Ramesh Baba vs State Of U.P. And 5 Others
2017 Latest Caselaw 4695 ALL

Citation : 2017 Latest Caselaw 4695 ALL
Judgement Date : 20 September, 2017

Allahabad High Court

Ramesh Baba vs State Of U.P. And 5 Others on 20 September, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 27462 of 2017
 

 
Applicant :- Ramesh Baba
 
Opposite Party :- State Of U.P. And 5 Others
 
Counsel for Applicant :- Pankaj Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant submits that he wants to file a criminal appeal against the impugned order dated 22.4.2017, therefore, he wants to withdraw this application u/s 482 Cr.P.C. and it may be dismissed as withdrawn with liberty to file a criminal appeal.

Accordingly, this application u/s 482 Cr.P.C. is dismissed as withdrawn with liberty to file a criminal appeal.

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

Order Date :- 20.9.2017

Gss

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