Allahabad High Court
Vijendra Pal And 6 Others vs State Of U.P. And 3 Others on 7 January, 2021
Bench: Surya Prakash Kesarwani, Shamim Ahmed
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 48 Case :- CRIMINAL MISC. WRIT PETITION No. - 15695 of 2020 Petitioner :- Vijendra Pal And 6 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Virendra Kumar Jaiswal Counsel for Respondent :- G.A. Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Shamim Ahmed,J.
Heard learned counsel for the petitioners and the learned A.G.A.
This writ petition has been filed praying for the following reliefs:
"a) Issue a writ, order or direction in the nature of certiorari quashing the impugned First Information Report dated 14.10.2020 ( Annexure-1 to this writ petition) registered as Case Crime No.0079 of 2020, under Sections 498A, 323, 504, 506, 377, 354, 376, 511, 307 IPC & Section 3/4 D.P. Act, Police Station Mahila Thana, District Meerut.
b) Issue a writ, order or direction in the nature of mandamus commanding the respondents not to arrest the petitioners dated 14.10.2020 ( Annexure-1 to this writ petition) registered as Case Crime No.0079 of 2020, under Sections 498A, 323, 504, 506, 377, 354, 376, 511, 307 IPC & Section 3/4 D.P. Act, Police Station Mahila Thana, District Meerut."
After the arguments were heard at some length, learned counsel for the petitioners states that the petitioners want to withdraw the writ petition and therefore, it may be dismissed as withdrawn with liberty to apply for anticipatory bail/bail.
Learned A.G.A. has no objection to the aforesaid request of the petitioners.
In view of the aforesaid, the writ petition is dismissed as withdrawn with liberty to the petitioners to apply for anticipatory bail/bail.
It is made clear that we have not expressed any opinion on merits of the case of the petitioners.
Order Date :- 7.1.2021 SFH