05/19
1. At the outset, learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition (criminal) with liberty to file a fresh petition with additional material.
2. As prayed for, liberty is granted.
3. With the aforesaid liberty, this writ petition (criminal) stands dismissed as withdrawn.
Sd/-
(Sanjay K. Agrawal) Judge Harneet