Pravin Kumar Dixit vs State Of U.P. And Another
2019 Latest Caselaw 429 ALL

Citation : 2019 Latest Caselaw 429 ALL
Judgement Date : 5 March, 2019

Allahabad High Court

Pravin Kumar Dixit vs State Of U.P. And Another on 5 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 7784 of 2019
 

 
Applicant :- Pravin Kumar Dixit
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Deepak Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the applicant states that he wants to file a 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 impugned order to the learned counsel for the applicant as per rules.

Order Date :- 5.3.2019

Masarrat

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