Mukesh Dixit vs State Of U.P.
2011 Latest Caselaw 2591 ALL

Citation : 2011 Latest Caselaw 2591 ALL
Judgement Date : 7 July, 2011

Allahabad High Court

Mukesh Dixit vs State Of U.P. on 7 July, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 2242 of 2011
 

 
Petitioner :- Mukesh Dixit
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- B.S. Rathore
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

After some arguments, Sri B.S. Rathore, learned counsel for the revisionist prays that he be permitted to withdraw this revision to seek remedy before appropriate Bench under Section 482 Cr.P.C.

This revision is dismissed as withdrawn with such liberty.

Certified copy filed along with this revision is directed to be returned to the revisionist's counsel after keeping photocopy of the same on record of this revision.

Order Date :- 7.7.2011

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