Allahabad High Court
Vijay Maurya @ Chhotu vs State Of U.P. And Another on 11 September, 2019
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- CRIMINAL APPEAL DEFECTIVE No. - 91 of 2019 Appellant :- Vijay Maurya @ Chhotu Respondent :- State Of U.P. And Another Counsel for Appellant :- Vinod Kumar Kushwaha Counsel for Respondent :- G.A. Hon'ble Rajiv Gupta,J.
Learned counsel for the appellant states that he does not want to press this appeal, as such it may be dismissed as withdrawn.
As prayed, this criminal appeal stands dismissed as withdrawn.
Order Date :- 11.9.2019 Zafar