Jagdish Prasad Jaiswal vs State Of U.P. And Another
2013 Latest Caselaw 6439 ALL

Citation : 2013 Latest Caselaw 6439 ALL
Judgement Date : 10 October, 2013

Allahabad High Court

Jagdish Prasad Jaiswal vs State Of U.P. And Another on 10 October, 2013

Bench: Bala Krishna Narayana




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 36365 of 2013
 

 
Applicant :- Jagdish Prasad Jaiswal
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Brijesh Sahai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

Learned counsel for the applicant submitted that he may be permitted to withdraw this application as this is the second petition under Section 482 Cr.P.C. filed by the applicant on the same cause of action.

The application is accordingly, dismissed as withdrawn without liberty.

Certified copy, if any, shall be returned to the learned counsel for the applicant on his supplying photostat copy of the same.

Order Date :- 10.10.2013

Abhishek Sri.

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