Priyanshu Pathak And 3 Others vs State Of U.P. And Another
2021 Latest Caselaw 5966 ALL

Citation : 2021 Latest Caselaw 5966 ALL
Judgement Date : 1 June, 2021

Allahabad High Court

Priyanshu Pathak And 3 Others vs State Of U.P. And Another on 1 June, 2021

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10097 of 2021
 

 
Applicant :- Priyanshu Pathak And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rahul Saxena
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

After some arguments learned counsel for the applicants states that he wants to withdraw the anticipatory bail application with liberty to approach the Sessions Court in view of the Full Bench judgment of this Court in case of Ankit Bharti vs. State of U.P. and another, 2020 (3) ADJ 165 (F.B.)

In view of the above, present anticipatory bail application is dismissed as withdrawn with liberty to the applicants to approach the Sessions Court.

Order Date :- 1.6.2021

Shekhar

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