Gaurav Dheeman vs State Of U.P. And Another
2024 Latest Caselaw 15545 ALL

Citation : 2024 Latest Caselaw 15545 ALL
Judgement Date : 3 May, 2024

Allahabad High Court

Gaurav Dheeman vs State Of U.P. And Another on 3 May, 2024





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:79830
 
Court No. - 90
 

 
Case :- APPLICATION U/S 482 No. - 7741 of 2024
 

 
Applicant :- Gaurav Dheeman
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Dheeraj Vishwakarma,Ranjeet
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ms. Nand Prabha Shukla,J.

At the very outset, Mr. Ranjeet, learned counsel for the applicant 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 Therefore, the same may be dismissed as withdrawn.

The instant application u/s 482 Cr.P.C. is, accordingly, dismissed as withdrawn with liberty as aforesaid.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

Order Date :- 3.5.2024

Monika

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