Muniraj & Others vs State Of U.P. & Another
2021 Latest Caselaw 2004 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- U/S 482/378/407 No. - 490 of 2021
 

 
Applicant :- Muniraj & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Rang Nath Misra,Dr. Manoj Kumar Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Alok Mathur,J.

Learned A.G.A. submits that in view of the judgment of a coordinate Bench of this Court in Crl. Misc. Bail Application No.33075 of 2018 (Rinku Vs. State of U.P), decided on 11.2.2019, against the impugned order an appeal under Section 14-A of Scheduled Castes & Scheduled Tribe (Prevention of Atrocities) Act will be maintainable.

Learned counsel for the applicants prays for withdrawal of this petition with liberty to file appropriate petition.

Accordingly, the petition is dismissed as not pressed with liberty to file appropriate petition.

Certified copy of the annexures, if any, shall be returned to counsel for the applicants as per rules.

Order Date :- 3.2.2021 (Alok Mathur, J.)

RKM.