ABA/5/2018
2021 Latest Caselaw 2622 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
            ON THE 26TH DAY OF JULY, 2021
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        Anticipatory Bail Application No. 5 of 2018
BETWEEN:

D.S. Sharma & others                          ... Applicants
         (By Mr. Aditya Singh, Advocate)

AND:

State of Uttarakhand & others                 ...Respondents

         (By Mr. Dinesh Chauhan, learned Brief Holder)

                           JUDGMENT

1. This anticipatory bail application was filed in the year 2018, while applicants were apprehending arrest pending investigation. Now, investigation is concluded and charge-sheet has been filed in court.

2. In view of such development, Mr. Aditya Singh, learned counsel for the applicants seeks permission to withdraw this anticipatory bail application with liberty to file fresh.

3. In the interest of justice, permission granted.

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 Accordingly, anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

(MANOJ KUMAR TIWARI, J.) Aswal