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[Cites 1, Cited by 16]

Allahabad High Court

Tarak Dash Mukharjee And 3 Others vs State Of U.P. And 4 Others on 6 August, 2019

Author: Karuna Nand Bajpayee

Bench: Karuna Nand Bajpayee





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 64
 

 
Case :- APPLICATION U/S 482 No. - 30552 of 2019
 

 
Applicant :- Tarak Dash Mukharjee And 3 Others
 
Opposite Party :- State Of U.P. And 4 Others
 
Counsel for Applicant :- Vishnu Pandey,Prashant Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karuna Nand Bajpayee,J.
 

Learned counsel for the applicants prays that he wants to not press this application and the same may be dismissed with liberty to file fresh.

As prayed, the present 482 Cr.P.C. application is dismissed as not pressed with liberty to file fresh.

Office is directed to return the certified copy, if any, to the learned counsel for the applicants.

Order Date :- 6.8.2019 M. Kumar