HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL MISC. ANTICIPATORY BAIL APPLICATION U/S 482 BNSS No. - 5724 of 2026
Court No. - 71
HON'BLE RAJIV LOCHAN SHUKLA, J.
In re: Criminal Misc. Withdrawal Application No.2 of 2026
1. The present withdrawal application along with affidavit sworn by the
applicant-Yogendra Premani, has been filed stating that the applicant may
be permitted to withdraw this application to enable him to move the
Sessions Court, Jhansi for filing an anticipatory bail application, as the
applicant had directly moved the High Court seeking anticipatory bail.
2. The application for withdrawal is allowed.
In re: Criminal Misc. Anticipatory Bail Application
1. As the application for withdrawal has been allowed vide order of date,
the anticipatory bail application is dismissed as withdrawn with the liberty
to the applicant to approach the concerned Court seeking anticipatory
bail.
2. This order has been passed in the presence of Sri M.C.Chaturvedi,
Senior Advocate, assisted by Ms. Esha Chaturvedi, learned counsel for
the informant.
July 31, 2026 Kushal
Versus
Counsel for Applicant(s) : Jitendra Kumar Srivastava Counsel for Opposite Party(s) : G.A., Prajit Chaturvedi
(Rajiv Lochan Shukla,J.)
Yogendra Premani .....Applicant(s)
State Of U.P. And 3 Others .....Opposite
Party(s)