Manoj Kumari vs State Of U.P. And 3 Others
2021 Latest Caselaw 1379 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16807 of 2020
 

 
Petitioner :- Manoj Kumari
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Pramod Kumar Singh,Vijendra Kumar Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Gautam Chowdhary,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State.

It is submitted by the Counsel for the petitioner that the co-accused has been granted bail by this Court.

After putting a query as to how the orders of this High Court are binding on us after the judgment of the Apex Court in the case of State of Telangana Vs. Habib Abdullah Jellani, (2017) 2 SCC 779, and recent judgment, learned Counsel states that he would like to withdraw the petition at this stage. He is permitted to do so.

Petition is accordingly disposed of permitting the petitioners to file appropriate application before the appropriate court.

Needless to state that in the eventuality of filing any such application, the same shall be decided strictly in accordance with law.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioners along with a self attested identity proof of the said person (s) (preferably Aadhar Card) mentioning the mobile number (s) 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.

The certified copy of the F.I.R. may be returned to the Counsel for the petitioner.

Order Date :- 21.1.2021

Irshad