Vasu Dhimar vs State Of Chhattisgarh
2022 Latest Caselaw 1553 Chatt

                                                                     CRA-1630-2021
                                          Page 1 of 1


                                                                              NAFR
                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                     CRA No. 1630 of 2021

       Vasu Dhimar, S/o Narendra Dhimar, aged about 21 years, R/o Sirsa Khurd,
       Saja, nearby Roud Mandir, Chowki Jevra Sirsa, Police Station Pulgaon,
       District- Durg, (Chhattisgarh)
                                                                       ---- Appellant
                                                                             (In Jail)
                                           Versus
       State of Chhattisgarh, through the Station House Officer, Police Station
       Pulgaon, District Durg (Chhattisgarh)
                                                                   ---- Respondent

For Appellant : Mr. Purnendra Khichariya, Advocate For Respondent-State : Mr. Devesh Chand Verma, G.A.

DB: Hon'ble Shri Justice Sanjay K. Agrawal and Hon'ble Smt. Justice Rajani Dubey Order on Board (24.03.2022) Sanjay K. Agrawal, J

1. Learned counsel for the appellant submits that though the present

appellant has filed CRA No.1384 of 2021, but by mistake he has filed present

appeal challenging the same impugned judgment dated 29.09.2021 and,

therefore, he may be permitted to withdraw this appeal with the liberty to

raise all the contentions and grounds in CRA No.1384 of 2021.

2. The other side has no objection. Accordingly, permission is granted.

3. Consequently, the present appeal is dismissed as withdrawn with the

liberty to the appellant to make submission and raise all the contentions and

grounds in CRA No.1384 of 2021.

                    Sd/-                                              Sd/-
            (Sanjay K. Agrawal)                                  (Rajani Dubey)
                  Judge                                             Judge
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