Anurag Kumar,J. - (1.) Heard learned counsel for the petitioner and learned Additional Government Advocate.
(2.) This petition has been filed with a prayer that the respondents may be directed to set the petitioner at liberty conditionally or unconditionally in pursuance of the FIR dated 4.5.2012 lodged at case crime No. 130 of 2012, under sections 363/366 IPC, PS Phulpur, Allahabad or this Court may pass such order as it deems fit and proper.
(3.) We are of the view that Division Bench Writ Court is not empowered to grant the indirect prayer for bail made by the petitioner.;