Vijay Kumar Gupta vs Vasdev Gupta
2025 Latest Caselaw 1429 Chatt

Chattisgarh High Court

Vijay Kumar Gupta vs Vasdev Gupta on 24 January, 2025

                                                                     1




                                                                                       2025:CGHC:4569


                                                                                                    NAFR

                                           HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                         CRMP No. 2161 of 2024

                            1 - Vijay Kumar Gupta S/o. Shri Genda Lal Aged About 40 Years R/o. Village -
                            Murka, P.S. Chalgali, Tehsil - Balrampur, District - Balrampur-Ramanujganj
                            (C.G.)
                                                                                         ... Petitioner(s)


                                                                  versus


                            1 - Vasdev Gupta S/o. Sitaram, Aged About 44 Years R/o. Village - Murka,
                            P.S. Chalgali, Tehsil - Balrampur, District - Balrampur-Ramanujganj (C.G.)
                                                                                           ... Respondent(s)

For Petitioner(s) : Shri Sushil Dubey, Advocate. For Respondent(s) : Shri Ravi Bhagat, Advocate.

Hon'ble Shri Justice Arvind Kumar Verma

Order on Board

24/01/2025

1. I have heard learned counsel for the parties at length.

2. Petitioner has preferred this CRMP under Section 528 of the Bhartiya

Nagrik Suaksha Sanhita, 2023 setting aside the impugned order dated

12/07/2024, passed by the learned First Additional Sessions Judge,

NARESH by NARESH

Ramanujganj, District Balrampur-Ramanujganj (C.G.) in Criminal KUMAR Date:

KAMDE    2025.01.28
         17:32:39 +0530

Revision No.50/2023, whereby the learned Additional Sessions Judge

has affirmed the finding of order dated 23/09/2023 passed by the

Judicial Magistrate First Class, Balrampur, District- Balrampur-

Ramanujganj in Criminal Case No.299/2020.

3. Learned counsel for the petitioner fairly submits that the case is fixed

for judgment on 28/01/2025 and the petitioner has raised all his

arguments and defense before the learned trial Court and therefore, at

this stage he seeks permission of this Court to withdraw this CRMP.

4. Permission as prayed for is granted.

5. Accordingly, this CRMP is dismissed as withdrawn. However, the trial

Court shall decide the case as per provisions of law.

Sd/- Sd/-

(Arvind Kumar Verma) JUDGE Kamde