Saheb Singh Kosle vs State Of Chhattisgarh
2021 Latest Caselaw 3699 Chatt

                                                                                  NAFR

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                      ACQA No.256 of 2021

              • Saheb Singh Kosle, S/o Ghunau Kosle, Aged About 46 Years, R/o
                Village Nachanpali, Tehsil Sarangarh, District Raigarh, Chhattisgarh

                                                                          ---- Petitioner

                                             Versus

              1. State Of Chhattisgarh, Through - Station House Officer, Kosir District
                 Raigarh, Chhattisgarh

              2. Satish Kumar @ Jugalkishor Jolhe, S/o Mohanlal Jolhe, Aged About 21
                 Years, R/o Village Nachanpali, District - Raigarh, Chhattisgarh

                                                                      ---- Respondents

For Appellant Ms. Sareena Khan, Advocate For Respondent No.1 Ms. Reena Singh, PL

Hon'ble Justice Shri Deepak Kumar Tiwari

Order On Board

14/12/2021

1. Learned counsel for the appellant submits that in view of Section 101

of the Juvenile Justice (Care and Protection of Children) Act, 2015,

she wants to withdraw this appeal and further prays that certified copy

of the impugned judgment be returned to her after obtaining the true

copy thereof.

2. Accordingly, the appeal is dismissed as withdrawn. However, the

certified copy of the impugned judgment be returned to the appellant's

counsel after obtaining true copy thereof.

Sd/-

Deepak Kumar Tiwari Judge Nirala