Chattisgarh High Court
Vandana Neti Pandey vs State Of Chhattisgarh 4 Mac/396/2018 ... on 24 January, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPCR No. 331 of 2017
• Vandana Neti Pandey W/o Nitesh Pandey, Aged About 27 Years R/o Near Gupta General
Stores, Beside Choudhari Hotel, Nandini Road, Bhilai, District Durg, Chhattisgarh
---- Petitioner
Versus
1. State of Chhattisgarh Through Director General Of Police, Police Head Quarter, Raipur,
District Raipur, Chhattisgarh
2. Inspector General of Police, Durg, District Durg, Chhattisgarh
3. Superintendent of Police, Durg, District Durg, Chhattisgarh
4. Police Station Officer, Police Station Mohan Nagar, District Durg, Chhattisgarh
5. Nitesh Pandey S/o Late Jagat Narayan Pandey, Aged About 27 Years R/o Sant Asharam
Bapu Ward No. 4, Jamul Police Station Jamul Bhilai, District Durg, Chhattisgarh
6. Mamta Pandey, W/o Pankaj Pandey, Aged About 30 Years R/o Sant Asharam Bapu Ward No.
4, Jamul Police Station Jamul Bhilai, District Durg, Chhattisgarh
7. Annu Tiwari W/o Gangakant Tiwari, Aged About 32 Years R/o Vaisali Nagar, Supela Bhilai,
District Durg, Chhattisgarh
8. Vivek Tiwari Aged About 25 Years R/o Vaisali Nagar, Supela Bhilai, District Durg,
Chhattisgarh
9. State of Chhattisgarh, Through Secretary Department Of Home Affairs, Mantralaya,
Mahanadi Bhawan, Naya Raipur, Chhattisgarh
---- Respondents
24/01/2019 Shri Tarun Dansena, counsel for the petitioner.
Shri Aditya Sharma, PL for the State. Learned counsel for the petitioner seeks permission of the Court to withdraw the instant petition with liberty to file a duly constituted petition. Prayer is allowed.
As prayed, the writ petition is dismissed as withdrawn with the liberty aforesaid.
Sd/-
Goutam Bhaduri Judge ashu