Allahabad High Court
Okansh Kumar Singh vs State Of U.P. And Anr. on 21 March, 2023
Author: Narendra Kumar Johari
Bench: Narendra Kumar Johari
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 14 Case :- CRIMINAL APPEAL No. - 2407 of 2019 Appellant :- Okansh Kumar Singh Respondent :- State Of U.P. And Anr. Counsel for Appellant :- Rajesh Kumar,Chandra Bhushan Pandey,Rajan Mishra,Shambhunath Mishra,Subhash Bisaria,Umesh Chandra Tripathi Counsel for Respondent :- Govt. Advocate,Chandan Srivastava,Yogesh Somvanshi Hon'ble Narendra Kumar Johari,J.
Heard learned counsel for the parties.
After arguing at some length, learned counsel for the appellant states that he may be permitted to withdraw the present appeal with liberty to file afresh, as there are some mistakes in the drafting, which cannot be cured by way of amendment.
Learned counsel for the parties have no objection.
In view of above, present appeal is dismissed as withdrawn with the liberty as aforesaid.
Office is directed to return the original/certificate copy of the papers in accordance with law.
Order Date :- 21.3.2023 Reena/-