Rahul & Another vs State Of U.P. & Another
2012 Latest Caselaw 5799 ALL

Citation : 2012 Latest Caselaw 5799 ALL
Judgement Date : 29 November, 2012

Allahabad High Court

Rahul & Another vs State Of U.P. & Another on 29 November, 2012

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16819 of 2012
 

 
Petitioner :- Rahul & Another
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Smt. Rekha Pundir,Ramesh Pundir
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Manoj Misra,J.

Learned counsel for the petitioners prays to withdraw this writ petition with liberty to file an application under section 482 Cr.P.C.

The writ petition is dismissed as withdrawn with liberty as prayed .

Certified copy of the summoning order as also the revisional order may be returned to the petitioners upon furnishing photocopy thereof, which may be retained on record.

Order Date :- 29.11.2012

G.S

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