Ram Lakhan Singh vs Central Bureau Of Investigation ...
2012 Latest Caselaw 2575 ALL

Citation : 2012 Latest Caselaw 2575 ALL
Judgement Date : 2 July, 2012

Allahabad High Court

Ram Lakhan Singh vs Central Bureau Of Investigation ... on 2 July, 2012

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 8528 of 2012
 

 
Petitioner :- Ram Lakhan Singh
 
Respondent :- Central Bureau Of Investigation C.B.I. Thru' S.P. Dehradoon
 
Petitioner Counsel :- Vinod Kumar Jaiswal
 
Respondent Counsel :- A. Khanna
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard Sri Vinod Kumar Jaiswal, learned counsel for the petitioner.

Learned counsel for the petitioner prays that the present writ petition may be dismissed as withdrawn.

As prayed by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn with liberty to the petitioner to approach appropriate Forum, if so advised.

Certified copy of the order impugned may be returned to the learned counsel for the petitioner as per rules of the High Court after retaining the photo copy of the same on record.

Order Date :- 2.7.2012

faraz