Rais And Another vs State Of U.P. And Another
2022 Latest Caselaw 20374 ALL

Citation : 2022 Latest Caselaw 20374 ALL
Judgement Date : 7 December, 2022

Allahabad High Court

Rais And Another vs State Of U.P. And Another on 7 December, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 
Case :- APPLICATION U/S 482 No. - 24391 of 2022
 
Applicant :- Rais And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Amitesh Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Heard learned counsel for the applicants, learned AGA for the State and perused the record.

The instant application has been filed with a prayer to quash the non-bailable warrant daed 23.5.2018 passed by Additional District and Sessions Judge, Sambhal at Chandausi in S.T. No. 42 of 2017 (State vs. Rais and others) arising out of Case Crime No. 264 of 2016 under Section 2/3 U.P. Gangster Act, Police Station Gunnour, District Sambhal.

Learned counsel for the applicants, on instructions, submits that application is not pressed on merit and that applicants undertake to appear before the court concerned in Case Crime No. 264 of 2016 under Section 2/3 U.P. Gangster Act, Police Station Gunnour, District Sambhal within a period of two weeks and further submits that appropriate application as well as bail application, if filed, the same may be considered in accordance with law after taking note of Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773

Considering the above submissions, prayer made in application is rejected and this application is disposed of that the applicants shall appear before the court concerned within a period of two weeks and any application as well as bail application is filed, the same shall be considered in accordance with law after taking note of the judgment of Supreme Court in Satender Kumar Antil (supra) for a period of two weeks the NBW issued against applicants, shall be kept in abeyance. In default the trial court shall take all coercive measures against the applicants.

Accordingly, the application u/s 482 Cr.P.C. is disposed of.

Order Date :- 7.12.2022

Puspendra

(Serial No. 29/251 fresh cases)