Paragi Lal vs State Of U.P. And 4 Ors.
2022 Latest Caselaw 11613 ALL

Citation : 2022 Latest Caselaw 11613 ALL
Judgement Date : 29 August, 2022

Allahabad High Court

Paragi Lal vs State Of U.P. And 4 Ors. on 29 August, 2022

Bench: Ajai Kumar Srivastava-I




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- APPLICATION U/S 378 DEFECTIVE No. - 238 of 2008
 

 
Applicant :- Paragi Lal
 
Opposite Party :- State Of U.P. And 4 Ors.
 
Counsel for Applicant :- B.P. Kushwaha
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajai Kumar Srivastava-I,J.

Heard Sri B. P. Kushwaha, learned counsel for the applicant and Sri Alok Saran, learned A.G.A. for the State.

Learned counsel for the applicant has very fairly stated that due to some development which has taken place after passing of the impugned judgment and order dated 08.04.2008 passed by learned IInd Judicial Magistrate, Sitapur, the complainant does not want to press the application for leave to appeal filed under Section 378 (4) Cr.P.C.

Accordingly, the instant application for leave to appeal is dismissed and as a sequel to the same, the appeal also does not survive and is also dismissed.

Consign to record.

Order Date :- 29.8.2022

Mahesh