Shyamsunder vs State Of U.P. And Another
2023 Latest Caselaw 36504 ALL

Allahabad High Court

Shyamsunder vs State Of U.P. And Another on 22 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:242615
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 6357 of 2023
 

 
Revisionist :- Shyamsunder
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Rajesh Kumar
 
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.

On the matter being taken up, 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 Therefore, the same may be dismissed as withdrawn.

The instant revision is, accordingly, dismissed as withdrawn with liberty as aforesaid.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 photocopy of the same to be kept on record.

Order Date :- 22.12.2023

Shivani