Smt. Suman And Another vs State Of U.P. And Another
2023 Latest Caselaw 25689 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:182297
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 4752 of 2023
 

 
Revisionist :- Smt. Suman And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Vipin Kumar Kushwaha
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shiv Shanker Prasad,J.

On the matter being taken up, learned counsel for the revisionists submits that they do not want to press the instant criminal revision and therefore, the same be dismissed as not pressed, as the revisionists shall avail their 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 criminal revision 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 revisionists 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/-