Ajeet Kumar Navrang vs State Of Chhattisgarh
2025 Latest Caselaw 4477 Chatt

Chattisgarh High Court

Ajeet Kumar Navrang vs State Of Chhattisgarh on 16 September, 2025

Author: Ramesh Sinha

Bench: Ramesh Sinha

                                                          1




                                                                        2025:CGHC:47404-DB

                                                                                        NAFR

                                      HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                WPHC No. 19 of 2025



                    1 - Ajeet Kumar Navrang S/o Prem Sagar Navrang Aged About 30
       Digitally
       signed by



                    Years R/o Bahtarai Road, Ward No. 49, B.R. Yadav Nagar, Behtarai
       SHOAIB
SHOAIB ANWAR
ANWAR Date:
       2025.09.16
       17:01:31
       +0530




                    Road, P.S. Sarkanda, Distt.- Bilaspur (C.G.)

                                                                                ... Petitioner(s)



                                                       versus



                    1 - State Of Chhattisgarh Through Superintendent Of Police, Distt.-

                    Bilaspur (C.G.)



                    2 - Station House Officer Police Station- Sarkanda, Distt.- Bilaspur

                    (C.G.)



                    3 - Basant Kumar Yadav Aged About 55 Years, Occupation - Teacher,

                    R/o      Vill.-    Kudumkela,   P.S.-Gharghoda,   Distt.-   Raigarh    (C.G.)



                    4 - Bhagwati Yadav W/o Basant Kumar Yadav Aged About 50 Years

                    R/o Vill.- Kudumkela, P.S.- Gharghoda, Distt.- Raigarh (C.G.)
                                      2

5 - Banti Yadav S/o Basant Kumar Yadav Aged About 29 Years R/o

Vill.- Kudumkela, P.S.- Gharghoda, Distt.- Raigarh (C.G.)

                                                      ... Respondent(s)

(Cause title taken from CIS)

For Petitioner(s) : Shri Anchal Kumar Matre, Advocate. For Respondents/State : Shri Sangharsh Pandey, Govt. Advocate.

Hon'ble Shri Ramesh Sinha, Chief Justice

Hon'ble Shri Bibhu Datta Guru, Judge

Judgment on Board

Per Ramesh Sinha, Chief Justice

16/09/2025

1. Heard Anchal Kumar Matre, learned counsel for the petitioner.

Also heard Shri Sangharsh Pandey, Govt. Advocate. for the

respondents/ State.

2. The petitioner has filed this petition praying for following

relief:-

"10.1 A writ and/or an order or a direction for

respondents to produce the wife of the petitioner

before this Hon'ble High Court.

10.2 A writ and/or an order or a direction for

respondents to release the wife from illegal custody

and allow her to make a free and independent

choice regarding her residence and safety as well as

safety of the child in womb of the wife of petitioner.

10.3 A writ and/or an order or a direction not to

harass the petitioner and his family and not to

disturb the matrimonial life of the petitioner.

10.4 Any other reliefs, which Hon'ble Court may

deem fit in the facts and circumstances of the case.

10.5 Cost of the petition may also be awarded."

3. At the very outset, learned State counsel has pointed out that

no details of the corpus have been mentioned either in the

prayer nor she has been impleaded as one of the party

respondent in the present petition.

4. At this Juncture, learned counsel for the petitioner seeks

permission of this Court to withdraw the present petition with

liberty to file a fresh petition.

5. In view of the submissions made by learned counsel for the

petitioner, the present petition is dismissed as withdrawn

with liberty as prayed for, subject to depositing a sum of Rs.

2,000/- as cost by the petitioner in the Registry of this Court

and producing the receipt of the same at the time of filing of

the fresh petition, if any. The said amount shall be transmitted

to the Government Multi-Disabled Home, Village Pendri,

District- Janjgir- Champa (C.G.).

6. Certified copies of documents, if any, may be returned to the

petitioner after retaining photocopies of the same.

                   Sd/-                                   Sd/-

             (Bibhu Datta Guru)                      (Ramesh Sinha)
                  Judge                               Chief Justice



Shoaib