Allahabad High Court
Ompal vs State Of U.P. Though It Principal ... on 21 March, 2025
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:41831 Court No. - 69 Case :- CRIMINAL MISC. ANTICIPATORY BAIL APPLICATION U/S 482 BNSS No. - 1918 of 2025 Applicant :- Ompal Opposite Party :- State Of U.P. Though It Principal Secretary (Home)Lucknow And Another Counsel for Applicant :- Atul Kumar Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
1. This application has been filed seeking anticipatory bail in Case Crime No. 69 of 2015, under Section 3, 7 Essential Commodities Act, 1955, Police Station Budhana, District- Muzaffar Nagar..
2. At the outset, Sri Atul Kumar, counsel for the applicant prays for withdrawal of this application with liberty to the applicant to surrender before the concerned court and apply for regular bail.
3. In view of the above, the instant application is dismissed as withdrawn with the aforesaid liberty.
Order Date :- 21.3.2025 S.S.