Mukesh Kumar vs State Of U.P. And Another
2016 Latest Caselaw 7276 ALL

Citation : 2016 Latest Caselaw 7276 ALL
Judgement Date : 28 November, 2016

Allahabad High Court

Mukesh Kumar vs State Of U.P. And Another on 28 November, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 33447 of 2016
 

 
Applicant :- Mukesh Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Narayan Singh(Kushwaha)
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant submits that he wants to withdraw this application and it may be dismissed as withdrawn with liberty to file a Cr. Revision against the impugned order.

Accordingly, this application u/s 482 Cr.P.C. is dismissed as withdrawn with liberty to file a fresh revision.

Let the certified copy of the impugned order be returned to learned counsel for the applicant as per Rules.

Order Date :- 28.11.2016

NKV

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