Arvind Yadav @ Arvind Kumar Yadav vs State Of U.P.
2022 Latest Caselaw 5664 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 18065 of 2022
 

 
Applicant :- Arvind Yadav @ Arvind Kumar Yadav
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ajay Kumar Singh Yadav,Divyansh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ashwani Kumar Mishra,J.

This Court refuses to interfere with the notice issued to the applicant under Section 110(g) Cr.P.C. since it only requires the applicant to enter appearance and submit reply as to why he be not ordered to execute a bond with sureties for his good behaviour. All factual issues in that regard need not, therefore, be examined by this Court at this stage. Judgments relied upon by the applicant in case U/S 482/378/407 No. 3537 of 2008, Ayodhya Prasad and others Vs. State of U.P. dated 8.9.2017 and Criminal Misc. Case No. 492 of 2010, Sheo Raj Yadav Vs. State of U.P. and two others dated 15.2.2010 would have no applicability, inasmuch as, the notice itself is not shown to be on any printed format or in the cyclostyle format.

Leaving all questions open for the applicant to be placed in the reply of notice, this application filed under Section 482 Cr.P.C., is consigned to records.

Order Date :- 30.6.2022

Ranjeet Sahu