Gopi Prasad vs State Of U.P. And Another
2023 Latest Caselaw 23287 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:170502
 
Court No. - 88
 

 
Case :- APPLICATION U/S 482 No. - 25415 of 2023
 

 
Applicant :- Gopi Prasad
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Nand Kishor Mishra,Shilpa Ahuja
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Singh,J.

This application under Section 482 Cr.P.C. has been filed by the applicant to direct the Session Judge, Mahoba to decide Criminal Appeal No. 46 of 2022 (Gopi Prasad Vs. Deshraj and others) and also prayed for setting aside the judgment and order dated 09.11.2022 passed by Civil Judge (Junior Division)/Judicial Magistrate, Mahoba in Complaint Case No. 140 of 2018, under Section 418 IPC, police station Kulpahar, district Mahoba.

At the outset, learned counsel for the applicant submits that on account of some defects in the prayer clause of the application, the applicant does not want to press this application at this stage, therefore, the same may be dismissed as withdrawn with liberty to file fresh application with better particulars.

In view of the statement made by Mr. Nand Kishore Mishra, learned counsel for the applicant at the bar, the instant application is dismissed as withdrawn with liberty as prayed for.

Office is directed to return certified copy of the document, if any, after retaining the xerox copy of the same, to learned counsel for the applicant within three days.

Order Date :- 24.8.2023

Shubham