LAWS(ALL)-2023-3-65

MANOJ GUPTA Vs. STATE OF U.P.

Decided On March 28, 2023
MANOJ GUPTA Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Mr. Anoop Trivedi, the learned senior counsel assisted by Mr. Ramesh Chandra Agrahari, the learned counsel for applicant-Asim @ Pappu Smart, Mr. Sayed Imran Ibrahim, the learned counsel for applicant- Manoj Gupta @ Manoj Kumar Gupta, Mr. Manuraj Singh along with Mr. Prashant Kumar, the learned A.G.A. for State and Mr. Rakesh Dubey, the learned counsel representing first informant/opposite party-2 in both the applications.

(2.) Perused the record.

(3.) Mr. Sayed Imran Ibrahim, the learned counsel for applicant-Manoj Gupta @ Manoj Kumar Gupta submits that the application filed by aforesaid applicant has been rendered infructuous by efflux of time. As such, on instructions received by him, he does not wish to press the application.