Mohar Prasad Gupta vs State Of U.P.
2023 Latest Caselaw 25681 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:182216
 
Court No. - 82
 

 
Case :- APPLICATION U/S 483 No. - 1060 of 2023
 

 
Applicant :- Mohar Prasad Gupta
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Bhaju Ram Pprasad Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shiv Shanker Prasad,J.

On the matter being taken up, learned counsel for the applicant submits that he does not want to press the instant application and therefore, the same be dismissed as not pressed, as the applicant shall avail his remedy, as may be permissible under law, before appropriate forum/court of law.

Prayer so made is bona fide. Accordingly, the same is allowed.

The instant application is accordingly dismissed as not pressed with liberty as aforesaid.

Certified copy of the impugned judgment and order shall be returned to the learned counsel for the applicant after retaining a photo copy of the same to be kept on record.

Learned A.G.A. is present.

(Shiv Shanker Prasad, J.)

Order Date :- 20.9.2023

Sushil/-