Saddam And 6 Others vs State Of U.P. And Another
2018 Latest Caselaw 460 ALL

Citation : 2018 Latest Caselaw 460 ALL
Judgement Date : 9 May, 2018

Allahabad High Court

Saddam And 6 Others vs State Of U.P. And Another on 9 May, 2018

Bench: Umesh Chandra Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 22202 of 2013
 

 
Applicant :- Saddam And 6 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mohd. Akbar Shah Alam
 
Counsel for Opposite Party :- Govt. Advocate,Sushil Kumar Pandey
 

 
Hon'ble Umesh Chandra Srivastava,J.

Criminal Misc. Withdrawal Application No. 02 of 2018.

Heard Shri Virendra Kumar Singh, Advocate holding brief of Shri Avadh Pratap Singh, learned counsel for the applicants, learned A.G.A. and Shri Sushil Kumar Pandey learned counsel for the opposite party no. 2 on withdrawal application.

By means of withdrawal application applicants want that application filed under Section 482 Cr.P.C. may be dismissed as withdrawn.

Accordingly, application is dismissed as withdrawn.

Withdrawal application is allowed.

Order Date :- 9.5.2018

M/A.

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