Poshpal Gupta And Another vs State Of U.P. And Another
2012 Latest Caselaw 2360 ALL

Citation : 2012 Latest Caselaw 2360 ALL
Judgement Date : 30 May, 2012

Allahabad High Court

Poshpal Gupta And Another vs State Of U.P. And Another on 30 May, 2012

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 12952 of 2009
 

 
Petitioner :- Poshpal Gupta And Another
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Vijay Mahendra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Shri Vijay Mahendra, learned counsel for the applicants is present. He states that the parties have terminated theire dispute by way of compromise, therefore, applicants do not want to pursue this application under Section 482 Cr.P.C. any further and the same may be dismissed as not pressed.

On the statement made by learned counsel for the applicants, the application is dismissed as not pressed with no liberty to file fresh application on the same cause of action.

Interim order, if any, stands vacated.

Order Date :- 30.5.2012

M/A.

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