Anant Kumar Kesri vs State Of U.P. And 2 Ors.
2015 Latest Caselaw 2943 ALL

Citation : 2015 Latest Caselaw 2943 ALL
Judgement Date : 6 October, 2015

Allahabad High Court

Anant Kumar Kesri vs State Of U.P. And 2 Ors. on 6 October, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 29931 of 2015
 
Applicant :- Anant Kumar Kesri
 
Opposite Party :- State Of U.P. And 2 Ors.
 
Counsel for Applicant :- Raj Kumar
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Raj Kumar, learned counsel for the applicant and Sri R. K. Maurya, learned A.G.A. appearing for the State, and perused the record.

Learned counsel for the applicant states that he does not want to press this application at this stage, therefore, same may be dismissed as not pressed with liberty to file fresh application at appropriate stage.

In view of the above, the present applicant is dismissed as not pressed with liberty to the learned counsel for the applicant to file fresh application at appropriate stage.

Order Date :- 6.10.2015

VKG

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