Rakesh And 3 Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5294 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3963 of 2022
 

 
Petitioner :- Rakesh And 3 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Petitioner :- Indresh Kumar Mishra,Piyush Agnihotri
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Mohd. Aslam,J.

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

The instant petition has been moved on behalf of petitioners with the following prayer:-

"I. to issue a writ, order or direction in the nature of certiorari to quash the non bailable warrant dated 5.1.2022 passed by learned lower court as contained in Annexure No.10.

II. to issue a writ, order or direction in the nature of mandamus directing the learned lower court to decide the regular bail application of the petitioners on same day if not during pendency of regular bail application petitioners be granted interim bail keeping in view the judgment and order dated 8.3.2010 passed by learned lower court regarding the co-accused Ram Dayal and others."

It is pointed out by learned A.G.A. that the instant petition is not maintainable.

At this stage, learned counsel for petitioners has submitted that he does not want to press the present petition.

Accordingly, the present petition is dismissed as not pressed.

Order Date :- 20.6.2022

Anil K. Sharma