Mohd Shamim vs State Of U.P.
2024 Latest Caselaw 17871 ALL

Citation : 2024 Latest Caselaw 17871 ALL
Judgement Date : 17 May, 2024

Allahabad High Court

Mohd Shamim vs State Of U.P. on 17 May, 2024





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:89390
 
Court No. - 90
 

 
Case :- APPLICATION U/S 482 No. - 14440 of 2024
 

 
Applicant :- Mohd Shamim
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Arjun Singh Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ms. Nand Prabha Shukla,J.

Heard learned counsel for the applicant and learned AGA for the State.

At the very outset, learned counsel for the applicant submits that he wants to withdraw the instant application with liberty to file fresh petition as provided under law. Therefore, the same may be dismissed as withdrawn.

The instant application u/s 482 Cr.P.C. is, accordingly, dismissed as withdrawn with liberty as aforesaid.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 :- 17.5.2024

Puspendra

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