Allahabad High Court
Nitin Rajput @ Arun Kumar vs State Of U.P. And Another on 13 September, 2019
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- APPLICATION U/S 482 No. - 33303 of 2019 Applicant :- Nitin Rajput @ Arun Kumar Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Pawan Kumar Rao Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh-I,J.
Sri Pawan Kumar Rao, learned counsel for the applicant, Sri Anand Srivastava, learned counsel for the opposite party no. 2, and Sri G. P. Singh, learned A.G.A. for the State are present.
Learned counsel for the opposite party no. 2 filed Counter-Affidavit, same is taken on record.
Learned counsel for the applicant has prayed that he may be allowed to withdraw this application, and the same may be dismissed as withdrawn with liberty to file fresh.
Accordingly, this application under Section 482 Cr.P.C. is dismissed as withdrawn with liberty to file fresh.
Office is directed to return the certified copy of the charge sheet as well as F.I.R. to the learned counsel for the applicant.
Order Date :- 13.9.2019 VPS