Ateek-Uddin vs State Of U.P And Another
2021 Latest Caselaw 6082 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10440 of 2021
 

 
Applicant :- Ateek-Uddin
 
Opposite Party :- State Of U.P And Another
 
Counsel for Applicant :- Azaz Ahmad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Agarwal,J.

Sri Azaz Ahmad, learned counsel for the applicant-Ateek Uddin and Sri Janardan Prakas, learned AGA.

Sri Azaz Ahmad, learned counsel for the applicant, at the outset, submits that in the light of the judgment of this Hon'ble High Court in case of Ankit Bharti Vs. State of U.P. and another; 2020 (3) ADJ 165 (F.B.) and the observation made by Hon'ble Division Bench of this Court in Criminal Misc. Writ Petition No.1061 of 2021 on 03.02.2021, he may be granted permission to withdraw this application and approach the court of competent jurisdiction so also the court of first instance for seeking bail.

This prayer is not opposed by learned AGA and is allowed.

Accordingly, this anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

Order Date :- 8.6.2021

Ashutosh