Narayan Kumar Soni And Another vs State Of U.P. And Another
2019 Latest Caselaw 1883 ALL

Citation : 2019 Latest Caselaw 1883 ALL
Judgement Date : 28 March, 2019

Allahabad High Court

Narayan Kumar Soni And Another vs State Of U.P. And Another on 28 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 11154 of 2019
 

 
Applicant :- Narayan Kumar Soni And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Anand Kumar Mishra,Rajiv Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicants states that he wants to file a criminal revision against the impugned order dated 10.1.2019, 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 copies of the papers to the learned counsel for the applicants as per rules.

Order Date :- 28.3.2019

Masarrat

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