Shahe Nazar vs State Of U.P. And Others
2011 Latest Caselaw 4580 ALL

Citation : 2011 Latest Caselaw 4580 ALL
Judgement Date : 12 September, 2011

Allahabad High Court

Shahe Nazar vs State Of U.P. And Others on 12 September, 2011

Bench: S.C. Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 354 of 2011
 

 
Petitioner :- Shahe Nazar
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Anil Kr. Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble S.C. Agarwal,J.

Learned counsel for the revisionist wants to withdraw the revision with liberty to file an application under Section 482 Cr.P.C.

The revision is dismissed as withdrawn with liberty to file application under Section 482 Cr.P.C. as may be advised.

Certified copy of the impugned order be returned to the learned counsel for the revisionist as per rules.

Order Date :- 12.9.2011

Sazia

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