Allahabad High Court
Dr.Ram Kripal Yadav vs State Of U.P.Thru.Secy.Home,Lucknow & ... on 20 December, 2021
Bench: Devendra Kumar Upadhyaya, Vikas Kunvar Srivastav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- MISC. BENCH No. - 29938 of 2021 Petitioner :- Dr.Ram Kripal Yadav Respondent :- State Of U.P.Thru.Secy.Home,Lucknow & Ors. Counsel for Petitioner :- Maya Ram Yadav,Richa Tiwari Counsel for Respondent :- G.A. Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Vikas Kunvar Srivastav,J.
Heard learned counsel for the petitioner and learned State Counsel representing the State-respondents.
Under Challenge in this petition is the First Information Report, dated 11.09.2021, lodged at Case Crime No.0448 of 2021, under Sections 147, 382, 436, 504, 506 I.P.C. and Section 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (Amendment 2015), Police Station Kotwali Ayodhya, District Ayodhya.
After arguing at some length, learned counsel for the petitioner states that he may be permitted to withdraw this writ petition with liberty to the petitioner to approach the Magistrate concerned by moving appropriate application seeking anticipatory bail/regular bail.
Accordingly, the writ petition is, thus, dismissed with the aforesaid liberty.
Order Date :- 20.12.2021 Sanjay