Allahabad High Court
Shipra Srivastava And Another vs State Of U.P. And 3 Others on 26 October, 2023
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:203767-DB Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 15229 of 2023 Petitioner :- Shipra Srivastava And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Prashant Kumar,Deepak Rana Counsel for Respondent :- G.A.,Mohd. Ashraf Abbasi Hon'ble Vivek Kumar Birla,J.
Hon'ble Vinod Diwakar,J.
1. Heard Shri Deepak Rana, learned counsel for the petitioners, Shri Tajim Rana holding brief of Mohd. Ashraf Abbasi, learned counsel for the informant and Shri G.P. Singh, appearing for the State respondents.
2. Present petition has been filed seeking quashing of the impugned First Information Report dated 08.09.2023, registered as Case Crime No.76 of 2023, under Section 306, 506 IPC, Police Station Chowk, District Varanasi. Further prayer has been made not to arrest the petitioners pursuant to said FIR.
3. After some arguments, learned counsel for the petitioners submitted that he may be permitted to withdraw the present petition with liberty to avail the remedy as may be available to the petitioners in accordance with law.
4. Prayer aforesaid is allowed.
5. Accordingly, present petition stands dismissed as withdrawn with liberty aforesaid.
Order Date :- 26.10.2023 Nitendra