Divyam Singh And Another vs State Of U.P. And Another
2024 Latest Caselaw 15099 ALL

Citation : 2024 Latest Caselaw 15099 ALL
Judgement Date : 1 May, 2024

Allahabad High Court

Divyam Singh And Another vs State Of U.P. And Another on 1 May, 2024





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:77571
 
Court No. - 90
 

 
Case :- APPLICATION U/S 482 No. - 14101 of 2024
 

 
Applicant :- Divyam Singh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Kailash Nath
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ms. Nand Prabha Shukla,J.

At the very outset, learned counsel for the applicants submits that he wants to withdraw the instant application with liberty to file afresh with better particulars and pleadings. Therefore, the same may be dismissed as withdrawn.

The instant application u/s 482 Cr.P.C. is, accordingly, dismissed as withdrawn with liberty as aforesaid.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 applicants after retaining a photo copy of the same to be kept on record.

Order Date :- 1.5.2024

Monika

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