Citation : 2022 Latest Caselaw 15327 ALL
Judgement Date : 31 October, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- APPLICATION U/S 482 No. - 22332 of 2022 Applicant :- Yunus Ali Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ram Neta Singh Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
The petition has been filed under Section 482 CrPC for quashing judgment and order dated 21.11.2019 passed by Addl. Principal Judge, Family Court-2, Firozabad in case No.802 of 2015 Smt. Mehrunnisha vs. Yunus Ali.
Heard learned counsel for the petitioner and learned A.G.A. for the State.
Learned counsel for the petitioner after arguing for some time submits that he may be permitted to withdraw the petition.
The petition is accordingly dismissed as withdrawn.
Order Date :- 31.10.2022
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