HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 53 Case :- APPLICATION U/S 482 No. - 29368 of 2015 Applicant :- Vineet Kumar Gupta & Another Opposite Party :- State Of U.P. & Another Counsel for Applicant :- A.K.S. Bais Counsel for Opposite Party :- Govt. Advocate Hon'ble Ramesh Sinha,J.
Heard Sri A.K.S. Bais, learned counsel for the applicants, and Sri Nitin Srivastava, learned AGA appearing for the State and perused the record.
This application has been filed for quashing the impugned non-bailable-warrant order dated 11.05.2015, passed by learned A.C.J.M., 2nd Budaun, in Case No. 2065 of 2012 (State Vs. Vineet Kumar and another), arising out of the Case Crime No. 370 of 2012, under Sections 420 and 447 IPC and under Section 3 of the Public Property Damages Prevention Act, Police Station Wazeerganj, District Budaun, and further prayed for stay the proceeding of the aforesaid case.
It is has been argued by the learned counsel for the applicants that applicants have earlier approach this Court by means of filing an application under Section 482 Cr.P.C. No. 9414 of 2013 for quashing the charge-sheet of the present case, and no interim order has been passed in the said case. Now he has come up again for quashing the non-bailable-warrant issued against him, for not appearing before the trial court.
Put up this matter on Tuesday, i.e. 06.10.2015, alongwith the record of application under Section 482 Cr.P.C. No. 9414 of 2013, in the Additional Cause List.
Sri Sri A.K.S. Bais, learned counsel for the applicants, shall inform about this order to Sri Sarvjeet Singh, who has appearing in the connected application under Section 482 Cr.P.C. No. 9414 of 2013 on behalf of the applicants.
Order Date :- 30.9.2015/VKG