Km. Devendri vs State Of U.P. And Another
2021 Latest Caselaw 2454 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 15688 of 2009
 

 
Applicant :- Km. Devendri
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- I.K. Chaturvedi
 
Counsel for Opposite Party :- Govt. Advocate,V.P. Mishra
 

 
Hon'ble Pankaj Bhatia,J.

Present application has been filed challenging the order dated 16.6.2009 passed by the Additional Sessions Judge, Court No. 17, Meerut whereby the request for discharge filed by the applicant was rejected by the Court below.

I have perused the order impugned, FIR and the statement recorded under Section 164 CrPC. On perusal of the order, no case is made out at that stage and the application was rightly rejected, as such, no interference is called for in the said order. The application is, accordingly dismissed.

Counsel for the applicant states that on account of the judgment in the case of Asian Resurfacing of Road Agency Pvt. Ltd. Vs CBI, 2020 SCC OnLine SC 1046, non-bailable warrant has been issued although initially this Court has granted interim order in favour of the applicant. Counsel for the applicant prays for and is permitted in view of his undertaking to appear before the Court concerned and file fresh bail in terms of the bail earlier granted by the Court below within one month from today.

Order Date :- 17.2.2021/vinay