Mahesh Kumar vs State Of U.P. And Another
2024 Latest Caselaw 38608 ALL

Allahabad High Court

Mahesh Kumar vs State Of U.P. And Another on 22 November, 2024

Bench: Ashwani Kumar Mishra, Gautam Chowdhary

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:182616-DB
 
Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 372 CR.P.C. No. - 339 of 2024
 

 
Appellant :- Mahesh Kumar
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Ashok Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ashwani Kumar Mishra,J.
 

Hon'ble Dr. Gautam Chowdhary,J.

(Ref: Criminal Misc. Withdrawal Application No.1 of 2024)

This appeal is by the informant challenging the judgment of acquittal dated 26.4.2024 passed by Special Additional Session Judge (POCSO) First, Gyanpur-Bhadohi in Sessions Trial No.23 of 2019 (State Vs. Tipu Sultan), arising out of Case Crime No.127 of 2019, under Sections 363, 366, 342, 376, 323, 504, 506 IPC and Section 3/4 POCSO Act, Police Station Suriyawan, District Bhadohi.

An application has been filed stating that the appellant is no longer desirous to press the appeal. The application is also supported by the affidavit of the informant-appellant. Learned counsel for the appellant, therefore, submits that the appeal be dismissed as not pressed.

Prayer in that regard is not opposed by learned AGA.

Once the informant-appellant no longer wishes to prosecute the appeal any further, we do not find any occasion to proceed with the appeal. In that view of the matter, this appeal is dismissed as withdrawn.

The application stands allowed. The appeal is, consequently, dismissed as not pressed.

Order Date :- 22.11.2024

RA