Chattisgarh High Court
Raj Kumar Mishra vs State Of Chhattisagarh 23 Revp/24/2019 ... on 12 March, 2019
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
REVP No. 22 of 2019
Raj Kumar Mishra, S/o Late Ganesh Prasad Mishra, aged about 48 years, R/o
Haldibadi, Chirmiri, Police Station Chirmiri, Tahsil Khadgawan, District Koriya
(C.G.) email - [email protected], Mo. No. 7999393315, w.app 9406363699.
---- Petitioner
Versus
1. State of Chhattisgarh Through Secretary, Department of General
Administration, Mantralaya, Mahanadi Bhawan, Naya Raipur, Chhattisgarh
email - [email protected], Mo.No. 9479003180
2. Superintendent of Police, Anti Corruption Bureau, Civil Line, Near Rajbhawan,
Raipur, Chhattisgarh. Email - [email protected], Mo. No. 9425501902.
---- Respondents
For Petitioner : In person.
For Respondent/State : Shri Siddharth Dubey, Deputy Government Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per Ajay Kumar Tripathi, Chief Justice 12.03.2019
1. Heard Petitioner in person and learned Deputy Government Advocate for the State.
2. Perused the order dated 22.11.2018. In absence of any error apparent on the face of record, we do not feel that any interference is warranted in the said order.
3. In view of the same, review application stands dismissed.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Brijmohan