Ishwar Singh Sidar vs State Of Chhattisgarh
2021 Latest Caselaw 2646 Chatt

                                                  1

                                                                                  NAFR
                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                      CRA No. 1108 of 2021
                 Ishwar Singh Sidar S/o Manu Singh Sidar, aged about 43 years, R/o
                  village Borda, Police Station Sakti, District Janjgir-Champa (C.G.)
                                                                           ---- Appellant
                                              Versus
                 State of Chhattisgarh : Through District Magistrate, Durg, District Durg
                  (C.G.)
                                                                         ---- Respondent

For Appellant : Mr. Avinash Chand Sahu, Advocate For Respondent/State. : Mr. Akash Pandey, P.L.

Hon'ble Smt. Justice Rajani Dubey

Order On Board 30/09/2021

(1) Counsel for the appellant wants to withdraw present criminal

appeal with liberty to file revision petition. He submits that Registry may

be directed to return certified copy of judgment dated 03.09.2021

(Annexure A-1) after accepting photostate copy of the same.

(2) Accordingly, the criminal appeal is dismissed as withdrawn with

liberty as aforesaid.

(3) Certified copy of Annexure A-1 be returned to counsel for the

appellant after submitting photostate copy of the same.

Sd/-

(Rajani Dubey) JUDGE

pekde