Aditiya Sahu @ Sanju vs State Of Chhattisgarh
2021 Latest Caselaw 947 Chatt

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                                                                                NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

               (Proceedings through Video Conferencing)

                              CRA No. 683 of 2021
     Aditiya Sahu @ Sanju, S/o Late Jaigovind Sahu, Aged About
        21 Years, R/o Sakariya, Sahupara,                          Police Station
        Khadgawan, District- Koriya, Chhattisgarh.                 ---- Appellant

                                      Versus

     State of Chhattisgarh, Through- The Station House Officer,
        Police Station           Ajak,      Baikunthpur,        District- Koriya,
        Chhattisgarh.                                           ---- Respondent

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For Appellant : Shri Shivendu Pandya, Advocate For Respondent/State : Shri Adil Minhaj, G.A.

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Hon'ble Shri Justice Rajendra Chandra Singh Samant Judgment on Board 07.07.2021

1) At the outset, learned counsel appearing for the appellant seeks permission of this Court to withdraw this Criminal Appeal with liberty to file appropriate application before this Court as and when occasion arises.

2) Counsel for the State has no objection to the above prayer.

3) Permission granted.

4) Accordingly, the Criminal Appeal is dismissed as withdrawn with the liberty as stated above.

5) Registry is directed to return the certified copy of the impugned order to the counsel for the appellant on his furnishing true authenticated photocopy of the same.

Sd/-

(Rajendra Chandra Singh Samant) Judge Nadim