Allahabad High Court
Vineesh Kumar Jain And Another vs State Of U.P. And 3 Others on 19 July, 2019
Bench: Ramesh Sinha, Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- CRIMINAL MISC. WRIT PETITION No. - 18163 of 2019 Petitioner :- Vineesh Kumar Jain And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Hari Bhawan Pandey Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Pankaj Bhatia,J.
Heard Sri Hari Bhawan Pandey, learned counsel for the petitioners, 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 12.2.2019, registered as Case Crime No.0016 of 2019, under Sections 406, 420, 467, 468, 271 IPC, Police Station Kotwali District Agra.
Learned counsel for the petitioners 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 petitioners 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The petition is, accordingly, dismissed, as withdrawn, with the aforesaid liberty.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 petitioners, 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 petitioners after accepting xerox copy of the same.
Order Date :- 19.7.2019
Hasnain
(Pankaj Bhatia, J.) (Ramesh Sinha, J.)