Deepak Raizada vs State Of U.P. And Another
2026 Latest Caselaw 151 ALL

Citation : 2026 Latest Caselaw 151 ALL
Judgement Date : 2 February, 2026

[Cites 1, Cited by 0]

Allahabad High Court

Deepak Raizada vs State Of U.P. And Another on 2 February, 2026





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:22026
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
APPLICATION U/S 482 No. - 43321 of 2024   
 
   Deepak Raizada    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P. and Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Sandeep Mishra, Shivajee Srivastava   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
Aman Ahsan, G.A., Shivam Yadav   
 
     
 
 Court No. - 82
 
   
 
 HON'BLE PADAM NARAIN MISHRA, J.

1. Learned counsel for the applicant submits that the applicant does not want to press the present application hence, the same may be dismissed as withdrawn.

2. Learned AGA has no objection.

3. The application U/S 482 Cr.P.C. is dismissed as withdrawn.

(Padam Narain Mishra,J.)

February 2, 2026

v.k. updh.

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