Pramod Kumar vs State Of U.P. & Another
2012 Latest Caselaw 2521 ALL

Citation : 2012 Latest Caselaw 2521 ALL
Judgement Date : 25 June, 2012

Allahabad High Court

Pramod Kumar vs State Of U.P. & Another on 25 June, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 317 of 2012
 

 
Petitioner :- Pramod Kumar
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Ved Prakash Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Shri V.P. Singh, learned counsel for the revisionist is present. He states that does not want to persue this revision any further, therefore, the same may be dismissed as not pressed.

In view of the statement made by learned counsel for the revisionist, the revision is dismissed as not pressed.

Order Date :- 25.6.2012

M/A.

Download the LatestLaws.com Mobile App