Manoj Kumar Sharma And Another vs State Of U.P. And Another
2014 Latest Caselaw 8766 ALL

Citation : 2014 Latest Caselaw 8766 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Manoj Kumar Sharma And Another vs State Of U.P. And Another on 17 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 482 No. - 45919 of 2014
 

 
Applicant :- Manoj Kumar Sharma And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Anupam Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for applicants.

Learned counsel for applicants prayed for permission to withdraw this application moved under section 482 Cr.P.C. with liberty to file revision before appropriate court in accordance with law.

In view of above prayer made by learned counsel for applicants, this application is disposed off as withdrawn with liberty to file revision before appropriate Court in accordance with law.

Certified copy of order attached with this application shall be returned to the applicants in accordance with law.

Order Date :- 17.11.2014

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Manoj Kumar Sharma And Another vs State Of U.P. And Another
2014 Latest Caselaw 8766 ALL

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Manoj Kumar Sharma And Another vs State Of U.P. And Another2014 Latest Caselaw 8766 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Manoj Kumar Sharma And Another vs State Of U.P. And Another
2014 Latest Caselaw 8766 ALL