Rama Shankar Singh vs State Of U.P. And 2 Others
2021 Latest Caselaw 1812 ALL

Citation : 2021 Latest Caselaw 1812 ALL
Judgement Date : 1 February, 2021

Allahabad High Court

Rama Shankar Singh vs State Of U.P. And 2 Others on 1 February, 2021

Bench: J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 449 of 2021
 

 
Petitioner :- Rama Shankar Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Virendra Singh Parmar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble J.J. Munir,J.

Learned counsel for the petitioner comes up with a prayer to withdraw the present petition under Article 227 of the Constitution with liberty to pursue his remedy of appeal from the judgment and order of acquittal dated 20.01.2018, passed by the Magistrate.

This petition is, accordingly, dismissed as withdrawn with liberty as aforesaid.

Order Date :- 1.2.2021

NSC

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