Chattisgarh High Court
Dinesh Kumar Yadav vs State Of Chhattisgarh 43 Wps/7128/2017 ... on 16 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 6766 of 2017
Dinesh Kumar Yadav S/o Late Shri Chhedilal Yadav, Aged About 32
Years Presently Working As Station Incharge, Sub Inspector, District
Sukma , Chhattisgarh. , Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Home
Police Mahanadi Bhawan Mantralaya New Raipur, District Raipur,
Chhattisgarh. , Chhattisgarh
2. Director General Of Police , Police Headquarter, Raipur, District Raipur,
Chhattisgarh. , District : Raipur, Chhattisgarh
3. Director General Of Police Naxal Operation Police Headquarter, Raipur,
District Raipur, Chhattisgarh. , District : Raipur, Chhattisgarh
4. Inspector General Of Police Bastar Range Jagdalpur, Chhattisgarh. ,
District : Bastar(Jagdalpur), Chhattisgarh
5. Superintendent Of Police, S. I. B., Police Headquarter, 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 Accordingly, the petition is dismissed as withdrawn.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