High CourtsDivision Bench(2026) 10 CHH CK 3929

Suman Patel vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court, Bilaspur · Decided on 15 October 2026

HON’BLE JUDGES
Narendra Kumar Vyas, J · Sudhir Kumar, J
RESULT
Dismissed
CASE NUMBER
WPCR No. 596 of 2026

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Judgment

4 paragraphs · 56 words
1.

Learned counsel for the petitioner submits that the petitioner seeks permission of this Court to withdraw the instant writ petition with liberty to take recourse during the course of trial.

2.

No objection raised from the other side.

3.

Prayer is allowed.

4.

Accordingly, the instant petition is dismissed as withdrawn with the aforesaid liberty.