Malkan Singh And Another vs State Of U.P. & Another
2015 Latest Caselaw 1890 ALL

Citation : 2015 Latest Caselaw 1890 ALL
Judgement Date : 19 August, 2015

Allahabad High Court

Malkan Singh And Another vs State Of U.P. & Another on 19 August, 2015

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 18953 of 2015
 

 
Applicant :- Malkan Singh And Another
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Ajay Sengar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

Learned counsel for the applicants states that applicants are no longer desirous to prosecute this application and it be dismissed as such. The application under Section 482 Cr.P.C. is dismissed as not pressed but with no liberty.

Order Date :- 19.8.2015

NLY

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