Roopam Pandey And Another vs State Of U.P. And Another
2015 Latest Caselaw 171 ALL

Citation : 2015 Latest Caselaw 171 ALL
Judgement Date : 27 April, 2015

Allahabad High Court

Roopam Pandey And Another vs State Of U.P. And Another on 27 April, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- APPLICATION U/S 482 No. - 11125 of 2015
 

 
Applicant :- Roopam Pandey And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vinay Prakash Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble B. Amit Sthalekar,J.

This application under Section 482 Cr.P.C. has been filed by the applicants seeking quashing of the non-bailable warrants dated 2.2.2015 issued by the Additional Chief Judicial Magistrate, Varanasi in Complaint Case No. 1572 of 2013 (Priyanka Pandey Vs. Roopam Pandey and others) under Sections 498-A, 323, 504, 506 I.P.C. and 3/4 D.P.Ac, Police Station Mahila Thana, District Varanasi. The copy of the order sheet has also been filed with the application and it is noticed that the applicants were directed to be released on bail on furnishing of bail bond but the bail bond could not be completed on i.e. 31.1.2015 and on the next date, the applicants did not appear before the court below on 2.2.2015 till about 12:40 P.M. when the case was taken up and thereafter, non-bailable warrant has been issued.

Sri Vinay Prakash Shukla, learned counsel for the applicants submits that the applicants are ready and willing to appear in the court below on a date, which may be fixed and till then the non-bailable warrant may not be executed.

Sri Ranvijay Singh, Advocate has put in appearance on behalf of respondent no.2. He has no objection to the above proposal of the applicants.

In this view of the matter, this application is disposed of with a direction to the applicants to appear before the court below on 2.5.2015 which is the next date fixed in the case. The non-bailable warrant issued against the applicants by order dated 2.2.2015 shall remain in abeyance till that date.

It is further provided that in case the applicants do not appear before the court below on 2.5.2015, the interim protection given under this order shall automatically stand vacated.

The application is accordingly disposed of.

Order Date :- 27.4.2015

Ashish Pd.