Mata Saran vs State Of U.P. And 5 Others
2016 Latest Caselaw 6343 ALL

Citation : 2016 Latest Caselaw 6343 ALL
Judgement Date : 3 October, 2016

Allahabad High Court

Mata Saran vs State Of U.P. And 5 Others on 3 October, 2016

Bench: Mohd. Tahir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- APPLICATION U/S 482 No. - 29762 of 2016
 

 
Applicant :- Mata Saran
 
Opposite Party :- State Of U.P. And 5 Others
 
Counsel for Applicant :- Preet Pal Singh Rathore,Ajay Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mohd. Tahir,J.

Learned counsel for the applicant wants to withdraw this application and to this effect he has made an endorsement also on the memo of the application.

So this application under Section 482 Cr.P.C. is dismissed as withdrawn with liberty to the applicant to seek any other remedy as permissible by law.

Certified copies of the orders be returned to the counsel for the applicant as per rule.

Order Date :- 3.10.2016

praveen.

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