Lallan And 4 Ors vs State Of U.P. And Anr
2019 Latest Caselaw 1417 ALL

Citation : 2019 Latest Caselaw 1417 ALL
Judgement Date : 15 March, 2019

Allahabad High Court

Lallan And 4 Ors vs State Of U.P. And Anr on 15 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 8995 of 2019
 

 
Applicant :- Lallan And 4 Ors
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Syed Riyaz Askari,Syed Faiz Hasnain
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicants states that he wants to file criminal revision against the impugned order, therefore, he does not want to press the application U/s 482 Cr.P.C. and it may be dismissed as not pressed.

Accordingly, this application U/s 482 Cr.P.C. is dismissed as not pressed.

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

Order Date :- 15.3.2019

Masarrat

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