State Of U.P. And 2 Others vs Amitabh Singh
2024 Latest Caselaw 17385 ALL

Allahabad High Court

State Of U.P. And 2 Others vs Amitabh Singh on 15 May, 2024

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:87871-DB
 
Court No. - 40
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 792 of 2023
 

 
Appellant :- State Of U.P. And 2 Others
 
Respondent :- Amitabh Singh
 
Counsel for Appellant :- Manoj Kumar Mishra,Manoj Kumar Singh
 
Counsel for Respondent :- Rajneesh Kumar Srivastava
 

 
Hon'ble Mahesh Chandra Tripathi,J.
 

Hon'ble Anish Kumar Gupta,J.

1. At the very outset, learned counsel for the appellants-State submits that controversy involved in the instant appeal is same as that of in Special Appeal Defective No. - 768 of 2023 (State of U.P. and 2 Others Vs. Jay Prakash Singh), which has been dismissed as withdrawn today itself with detailed observations and accordingly, he submits that the same may be dismissed as withdrawn, in terms of the judgment and order passed in the aforementioned special appeal.

2. So far as the factual and legal controversy is concerned, the same is not disputed by the learned counsel appearing for the respondent.

3. In view of the above, the instant special appeal stands dismissed as withdrawn in terms of the aforementioned judgment passed in Special Appeal Defective No.- 768 of 2023 (State of U.P. and 2 Others Vs. Jay Prakash Singh).

Order Date :- 15.5.2024

Sachin