Pushkar @ Pushpendra vs The State Of U.P.
2012 Latest Caselaw 208 ALL

Citation : 2012 Latest Caselaw 208 ALL
Judgement Date : 12 April, 2012

Allahabad High Court

Pushkar @ Pushpendra vs The State Of U.P. on 12 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1890 of 2012
 

 
Petitioner :- Pushkar @ Pushpendra
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Umajeet Gupta
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Medical report of one Radha has been appended with the petition.

As per record, Radha is not relevant, so far as the facts of the case are concerned.

Learned counsel for the applicant wants to withdraw this application/petition so as to file a fresh one.

This application is dismissed as withdrawn with liberty, as prayed for.

Order Date :- 12.4.2012

A.Nigam

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