GUDIYA RATHORE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) None appears nor is any representation made on behalf of the petitioners to press this petition when the case is called out.

(2.) The present writ petition has been filed by the petitioner with the following prayers:

(3.) Mr. Avinash Singh, learned Panel Lawyer, appearing for respondents No. 1 to 4/State submits that in the present case, investigation has been concluded and charge-sheet has been submitted in the Court concerned.