Allahabad High Court
Smt. Hajra vs State Of U.P. Thru. Secy. Home Deptt. ... on 18 November, 2023
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:75886 Court No. - 11 Case :- APPLICATION U/S 482 No. - 11339 of 2023 Applicant :- Smt. Hajra Opposite Party :- State Of U.P. Thru. Secy. Home Deptt. U.P. Govt. Lko. And 2 Others Counsel for Applicant :- Mohammad Abbas Zaidi Counsel for Opposite Party :- G.A. Hon'ble Saurabh Lavania,J.
Heard.
Present application has been filed for the following main relief:-
"WHEREFORE, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to quash the impugned summoning order dated 16.09.2023 U/s 319 Cr.P.C. passed by the learned Additional Sessions Judge, Court No.4/Special Judge E.C. Act, Lucknow in Session Trial No. 6500225/2012, Case Crime No.248/2011 under Sections 302/506 IPC, Police Station-Husainganj, District-Lucknow, contained in Annexure No.1 to this petition."
After arguing at some length, learned counsel for the applicant says that he does not want to press present application and the same may be dismissed as withdrawn.
The aforesaid is not in dispute.
Accordingly, the present application is dismissed as not pressed.
Order Date :- 18.11.2023 Vinay/-