Allahabad High Court
Nirdosh Tyagi And Another vs State Of U.P. And Others on 24 June, 2021
Bench: Pritinker Diwaker, Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 4515 of 2021 Petitioner :- Nirdosh Tyagi And Another Respondent :- State of U.P. and Others Counsel for Petitioner :- Sachin Malik Counsel for Respondent :- G.A. Hon'ble Pritinker Diwaker,J.
Hon'ble Samit Gopal,J.
Sri Sachin Malik, counsel for the petitioners and Sri HMB Sinha, learned AGA for the State have appeared through video conferencing.
This writ petition has been filed by the petitioners seeking quashment of FIR dated 22.5.2021 in respect of Crime No. 182 of 2021 for the offence under Sections 452, 376-D, 307, 504, 506 of IPC, Police Station Kithore, District Meerut.
Learned counsel for the petitioners submits that he may be permitted to withdraw this petition with liberty to file anticipatory bail application before the competent court. He submits that as the petitioners have been falsely implicated, the competent court be directed to decide their application seeking anticipatory bail as expeditiously as possible.
Learned A.G.A. has no objection so far as withdrawal of the writ petition is concerned. He, however, submits that discretion be given to the competent court to decide the anticipatory bail application in accordance with law.
The petition is dismissed as withdrawn, permitting the petitioners to file anticipatory bail application before the competent court.
Needless to state that in the eventuality of filing any such application by the petitioners, the competent court may decide the same expeditiously, considering all the aspects of the case.
It is made clear that this Court has not expressed any opinion on the merits of the case and the competent court to decide the anticipatory bail application in accordance with law.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioners alongwith a self attested identity proof of the said person (s) (preferably Aadhar Card) mentioning the mobile number (s) to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 24.6.2021 RK