Chandra Keshari And 6 Others vs State Of U.P. And Another
2015 Latest Caselaw 2662 ALL

Citation : 2015 Latest Caselaw 2662 ALL
Judgement Date : 24 September, 2015

Allahabad High Court

Chandra Keshari And 6 Others vs State Of U.P. And Another on 24 September, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 28919 of 2015
 
Applicant :- Chandra Keshari And 6 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ravindra P. Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Ravindra P. Srivastava, learned counsel for the applicants, and Sri Manish Deo, learned A.G.A. appearing for the State, and perused the record.

This application under Section 482 Cr.P.C. has been filed for quashing the non-bailable-warrant issued against the applicant, in Criminal Case No. 2034 of 2007 (State Vs. Chandra Keshari & others), under Section 39/40 IPC, Police Station Dhebarua, District Siddharth Nagar, pending in the Court of Chief Judicial Magistrate, Siddharth Nagar.

Learned counsel for the applicants contended that the reasons on account of which the applicants failed to appear before the trial court were beyond their control and the applicants has every intention to appear before the court concerned and participate in the proceedings of the trial.

After having heard the learned counsel for the applicants and perused the impugned order as well as the materials brought on record, I do not find any justification for quashing the non-bailable-warrant issued against the applicant.

For a period of three weeks from today, non-bailable warrant issued against the applicant shall be kept in abeyance.

Considering the facts of the case, without expressing any opinion on the merits of the applicant's case, this application U/s 482 Cr.P.C. is finally disposed of with a direction to the court below to decide aforesaid case in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible preferably within a period of six months from the date of production of certified copy of this order, if there is no legal impediment.

Order Date :- 24.9.2015

VKG