Ranjeet vs State Of U.P.
2017 Latest Caselaw 445 ALL

Citation : 2017 Latest Caselaw 445 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Ranjeet vs State Of U.P. on 11 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL APPEAL No. - 762 of 2012
 

 
Appellant :- Ranjeet
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.N. Rathore
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Criminal Misc. Withdrawal Application

1. Sri S.N. Rathore, learned counsel for appellant states that he has got instructions that the appellant does not wish to pursue this matter, therefore, it may be dismissed as withdrawn.

2. Prayer is allowed.

3. Appeal is dismissed as withdrawn.

Order Date :- 11.5.2017

Mukesh

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