Rakesh @ Rahul vs State Of U.P.
2017 Latest Caselaw 6644 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- APPLICATION U/S 482 No. - 36810 of 2017
 

 
Applicant :- Rakesh @ Rahul
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pratibha Singh,Ashok Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rahul Chaturvedi,J.

Heard learned counsel for the applicants and learned A.G.A. for the State.

The applicant, through the present application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer to qwash the N.B.W. order dated 25.9.2017 passed by Additional Session Judge, Court No.4, Etah in Case Crime No.321 of 2015, under Sections 395, 397, 412 IPC, Police Station Piluwa, District Etah.

After hearing learned counsel for the applicant and learned A.G.A., I do not find any justification for quashing the impugned order, however, in case the applicant surrenders before the court below within six weeks from today and applies for bail, his bail application shall be considered and decided by the court below expeditiously in accordance with law.

In view of the above, this application is disposed of.

Order Date :- 9.11.2017

Vivek Kr.