Smt. Kamlesh vs State Of U.P. And 3 Others
2023 Latest Caselaw 26231 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:185831
 
Court No. - 83
 

 
Case :- APPLICATION U/S 378 No. - 148 of 2023
 

 
Applicant :- Smt. Kamlesh
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Sonu Malik
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Ms. Sonu Malik,learned counsel for the applicant and Sri Ramesh Kumar Singh, learned A.G.A. for the State are present.

The present leave to appeal application under Section 378 of Cr.P.C. has been filed to set aside the order dated 22.08.2023 passed by Additional Sessions Judge, Court No. 2, Bijnor in Criminal Appeal No. 48 of 2022 (Mohit Kumar & 2 others Vs. State of U.P. & Another).

After some arguments, learned counsel for the applicant wants to withdraw the application with liberty to file appropriate application/ proceedings before the court of competent jurisdiction.

In view of the above, the present application under Section 378 of Cr.P.C. is dismissed as withdrawn.

Accordingly, the present application under Section 378 is dismissed as withdrawn with the aforesaid liberty.

Office is directed to return the certified copy of the judgment and order and other documents to the counsel for the applicant after retaining the xerox copy of the same.

Order Date :- 25.9.2023

Ishan