Chattisgarh High Court
Manoj Singh Thakur vs Union Of India 56 Wa/202/2019 Ashish ... on 3 April, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra, Parth Prateem Sahu
1
WPPIL No. 21 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPPIL No. 21 of 2019
Manoj Singh Thakur S/o Shri R.S. Thakur Aged About 46
Years R/o Arvind Nagar, Sarkanda, Bilaspur, District
Bilaspur, Chhattisgarh.
---- Petitioner
Versus
1. Union Of India Through The Secretary, Ministry Of Home
New Delhi.
2. State Of Chhattisgarh Through The Secretary, Department
Of Home, Atal Nagar, Mantralaya, New Raipur,
Chhattisgarh.
3. Director General (Jails) Chhattisgarh, Raipur, Chhattisgarh.
---- Respondents
For Petitioner :- Shri Goutam Khetrapal, Advocate
For Respondent-UOI :- Shri B. Gopa Kumar, ASG
For Respondent-State :- Ms. Richa Shukla, Dy. G.A.
Hon'ble Shri Prashant Kumar Mishra, Ag. CJ
Hon'ble Shri Parth Prateem Sahu, J.
Judgment on Board By Prashant Kumar Mishra, Ag. CJ 03/04/2019
1. Learned counsel for the petitioner seeks permission of 2 WPPIL No. 21 of 2019 the Court to withdraw the writ petition with liberty to file a fresh petition after making due research on the subject after visiting jails and obtaining facts and figures.
2. Accordingly, the writ petition is dismissed as withdrawn with the liberty as stated supra.
Sd/- Sd/-
(Prashant Kumar Mishra) (Parth Prateem Sahu)
Acting Chief Justice Judge
Ankit