Allahabad High Court
Manoj Kumar Bathla vs State Of U.P. And 2 Others on 22 March, 2021
Bench: Munishwar Nath Bhandari, Shamim Ahmed
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 48 Case :- CRIMINAL MISC. WRIT PETITION No. - 2354 of 2021 Petitioner :- Manoj Kumar Bathla Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Alok Kumar Counsel for Respondent :- G.A. Hon'ble Munishwar Nath Bhandari,J.
Hon'ble Shamim Ahmed,J.
Heard learned counsel for the petitioner and the learned A.G.A.
This writ petition has been filed seeking quashing of the FIR dated 31.1.2021 registered as Case Crime No. 0057 of 2021, under Sections 420, 467, 468, 471 IPC, Police Station Partapur, District Meerut with a further prayer not to arrest the petitioner pursuant to the impugned FIR.
After the arguments were heard at some length, learned counsel for the petitioner prayed for withdrawal of the writ petition with liberty to apply for anticipatory bail/ bail.
Learned A.G.A. has no objection to the aforesaid request of the petitioners.
In view of the aforesaid, the writ petition is disposed of with liberty to the petitioner to apply for anticipatory bail/ bail as permissible under law and in accordance with law.
It is made clear that we have not expressed any opinion on merits of the case of the petitioner.
Order Date :- 22.3.2021 Kuldeep