Jagpal vs State Of U.P. And 5 Others
2023 Latest Caselaw 30032 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:207442
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 2433 of 2023
 

 
Revisionist :- Jagpal
 
Opposite Party :- State Of U.P. And 5 Others
 
Counsel for Revisionist :- Chandra Prakash Tiwari
 
Counsel for Opposite Party :- G.A.,Sanjay Tripathi
 

 
Hon'ble Shiv Shanker Prasad,J.

Heard learned counsel for the revisionist as well as learned AGA for the State.

On the matter being taken up, learned counsel for the revisionist submits that he wants to withdraw the instant criminal revision and therefore, the same be dismissed as withdrawn, as the revisionist shall avail his remedy as may be permissible under law before appropriate forum/court of law.

The instant revision is accordingly dismissed as withdrawn with liberty as aforesaid.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 :- 30.10.2023

Anjali