Bhuvenshwar Chandra vs State Of Chhattisgarh
2022 Latest Caselaw 3342 Chatt

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                                                                                  NAFR
                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                     CRA No. 779 of 2022

             Bhuvenshwar Chandra S/o Babulal Chandra Aged About 26 Years R/o
              Village- Nagjhar, Police Station- Maalkharoda, District- Janjgir-
              Champa (C.G.)

                                                                           ---- Appellant

                                             Versus

             State Of Chhattisgarh Through Station House Officer, Police Station-
              Malkharoda, District- Janjgir-Champa (C.G.)

                                                                        ---- Respondent

For the Appellant : Shri Kamlesh Kumar Pandey, Adv. For the Respondent/ State : Shri Alok Nigam, G.A.

Hon'ble Shri Justice Deepak Kumar Tiwari

Order on Board

09.05.2022

1. In view of the judgment passed by this Court Ashish Bansal A.K.A. Golu Vs. State of Chhattisgarh, in MCRC No.3053/2020 vide order dated 06.01.2021, as per the order this petition is not maintainable, therefore, he seeks permission of this Court to withdraw the same, with liberty to file afresh petition/application.

2. Prayer is allowed.

3. Consequently, this appeal is dismissed as withdrawn with the aforesaid liberty.

4. Registry is directed to return the certified copy of the orders, after obtaining photocopy of the same.

Sd/-

(Deepak Kumar Tiwari) Judge

yasmin