Ravi P Singh vs Shamual Nand
2022 Latest Caselaw 250 Chatt

                                                                       NAFR

                     HIGH COURT OF CHHATTISGARH, BILASPUR
                                  CRMP No. 845 of 2020
            • Ravi P Singh S/o Shri P.D. Singh Aged About 55 Years R/o-
              Near Lovely Care School, Agrasen Marg, Durpa Road, Korba,
              Tahsil And District- Korba, Chhattisgarh (Complainant In The
              Matter)                                     ---- Petitioner
                                       Versus
           1. Shamual Nand S/o Sirmat Aged About 71 Years R/o Mission
              Compound, Korba, Tahsil And District- Korba, Chhattisgarh
              (Accused In The Matter)
           2. State Of Chhattisgarh Through It's Secretary, Home Department,
              Mantralaya, Naya Raipur, Tahsil And Civil/ Revenue District-
              Raipur, Chhattisgarh (Formal Party)            ---- Respondents

For the Petitioner/s :- Mr. Suryapratap Yuddhveer Singh, Adv. For the State :- Mr. Gurudev I. Saran, GA For the Respondent :- Mr. Vikas Pandey, Adv. _______________________________________________________________ Hon'ble Shri Justice Deepak Kumar Tiwari,

Order on Board 13.01.2022

Heard.

Learned counsel for the petitioner seeks to withdraw this

petition with liberty to file appropriate petition before the

competent Court according to law.

Accordingly, petition is dismissed as withdrawn with liberty

as prayed for.

The certified copy of the impugned judgment be returned

after retaining the photocopy of the same.

Sd/-

Deepak Kumar Tiwari Judge PAWAN