Saurabh Saxena vs State Of U.P. & Another
2017 Latest Caselaw 3846 ALL

Citation : 2017 Latest Caselaw 3846 ALL
Judgement Date : 30 August, 2017

Allahabad High Court

Saurabh Saxena vs State Of U.P. & Another on 30 August, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 26550 of 2017
 

 
Applicant :- Saurabh Saxena
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Vivek Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant submits that he wants to withdraw this application u/s 482 Cr.P.C. and it may be dismissed as withdrawn with liberty to file a fresh.

Accordingly, the application u/s 482 Cr.P.C. is dismissed as withdrawn with liberty to file a fresh.

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

Order Date :- 30.8.2017

Gss

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