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Balveer @ Balveer Singh vs State Of U.P. And 2 Others
2019 Latest Caselaw 1580 ALL

Citation : 2019 Latest Caselaw 1580 ALL
Judgement Date : 25 March, 2019

Allahabad High Court
Balveer @ Balveer Singh vs State Of U.P. And 2 Others on 25 March, 2019
Bench: Bachchoo Lal



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 10469 of 2019
 

 
Applicant :- Balveer @ Balveer Singh
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Sudhir Kumar,Jitendra Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant states that he wants to withdraw the application U/s 482 Cr.P.C. and it may be dismissed as withdrawn with liberty to file a fresh.

Accordingly, this application U/s 482 Cr.P.C. is dismissed as withdrawn with liberty to file a fresh.

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

Order Date :- 25.3.2019

Masarrat

 

 

 
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