Arun Kumar Jaiswal vs State Of Up And 3 Others
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Allahabad High Court

Arun Kumar Jaiswal vs State Of Up And 3 Others on 28 May, 2024

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:96815-DB
 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
***** 
 
(Sl No.58)
 
Court No. - 40
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 429 of 2024
 

 
Appellant :- Arun Kumar Jaiswal
 
Respondent :- State Of Up And 3 Others
 
Counsel for Appellant :- Saurabh Srivastava
 
Counsel for Respondent :- C.S.C.,Shivendu Ojha
 

 
Hon'ble Mahesh Chandra Tripathi,J.
 

Hon'ble Anish Kumar Gupta,J.

1. Heard Sri Saurabh Srivastava, learned counsel for the appellant, Sri R.K. Ojha, learned Senior Advocate assisted by Sri Shivendu Ojha, learned counsel for the respondent no.4 and Mr. Fuzail Ahmad Ansari, learned Standing Counsel for State-respondents.

2. The instant intra-court appeal is directed against the judgment and order dated 27.10.2023 passed by learned Single Judge in Writ A No. 13535 of 2022 (Lovely Singh vs. State of U.P. and 2 Others), which was allowed by the Writ Court.

3. Substantial arguments advanced across the bar, when the Court declined to accord leave to the appellant/complainant to file the present special appeal. Confronted with the situation, learned counsel for the appellant states he is not inclined to press the present appeal and the same may be dismissed as not pressed.

4. In view of the aforesaid, the special appeal is dismissed as not pressed.

Order Date :- 28.5.2024

Shubham Arya

(Anish Kumar Gupta, J.) (M.C. Tripathi,J.)