Dharmraj Singh vs State Of U.P. And 8 Others
2017 Latest Caselaw 3524 ALL

Citation : 2017 Latest Caselaw 3524 ALL
Judgement Date : 23 August, 2017

Allahabad High Court

Dharmraj Singh vs State Of U.P. And 8 Others on 23 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 23658 of 2017
 

 
Applicant :- Dharmraj Singh
 
Opposite Party :- State Of U.P. And 8 Others
 
Counsel for Applicant :- Rajesh Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant submits that he wants to file a criminal revision against the impugned order dated 7.4.2017 therefore, he wants to withdraw this application u/s 482 Cr.P.C. and it may be dismissed as withdrawn.

Accordingly, this application u/s 482 Cr.P.C. is dismissed as withdrawn.

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

Order Date :- 23.8.2017

Gss

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