Ramanand Yadav Proprietor ... vs State Of U.P. Thur. Prin. Secy. ...
2022 Latest Caselaw 11181 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- APPLICATION U/S 482 No. - 5631 of 2022
 

 
Applicant :- Ramanand Yadav Proprietor Urvashi Associates Lko.
 
Opposite Party :- State Of U.P. Thur. Prin. Secy. Home Govt. Of U.P. Lko. And Another
 
Counsel for Applicant :- Sudhakar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard Mr. Sudhakar Mishra, learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.

Learned counsel for the applicant is permitted to amend the case number in the application during the course of the day.

This application under Section 482 Cr.P.C. has been filed by applicant with a prayer to direct the learned Special Chief Judicial Magistrate Custom Lucknow to recall the non bailable warrant dated 18.06.2022 in case no. 2009 of 2015.

During arguments, learned counsel for the applicant has submitted that he does not want to press the prayer to direct the learned Special Chief Judicial Magistrate Custom Lucknow to recall the non bailable warrant dated 18.06.2022 in case no. 2009 of 2015. His sole prayer is that a direction may be issued to the court below to decide the bail application of the applicant in view of the judgment in the case Satendra Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

Considering the facts and circumstances of the case, the present application is disposed of with the direction that in case the applicant filed bail application before the court below, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid by this Court in the case of Satendra Kumar Antil (Supra).

With the above observations, this application u/s 482 is disposed of finally.

Order Date :- 24.8.2022

Vikram