Ashok Kumar Upadhyay vs State Of U.P.
2021 Latest Caselaw 6115 ALL

Citation : 2021 Latest Caselaw 6115 ALL
Judgement Date : 9 June, 2021

Allahabad High Court

Ashok Kumar Upadhyay vs State Of U.P. on 9 June, 2021

Bench: Vivek Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 8620 of 2021
 

 
Applicant :- Ashok Kumar Upadhyay
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Om Prakash Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Agarwal,J.

Sri Om Prakash Mishra, learned counsel for the applicant and Sri Janardan Prakash, learned AGA or the State.

Sri Om Prakash Mishra, learned counsel for the applicant after arguing for sometime prays for withdrawal of this anticipatory bail application so to comply with the directions of 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In view of such submission, petition is dismissed as withdrawn with aforesaid liberty.

Order Date :- 9.6.2021

Ravi/-

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