Yogendra Premani v. State Of U.P. And 3 Others

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the anticipatory bail application is dismissed as withdrawn with the liberty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)