Divya vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 1758 ALL

Citation : 2022 Latest Caselaw 1758 ALL
Judgement Date : 28 April, 2022

Allahabad High Court

Divya vs State Of U.P. Thru. Prin. Secy. ... on 28 April, 2022

Bench: Ramesh Sinha, Saroj Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 56 of 2022
 
Appellant :- Divya
 
Respondent :- State Of U.P. Thru. Prin. Secy. Civil Sectt. Lucknow And 2 Others
 
Counsel for Appellant :- Sudhakar Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

Heard Shri Sudhakar Mishra, learned counsel for appellant and Shri Umesh Chandra Verma, learned A.G.A. for State-respondents.

Learned counsel for appellant states that present appeal be dismissed as withdrawn as he has mentioned the name of the appellant/complainant in the present appeal which is against the dictum of the judgment of the Apex Court.

Accordingly, the present appeal is dismissed as withdrawn.

Certified copy of the impugned judgment and order dated 15.03.2022 may be returned to learned counsel for the appellant after keeping photocopy of the same.

(Mrs. Saroj Yadav, J.) (Ramesh Sinha, J.)

Order Date :- 28.4.2022

Shubhankar