Manoj Kumar Katiyar vs State Of U.P. And Another
2014 Latest Caselaw 8513 ALL

Citation : 2014 Latest Caselaw 8513 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Manoj Kumar Katiyar vs State Of U.P. And Another on 13 November, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- APPLICATION U/S 482 No. - 45842 of 2014
 

 
Applicant :- Manoj Kumar Katiyar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Bhawesh Pratap Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

1. By means of this application, learned counsel for the applicant has prayed for quashing of non bailable warrant dated 27.5.2014 issued by Special Judge (Dacoity Effected Area), Kanpur Dehat against the applicant in ST No. 96 of1997, State Vs. Manoj Kumar Katiyar under sections 302, 201, 394 IPC, police station Bilhaur, district Kanpur Nagar pending in the Court of Special Judge (Anti Dacoity), Kanpur Dehat.

2. The order sheet of the record clearly shows that the applicant has been continuously absent on several dates in the court and was also absent on 27.5.2014.

3. I do not find any justification to quash the order dated 27.5.2014 issuing NBW by the court below.

4. The application is dismissed.

Order Date :- 13.11.2014

SKS