Vijai Shankar Singh vs State Of U.P. And Others
2011 Latest Caselaw 2877 ALL

Citation : 2011 Latest Caselaw 2877 ALL
Judgement Date : 20 July, 2011

Allahabad High Court

Vijai Shankar Singh vs State Of U.P. And Others on 20 July, 2011

Bench: Rajesh Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL REVISION No. - 910 of 2009
 

 
Petitioner :- Vijai Shankar Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- D.K. Dwivedi,Sanjay Khare
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Chandra,J.

The present revision has been filed by Vijai Shankar Singh, the complainant of the case, against the order of acquittal of the accused in S.T. No. 243 of 2006, Case Crime No.92 of 2004, Police station Kaundhiytara, district Allahabad.

Shri D. K. Dwivedi, learned counsel for the revisionist states that the revisionist does not want to proceed with the revision and as such, the same may be dismissed as withdrawn.

In view of the statement given above, the revision is dismissed as withdrawn.

The stay order, if any, is vacated.

Office is directed to send certified copy of this order to the Additional Sessions Judge, Court No.13, Allahabad for information.

Order Date :- 20.7.2011