Shreedhar Ingle vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5893 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4199 of 2022
 

 
Applicant :- Shreedhar Ingle
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Govt Of U.P. Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Anil Kumar Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Anil Kumar Sharma, learned counsel for the applicant, Ms. Zeba Islam Siddiqui, learned A.G.A. for the State and perused the material on record.

The present application under Section 482, Cr.P.C. has been filed by the applicant to quash the Non Bailable Warrant issued against the applicant vide order dated 31.8.2018 passed by A.C.J.M. 3rd, Court No. 27, Lucknow in Criminal Case No. 7681 of 2016 arising out of Case Crime No. 74 of 2015 (State of U.P. Vs. Shreedhar Ingle) under Section 406, 419, 420, Indian Penal Code, Police Station Gautam Palli, District Lucknow.

Learned counsel for the applicant submits that the applicant was released on bail by the Sessions Judge. The applicant is resident of Bhopal, Madhya Pradesh and after release on bail in the present case, due to some inadvertence learned counsel for the applicant did not inform him about the proceedings of the court and Non Bailable Warrant has been issued by the trial court against the applicant on 31.8.2018.

After some arguments, learned counsel for the applicant wants to withdraw the application with liberty to file a bail application before the court of competent jurisdiction.

In case bail application is filed by the learned counsel for the applicant, the same shall be decided in accordance with the judgment rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773.

The application stands disposed of.

Order Date :- 4.7.2022

T. Sinha