Rashid vs State Of U.P. And Anr.
2021 Latest Caselaw 10244 ALL

Citation : 2021 Latest Caselaw 10244 ALL
Judgement Date : 12 August, 2021

Allahabad High Court

Rashid vs State Of U.P. And Anr. on 12 August, 2021

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL APPEAL No. - 859 of 2021
 

 
Appellant :- Rashid
 
Respondent :- State Of U.P. And Anr.
 
Counsel for Appellant :- Raghvendra Singh
 
Counsel for Respondent :- G.A.,Adarsh Shukla,Rajiv Raman Srivastava
 

 
Hon'ble Karunesh Singh Pawar,J.

Learned counsel for the appellant upon the objection being raised by the learned A.G.A. submits that in view of the judgment of this Court in "Rinku Vs. State of U.P." passed in criminal Bail No. 33075/2018, may be permitted to withdraw the present appeal and liberty be given to file the bail application under Section 439 Cr.P.C. against the rejection order.

Accordingly, the present appeal is dismissed as not pressed. Liberty as prayed is allowed.

Order Date :- 12.8.2021

R.C.

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