Allahabad High Court
Rajendra Kumar Ist vs State Of U.P. Thru Prin. Secy. Home And ... on 21 June, 2021
Author: Devendra Kumar Upadhyaya
Bench: Devendra Kumar Upadhyaya
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- MISC. BENCH No. - 12372 of 2021 Petitioner :- Rajendra Kumar Ist Respondent :- State Of U.P. Thru Prin. Secy. Home And Ors. Counsel for Petitioner :- Praveen Tripathi Counsel for Respondent :- G.A. Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Ajai Kumar Srivastava-I,J.
After arguing at some length, learned counsel for the petitioner states that he may be permitted to withdraw the writ petition with liberty to the petitioner to approach the court concerned by way of moving an application seeking anticipatory bail under section 438 of Cr.P.C.
Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.
In case any such application is moved under section 438 of Cr.P.C., the same shall be considered and decided by the court concerned in accordance with law, as expeditiously as possible.
Order Date :- 21.6.2021 Sanjay