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Preetam Singh And Another vs State Of U.P. And Another
2012 Latest Caselaw 4080 ALL

Citation : 2012 Latest Caselaw 4080 ALL
Judgement Date : 11 September, 2012

Allahabad High Court
Preetam Singh And Another vs State Of U.P. And Another on 11 September, 2012
Bench: Bala Krishna Narayana



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 29412 of 2012
 

 
Petitioner :- Preetam Singh And Another
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Dharmendra Singhal
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Learned counsel for the applicants submitted that he may be permitted to withdraw this application U/s 482 Cr.P.C.

The application is dismissed as withdrawn with liberty to the applicants to file a fresh writ petition against the impugned order.

Office is directed to return the certified copy of this order to the learned counsel for the applicants.

Order Date :- 11.9.2012

M/A.

 

 

 
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