Dhirendra Kumar Yadav vs State Of U.P. And Another
2023 Latest Caselaw 6124 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- APPLICATION U/S 482 No. - 5817 of 2023
 

 
Applicant :- Dhirendra Kumar Yadav
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pawan Giri
 
Counsel for Opposite Party :- G.A.,Deepak Singh Yadav
 

 
Hon'ble Vikram D. Chauhan,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

The present Section 482 Cr.P.C. application has been filed by the applicant for quashing the impugned order dated 07.02.2023 passed by the leaned Additional Session Judge in S.T. No. 120 of 2014 (State Vs. Dhirendra and others) arising out of Case Crime No. 38 of 2013, under Sections 147, 148, 149, 307, 323, 324, 506, 427 I.P.C. P.S.- Shahganj, District- Jaunpur and further to stay the effect and operation of the impugned order dated 07.02.2023 passed by the learned Court.

After some arguments, learned counsel for the applicant prayed for withdrawal of the present Section 482 Cr.P.C. application.

Sri Deepak Singh Yadav, Advocate appearing on behalf of opposite party no. 2 has no objection to withdrawal of the Section 482 Cr.P.C. application.

Accordingly, the Section 482 Cr.P.C application is dismissed as withdrawn. However, the dismissal of the present application will not preclude the applicant from challenging any finding before a higher forum after the judgment is delivered.

Order Date :- 24.2.2023

Sumit Kumar