Harjeet Singh vs State Of U.P. And Another
2023 Latest Caselaw 872 ALL

Citation : 2023 Latest Caselaw 872 ALL
Judgement Date : 9 January, 2023

Allahabad High Court

Harjeet Singh vs State Of U.P. And Another on 9 January, 2023

Bench: Raj Beer Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 88
 

 
Case :- CRIMINAL REVISION No. - 5277 of 2022
 

 
Revisionist :- Harjeet Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Syed Wajid Ali,Santosh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Raj Beer Singh,J.

Learned counsel for the revisionist submits that the instant criminal revision may be dismissed as withdrawn with liberty to file appeal.

In view of aforesaid, the instant criminal revision is dismissed as withdrawn with aforesaid liberty.

Certified copy of impugned judgment and order be returned to the learned counsel for the revisionist after retaining the photocopy of the same on record.

Order Date :- 9.1.2023

A. Tripathi

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