Mobeen vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 5383 ALL

Citation : 2022 Latest Caselaw 5383 ALL
Judgement Date : 24 June, 2022

Allahabad High Court

Mobeen vs State Of U.P. Thru. Addl. Chief ... on 24 June, 2022

Bench: Rajan Roy, Syed Waiz Mian




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- APPLICATION U/S 378 No. - 19 of 2022
 

 
Applicant :- Mobeen
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Home And 6 Others
 
Counsel for Applicant :- Pankaj Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Syed Waiz Mian,J.

Sri Pankaj Kumar Shukla, learned counsel for the appellant says that he does not want to press this appeal as it has been filed by the complainant whereas the victim should have filed it.

Accordingly, the appeal is dismissed as not pressed but without prejudice to the rights of the victim to file an appeal if otherwise permissible and maintainable in law against the impugned judgment.

Certified copies of the orders which may have been filed with the appeal shall be returned to the appellant's counsel as per rules of the Court.

(Syed Waiz Mian,J.) (Rajan Roy,J.)

Order Date :- 24.6.2022

Shanu/-