Vikas Kumar Agrawal vs State Of Chhattisgarh
2022 Latest Caselaw 301 Chatt

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                                                                                       NAFR
                          HIGH COURT OF CHHATTISGARH, BILASPUR

                                Proceedings through Video Conferencing
                                    Criminal Revision No. 65 of 2022

              Vikas Kumar Agrawal, S/o Shri Bajrang Lal Agrawal, Aged about 48 years,
               R/o Ji-D-Koloni Kachna, Raipur, District Raipur
                                                                                ---- Applicant
                                              Versus
              State of Chhattisgarh, Through SHO, P.S. - Telibandha, District Raipur (C.G.)
                                                                              ---- Respondent

For Applicant : Shri Kishore Bhaduri, Senior Advocate with Shri Sabyasachi Bhaduri, Advocate For Respondent : Ms. Binu Sharma, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya Order on Board 18.01.2022

1. The present revision petition under Section 397/401 of Cr.P.C. has been filed by the applicant against the order dated 04.01.2022 passed by the Additional Sessions Judge, Fast Track Special Court, Raipur (C.G.) in Special Criminal Case under the POCSO Act No. 113/2018 allowing the application under Section 311 of Cr.P.C. for recalling/re-examination of witness filed by the prosecution.

2. In view of the judgment of Hon'ble Supreme Court in the matter of Sethuraman Vs. Rajamanickam, (2009) 5 SCC 153, learned counsel for the applicant seeks to withdraw this criminal revision with liberty to file appropriate application before the appropriate bench.

3. Accordingly, the criminal revision is dismissed as withdrawn with the liberty as stated above.

4. Certified copy of the impugned order be returned to the counsel for the applicant after retaining the photocopy of the same.

Sd/-

(Gautam Chourdiya) Judge vatti