Kedarnath And 5 Others vs State Of U.P. And Another
2019 Latest Caselaw 6643 ALL

Citation : 2019 Latest Caselaw 6643 ALL
Judgement Date : 12 July, 2019

Allahabad High Court

Kedarnath And 5 Others vs State Of U.P. And Another on 12 July, 2019

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 73
 

 
Case :- APPLICATION U/S 482 No. - 26526 of 2019
 

 
Applicant :- Kedarnath And 5 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Surendra Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

Vakalatnama filed by Sri Suraj Prakash Dubey, advocate on behalf of opposite party no.2 is taken on record.

During course of argument, learned counsel for the applicants submits that he does not want to press this application, therefore, the same may be dismissed as withdrawn.

In view of the aforesaid, Application u/s 482 Cr.P.C. is dismissed as not pressed.

Certified copy of the impugned order be returned to learned counsel for the applicants as per rules.

Order Date :- 12.7.2019

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