Akhilesh Chandra Porwal And Another vs State Of U.P. And Another
2024 Latest Caselaw 38457 ALL

Allahabad High Court

Akhilesh Chandra Porwal And Another vs State Of U.P. And Another on 21 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:182424
 
Court No. - 83
 

 
Case :- CRIMINAL APPEAL No. - 9961 of 2024
 

 
Appellant :- Akhilesh Chandra Porwal And Another
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Manish Kumar Singh,Manoj Kumar Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ms. Nand Prabha Shukla,J. 
 

Heard learned counsel for the appellants and learned A.G.A. for the State.

On the matter being taken up, learned counsel for the appellants submits that he wants to withdraw the instant appeal with liberty to file fresh appeal as provided under law. Therefore, the same may be dismissed as withdrawn.

The instant criminal appeal is, accordingly, dismissed as withdrawn with liberty as aforesaid.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 appellants after retaining a photocopy of the same to be kept on record.

Order Date :- 21.11.2024

Monika