Kanhai Ghosh vs State Of U.P. And Anr
2019 Latest Caselaw 178 ALL

Citation : 2019 Latest Caselaw 178 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Kanhai Ghosh vs State Of U.P. And Anr on 26 February, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 6857 of 2019
 

 
Applicant :- Kanhai Ghosh
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Shikha Singh,Naseem Rufi Q Alrafio B.M. Mugaanii
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant states that he wants to file criminal revision against the impugned judgment and orders passed by the courts below, therefore, he wants to withdraw this application U/s 482 Cr.P.C. and it may be dismissed as withdrawn.

Accordingly, this application U/s 482 Cr.P.C. is dismissed as withdrawn.

Office is directed to return the certified copies of orders to the learned counsel for the applicant as per rules.

Order Date :- 26.2.2019

Masarrat

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