Allahabad High Court
Tayyab Khan @ Tayyab Faisal And Another vs State Of U.P. And 3 Others on 15 June, 2021
Bench: Pritinker Diwaker, Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 3033 of 2021 Petitioner :- Tayyab Khan @ Tayyab Faisal And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Ashish Srivastava Counsel for Respondent :- G.A. Hon'ble Pritinker Diwaker,J.
Hon'ble Samit Gopal,J.
Sri Ashish Srivastava, learned counsel for the petitioners, Sri J K Upadhyay, learned AGA for the State and Sri Baleshwar Chaturvedi, learned counsel for respondent no.4.
Learned counsel for the petitioners, at the outset, wants to withdraw this petition with liberty to file appropriate application seeking anticipatory bail before the appropriate Court.
Petition is, accordingly, dismissed, as withdrawn, with the aforesaid liberty.
The party shall file a computer generated copy of this order downloaded from the official website of High Court Allahabad, self-attested by the petitioners, along with a self-attested identify proof of the said person (s) (preferably Aadhar Card).
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 :- 15.6.2021 RKK/-