Allahabad High Court
Rinku Alias Rinkesh vs State Of U.P. And 3 Others on 13 August, 2025
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:137647 Court No. - 69 Case :- CRIMINAL MISC. ANTICIPATORY BAIL APPLICATION U/S 482 BNSS No. - 6047 of 2025 Applicant :- Rinku Alias Rinkesh Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Raj Kumar Vaishya Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
1. The present application has been filed with the prayer to grant anticipatory bail to the applicant in Special Session Trial No. 1085 of 2024 (State vs. Rinku @ Rinkesh) arising out of Case Crime No. 139 of 2024, under Sections 354, 323, 504 of I.P.C. and Sections 7/8 of POCSO Act, Police Station- Madhotanda, District- Pilibhit.
2. At the outset, learned A.G.A. submits that earlier the applicant had filed an application under Section 528 B.N.S.S. No. 14128 of 2025 (Rinku alias Rinkesh vs. State of U.P. and 3 others). The said application was dismissed by this Court on 25.04.2025. The filing of the said application has not been disclosed in the present application.
3. At this stage, Sri Raj Kumar Vaishya, counsel for the applicant prays for withdrawal of the present application.
4. Accordingly, the application is dismissed as withdrawn.
5. Sri Neeraj Kumar Sharma, learned A.G.A. for the State is present.
Order Date :- 13.8.2025 Sachin Mishra