Allahabad High Court
Lallan Kumar Pal vs State Of U P And 3 Others on 6 January, 2023
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL MISC. WRIT PETITION No. - 20367 of 2022 Petitioner :- Lallan Kumar Pal Respondent :- State Of U P And 3 Others Counsel for Petitioner :- Vijay Kumar Srivastava Counsel for Respondent :- G.A. Hon'ble Vivek Kumar Birla,J.
Hon'ble Gajendra Kumar,J.
Heard Sri Vijay Kumar Srivastava, learned counsel for the petitioner and Sri GP Singh, learned AGA for the State-respondents.
Present writ petition has been preferred for quashing the FIR dated 28.10.2022 being Case Crime No.0169 of 2022, under Section 363 of IPC, Police Station- Tamkuhiraj, District- Kushinagar and for a direction to respondents not to arrest the petitioner pursuant to impugned FIR.
Sri Singh, learned AGA, on instructions, submits that certain sections including various sections under POCSO Act have already been added.
Learned counsel for the petitioner submits that he was not aware of all such facts, therefore, he may be permitted to withdraw the present petition with liberty to avail the remedy as available to him under the law.
Accordingly, the present petition stands dismissed as withdrawn with the liberty aforesaid in accordance with law.
Order Date :- 6.1.2023 SK Goswami