Smt. Ranjana Pandey vs Praveen Pandey
2023 Latest Caselaw 766 Chatt

                                                                          NAFR
            HIGH COURT OF CHHATTISGARH, BILASPUR
                                 CRR No.932 of 2015
        Smt. Ranjana Pandey W/o Shri Praveen Pandey Aged About 27 Years
        R/o Sakri, P.S. Chakarbhatha, District Bilaspur Chhattisgarh Presently
        R/o Near Shri Bihari Telephone Tower Sarkanda, P.S. Sarkanda, Tehsil
        And District Bilaspur Chhattisgarh
                                                                   ---- Applicant
                                     Versus
     1. Praveen Pandey S/o Vidya Prakash Pandey Aged About 39 Years R/o
        Village Sakri, P.S. Chakarbhatha, District Bilaspur Chhattigarh.
     2. Vidya Prakash Pandey S/o Late Radhelal Pandey Aged About 64 Years
        R/o Village Sakri, P.S. Chakarbhatha, District Bilaspur Chhattigarh.
     3. Yatendra Pandey S/o Vidya Prakash Pandey Aged About 31 Years R/o
        Village Sakri, P.S. Chakarbhatha, District Bilaspur Chhattigarh.
     4. Smt. Shyama Pandey W/o Vidya Parakash Pandey Aged About 58
        Years R/o Village Sakri, P.S. Chakarbhatha, District Bilaspur Chhattigarh
     5. Anamika Pandey D/o Vidya Prakash Pandey R/o Village Sakri, P.S.
        Chakarbhatha, District Bilaspur Chhattigarh
     6. State Of Chhattisgarh Through P.S. Chakarbhatha, District Bilaspur
        Chhattisgarh                                ---- Respondents

For Applicant : Mr. Prahlad Shriwas, Advocate For Respondents No.1 to 5 : Mr. Ajay Chandra, Advocate For State/respondent No.6 : Mr. Avinash K. Mishra, G.A.

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board

07.02.2023

Heard.

1. This criminal revision has been filed against judgment of acquittal

passed in favour of the non-applicants No.1 to 5 by Judicial Magistrate

First Class, Bilha, District Bilaspur in Criminal Case No.1674/2011 dated

22.11.2013, which has been affirmed by the learned Fifth Additional

Sessions Judge, Bilaspur (CG) in Criminal Appeal No.162/2014 dated

19.12.2014.

2. Learned counsel for the applicant would submit that the matter has

been settled between the parties, therefore, he seeks permission of this

Court to withdraw this criminal revision.

3. Learned counsel for the respondents endorses the submission

made by learned counsel for the applicant.

4. Recording the statement made by learned counsels for the parties,

the present Criminal Revision is dismissed as withdrawn.

Sd/-

(Rakesh Mohan Pandey) Judge

Rekha