Allahabad High Court
Harkesh Kumar And Another vs State Of U.P. And 2 Others on 4 August, 2021
Bench: Pritinker Diwaker, Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 4996 of 2021 Petitioner :- Harkesh Kumar And Another Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Kamal Kishor Mishra Counsel for Respondent :- G.A. Hon'ble Pritinker Diwaker,J.
Hon'ble Mrs. Manju Rani Chauhan,J.
Sri K.K. Mishra, counsel for the petitioners and Sri Amit Sinha, learned AGA for the State.
Counsel for the petitioner, at the outset, wants to withdraw this petition with liberty to file appropriate application seeking anticipatory bail before the competent Court.
Petition is, accordingly, dismissed as withdrawn, with the aforesaid liberty.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioner(s) 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 :- 4.8.2021 RK