Allahabad High Court
Rahul Alias Boby vs State Of U.P. And Another on 16 November, 2019
Author: Bachchoo Lal
Bench: Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 41 Case :- APPLICATION U/S 482 No. - 40165 of 2019 Applicant :- Rahul Alias Boby Opposite Party :- State of U.P. and Another Counsel for Applicant :- Chandra Jeet Singh Counsel for Opposite Party :- G.A. Hon'ble Bachchoo Lal,J.
Learned counsel for the applicant submits that he does not want to press this application u/s 482 Cr.P.C. and it may be dismissed as not pressed with liberty to file a fresh.
Accordingly, this application u/s 482 Cr.P.C. is dismissed as not pressed with liberty to file a fresh case.
Let the certified copy of the impugned order be returned to the learned counsel for the applicant as per Rules.
Order Date :- 16.11.2019 Gss