Allahabad High Court
Vivek Kumar Chaturvedi vs State Of U.P. And 3 Others on 13 January, 2021
Bench: Pritinker Diwaker, Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 174 of 2021 Petitioner :- Vivek Kumar Chaturvedi Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Chandra Shekhar Pal,Yashpal Yadav Counsel for Respondent :- G.A. Hon'ble Pritinker Diwaker,J.
Hon'ble Deepak Verma,J.
Heard Sri Chandra Shekhar Pal, learned counsel for the petitioner and Sri Amit Sinha, learned A.G.A. for the State respondents.
This writ petition has been filed by the petitioner seeking quashment of FIR dated 23.12.2020 in respect of Crime No. 925 of 2020 for the offence under Section 7/13 Prevention of Corruption Act, Police Station-Gola, District Gorakhpur.
On instructions, counsel for the petitioner submits that the petitioner wants to withdraw this writ petition, with liberty to file anticipatory bail application together with ad interim anticipatory bail application on behalf of him before the competent court. He submits that direction may be issued to the competent court to decide the said applications expeditiously.
State counsel has no objection to the above proposition.
The writ petition is dismissed as withdrawn with the aforesaid liberty.
Needless to state that in the eventuality of filing any such anticipatory bail application together with the application for ad interim anticipatory bail application by the petitioner, the competent court shall decide the same expeditiously in accordance with law considering all the aspects of the case. It is made clear that we have not expressed any opinion on the merits of the case and the competent court shall decide the said application in accordance with law.
The party shall file a computer generated copy of this order downloaded from the official website of High Court Allahabad, self attested by the petitioner alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number 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 :- 13.1.2021 nethra