Allahabad High Court
Ashok Kumar Chaurasiya vs State Of U.P. And 2 Others on 16 December, 2019
Bench: Pritinker Diwaker, Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 48 Case :- CRIMINAL MISC. WRIT PETITION No. - 25677 of 2019 Petitioner :- Ashok Kumar Chaurasiya Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Rajendra Singh,Sarvagya Singh Counsel for Respondent :- G.A.,Dhirendra Kumar Srivastava Hon'ble Pritinker Diwaker,J.
Hon'ble Dinesh Pathak,J.
Learned counsel for the petitioner/s 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 petitioner/s further submits that Registry may be directed to return certified copy of the FIR.
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The petition is, accordingly, dismissed, as withdrawn, with the aforesaid liberty.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 petitioner/s, 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 petitioner/s after accepting xerox copy of the same.
Order Date :- 16.12.2019 SK/AKS