Allahabad High Court
Ramesh Babu Tiwari And 5 Others vs State Of U.P. And 3 Others on 25 July, 2019
Bench: Ramesh Sinha, Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- CRIMINAL MISC. WRIT PETITION No. - 19810 of 2019 Petitioner :- Ramesh Babu Tiwari And 5 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Rajendra Prasad Tiwari,Smt Alpana Tiwari,Vinay Kumar Tiwari Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Raj Beer Singh,J.
Heard Sri R.P. Tiwari, learned counsel for the petitioners, Sri Jai Narain, learned A.G.A. for the State and perused the impugned F.I.R. as well as material brought on record.
This petition has been filed with the prayer to quash the F.I.R. dated 19.1.2014, registered as Case Crime No.51 of 2014, u/s 420, 120-B IPC and 3 r/w 4 The Prize Chits and Money Circulation Scheme Baning Act, 1978, P.S. Chakeri, district Kanpur Nagar.
Learned counsel for the petitioner/s submits that he is not pressing this petition so far as it relates to quashing of impugned FIR. He further submits that in view of the notification No.1058/79-V-1-19-1 (Ka)-20-2018 dated 6th June 2019, provisions of anticipatory bail have been made applicable in the State of Uttar Pradesh and, therefore, the petitioner/s may be permitted to withdraw this petition with liberty to file an application under Section 438 of Cr.P.C. before the competent Court.
Counsel for the petitioner/s further submits that Registry may be directed to return certified copy of the F.I.R.
Learned State Counsel has no objection to this proposition.
The petition is, accordingly, dismissed, as withdrawn, with the aforesaid liberty.
Needless to state that in the eventuality of filing any such application by the petitioner/s, the same would be decided in accordance with law.
Registry is directed to return the certified copy of the FIR to the counsel for the petitioner/s after accepting xerox copy of the same.
(Raj Beer Singh, J.) (Ramesh Sinha, J.)
Order Date :- 25.7.2019
Gaurav