Rakesh Chaurasia vs State Of U.P.
2014 Latest Caselaw 2280 ALL

Citation : 2014 Latest Caselaw 2280 ALL
Judgement Date : 12 June, 2014

Allahabad High Court

Rakesh Chaurasia vs State Of U.P. on 12 June, 2014

Bench: Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- CRIMINAL REVISION No. - 258 of 2014
 

 
Revisionist :- Rakesh Chaurasia
 
Opposite Party :- State Of U.P.
 
Counsel for Revisionist :- Nawal Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Shashi Kant,J.

After hearing the arguments at some length, learned counsel for the revisionist seeks permission to withdraw this revision with liberty to take appropriate remedy at appropriate forum.

In view of the aforesaid submission, this revision is dismissed as withdrawn with liberty to seek appropriate remedy at appropriate forum.

Order Date :- 12.6.2014

Monika

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