Allahabad High Court
Sallahuddin Zeinuddin Sheikh vs State Of U.P. Thru. Prin. Secy. Home U.P. ... on 16 May, 2023
Bench: Pritinker Diwaker, Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:33943-DB Chief Justice's Court Case :- CRIMINAL APPEAL DEFECTIVE No. - 10 of 2023 Appellant :- Sallahuddin Zeinuddin Sheikh Respondent :- State Of U.P. Thru. Prin. Secy. Home U.P. Civil Sectt. Lko. And Another Counsel for Appellant :- Mohammad Aziz Mansuri,Rahul Srivastava,Salil Kumar Srivastava,Varun Kumar Gupta Counsel for Respondent :- G.A. Hon'ble Pritinker Diwaker,Chief Justice Hon'ble Rajan Roy,J.
Learned counsel for the appellant prays for withdrawal of this Appeal with liberty to avail the remedy available to the appellant under the law.
The appeal is accordingly dismissed as withdrawn with aforesaid liberty.
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(Rajan Roy,J.) (Pritinker Diwaker,C.J.) Order Date :- 16.5.2023 R.K.P.