Allahabad High Court
Malkan Singh And Another vs State Of U.P. & Another on 19 August, 2015
Author: Pankaj Naqvi
Bench: Pankaj Naqvi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 49 Case :- APPLICATION U/S 482 No. - 18953 of 2015 Applicant :- Malkan Singh And Another Opposite Party :- State Of U.P. & Another Counsel for Applicant :- Ajay Sengar Counsel for Opposite Party :- Govt. Advocate Hon'ble Pankaj Naqvi,J.
Learned counsel for the applicants states that applicants are no longer desirous to prosecute this application and it be dismissed as such. The application under Section 482 Cr.P.C. is dismissed as not pressed but with no liberty.
Order Date :- 19.8.2015 NLY