Anil vs State Of U.P. And Another
2017 Latest Caselaw 768 ALL

Citation : 2017 Latest Caselaw 768 ALL
Judgement Date : 16 May, 2017

Allahabad High Court

Anil vs State Of U.P. And Another on 16 May, 2017

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 15313 of 2017
 

 
Applicant :- Anil
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Piyush Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and the learned A.G.A.

Challenge in the present application is to the Non bailable warrant issued against the applicant in Criminal Case No. 1279 of 2010 under Section 25 Arms Act, police station Shamshabad, district Agra, pending in the court of A.c.J.M. Court No. 8 Agra.

Perusal of the records shows that non bailable warrant was issued against the applicant on 04.1.2006 and since then it is continuing and there is no reasonable explanation for approaching this Court at such a belated stage.

Accordingly, present application suffers from laches and is dismissed.

However, it is provided that in case the applicant appears and surrenders before the court below and apply for bail within 45 days from today, his bail application may be considered and decided expeditiously, strictly in accordance with law, after hearing the Public Prosecutor.

Order Date :- 16.5.2017

faraz