Gyanendra Kumar vs State Of U.P. And Another
2023 Latest Caselaw 23922 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:174279
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 300 of 2023
 

 
Revisionist :- Gyanendra Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Manish Kumar
 
Counsel for Opposite Party :- G.A.,Shobhit Dubey
 

 
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 present criminal revision and therefore, the same be dismissed as not pressed along with delay condonation application with liberty to file a proper revision along with delay condonation application.

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

The instant revision along with delay condonation application 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. and learned counsel for opposite party no.2 are present.

Order Date :- 29.8.2023

v.k.updh.