Yadvesh Yadav vs Roshni Yadav
2025 Latest Caselaw 3976 Chatt

Chattisgarh High Court

Yadvesh Yadav vs Roshni Yadav on 25 April, 2025

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                                                    2025:CGHC:18950


                                                                     NAFR

          HIGH COURT OF CHHATTISGARH AT BILASPUR

                           CRMP No. 1392 of 2025

1 - Yadvesh Yadav S/o Shri Parmeshvardeen Yadav Aged About 39 Years

Caste Yadav, R/o Bhadesar Bhavan Lions Chowk Champa, Tahsil, P.S.

Champa, District Janjgir-Champa, Chhattisgarh.

                                                                  ... Petitioner



                                  versus

1 - Roshni Yadav D/o Shri Rajendra Yadav Aged About 38 Years Present

Address- Daulat Chowk, Sonar Rajapara, Sarangarh, District Raigarh,

Chhattisgarh. (Accused).

2 - Shri Rajendra Yadav S/o Lt. Shri Ramlal Aged About 68 Years R/o Daulat

Chowk Sonar Rajapara, Saragarh, District Raigarh, Chhattisgarh.

3 - Smt. Usha Devi Yadav W/o Shri Rajendra Yadav Aged About 62 Years R/o

Daulat Chowk Sonar Rajapara, Saragarh, District Raigarh, Chhattisgarh.

4 - Shri Jayant Thethwar S/o Shri Hariram Thethwar Aged About 58 Years

Caste Yadav, R/o Ganja Chowk, Thethwarpara, Raigarh, District Raigarh,

Chhattisgarh.

5 - Smt. Archana Thethwar W/o Shri Jayant Thethwar Aged About 53 Years

Caste Yadav, R/o Ganja Chowk, Thethwarpara, Raigarh, District Raigarh,

Chhattisgarh.
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 6 - Shri Satyendra Gopal S/o Late Jawahar Gopal Aged About 57 Years R/o

 Near Bonga Talab Sharda Chowk, Janjgir, District Janjgir-Champa,

 Chhattisgarh.

 7 - Smt. Ranjana Gopal W/o Satyendra Yadav Aged About 54 Years R/o Near

 Bonga Talab, Janjgir, District Janjgir-Champa, Chhattisgarh.



                                                                ...Respondent(s)

For Petitioner : Mr. S. B. Pandey, Advocate

Hon'ble Shri Justice Ravindra Kumar Agrawal

Judgment on Board

25.04.2025

1 .Learned counsel for the petitioner seeks permission of the Court to

withdraw this CRMP with liberty to avail the remedy available to him under the

law.

2. On the submission made by learned counsel for the petitioner, the

instant CRMP is dismissed as withdrawn with the aforesaid liberty.

3. Registry is directed to return certified copy of the Annexures to the

learned counsel for the petitioner after retaining attested true copy of the same.

Sd/-

(Ravindra Kumar Agrawal) Judge

amita

Date: 2025.04.30 15:00:47 +0530