Ashwani Kumar vs State Of U.P. And 2 Others
2023 Latest Caselaw 21261 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:158977
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 3992 of 2023
 

 
Revisionist :- Ashwani Kumar
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Aradhana Singh,Bhawna Verma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shiv Shanker Prasad,J.

On the matter being taken up, learned counsel for the revisionist submits that he does not want to press the instant revision and therefore, the same be dismissed as not pressed, as the revisionist shall avail his remedy as may be permissible under law before appropriate forum/court of law.

Prayer so made is bona fide. Accordingly, the same is allowed.

The instant revision is accordingly dismissed as not pressed with liberty as aforesaid.

Certified copy of the impugned judgment and order shall be returned to the learned counsel for the revisionist after retaining a photo copy of the same to be kept on record.

Learned A.G.A. is present.

(Shiv Shanker Prasad, J.)

Order Date :- 8.8.2023

Sushil/-