Atul Tyagi vs State Of U.P. And 2 Others
2023 Latest Caselaw 34332 ALL

Allahabad High Court

Atul Tyagi vs State Of U.P. And 2 Others on 8 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:233393
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 1228 of 2023
 

 
Revisionist :- Atul Tyagi
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Awadhesh Kumar Mishra,Sanjay Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ms. Nand Prabha Shukla,J.
 

Heard learned counsel for the revisionist as well as learned A.G.A. for the State.

At the very outset, learned counsel for the revisionist submits that he wants to withdraw the instant criminal revision with liberty to file fresh petition as provided under law. Therefore, the same may be dismissed as withdrawn.

The instant revision is, accordingly, dismissed as withdrawn with liberty as aforesaid.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.

Order Date :- 8.12.2023

Shivani