Chattisgarh High Court
A (Juvenile In Conflict With Law) vs State Of Chhattisgarh on 27 July, 2022
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRR No. 302 of 2022
• A (Juvenile In Conflict With Law) S/o B (As Per Section 74 Of
Juvenile Justice (Care And Protection Of Children) Act, 2015)
---- Applicant
Versus
• State Of Chhattisgarh Through Station House Officer, Police
Station Kota, District Bilaspur, Chhattisgarh.
---- Respondent
CRR No. 299 of 2022
• A (Juvenile In Conflict With Law) S/o B (As Per Section 74 Of
Juvenile Justice (Care And Protection Of Children) Act, 2015)
---- Applicant
Versus
• State Of Chhattisgarh Through Station House Officer, Police
Station - Kota, District - Bilaspur (Chhattisgarh)
---- Respondent
CRR No. 307 of 2022
• A (Juvenile In Conflict With Law) S/o B As Per Section 74 Of
Juvenile Justice (Care And Protection Of Children) Act, 2015
---- Applicant
Versus
• State Of Chhattisgarh Through Station House Officer, Police
Station - Kota, District - Bilaspur Chhattisgarh.
---- Respondent
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For Applicants : Shri Himanshu Soni, Advocate For Applicant in 307/2022 : Himanshu Soni, Advocate, on behalf of Shri Dharmesh Srivastava, Advocate For respondent/State : Shri Vimlesh Bajpai, Govt. Advocate
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Hon'ble Shri Justice N.K. Chandravanshi Order On Board 27.7.2022
1. After arguing for some time, learned counsel for the applicants seeks permission of the Court to withdraw the above mentioned criminal revisions.
22. Permission is granted.
3. Accordingly, the above mentioned revision petitions are dismissed as withdrawn.
Sd/-
(N.K. Chandravanshi) JUDGE Bini