Kailash Yadav vs State Of U.P. And 2 Ors.
2018 Latest Caselaw 1022 ALL

Citation : 2018 Latest Caselaw 1022 ALL
Judgement Date : 28 May, 2018

Allahabad High Court

Kailash Yadav vs State Of U.P. And 2 Ors. on 28 May, 2018

Bench: Rajesh Dayal Khare, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL MISC. APPLICATION U/S 372 CR.P.C (LEAVE TO APPEAL) No. - 118 of 2018
 

 
Applicant :- Kailash Yadav
 
Opposite Party :- State Of U.P. And 2 Ors.
 
Counsel for Applicant :- Vikas Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Hon'ble Bachchoo Lal,J.

List revised. None appears for the appellant to press the application seeking leave to appeal even in revised list.

Application seeking leave to appeal is hereby rejected for want of prosecution, consequently, the appeal is also dismissed.

Lower court record has been received. Office is directed to send back the lower court record to the concerned court.

Order Date :- 28.5.2018

Gss

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