Zakir Husain vs State Of U.P. And 2 Other
2023 Latest Caselaw 2469 ALL

Citation : 2023 Latest Caselaw 2469 ALL
Judgement Date : 23 January, 2023

Allahabad High Court

Zakir Husain vs State Of U.P. And 2 Other on 23 January, 2023

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 21 of 2023
 

 
Petitioner :- Zakir Husain
 
Respondent :- State Of U.P. And 2 Other
 
Counsel for Petitioner :- Amit Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Sri Amit Kumar Chaudhary, learned counsel for petitioner, after arguing for some time, submits that this writ petition may be dismissed as withdrawn with liberty to petitioner to approach before appropriate authority after the outcome of criminal case pending against him and any subsequent application will be considered in accordance with law taking note of judgment passed by this Court in Indrajeet Singh vs. State of U.P. and others, 2021(10) ADJ 471.

2. The writ petition is accordingly dismissed as withdrawn with liberty, as prayed for.

Order Date :- 23.1.2023

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