Rizwan vs State Of U.P. And Another
2023 Latest Caselaw 3450 ALL

Citation : 2023 Latest Caselaw 3450 ALL
Judgement Date : 2 February, 2023

Allahabad High Court

Rizwan vs State Of U.P. And Another on 2 February, 2023

Bench: Shekhar Kumar Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 39419 of 2022
 

 
Applicant :- Rizwan
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Manoj Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

By means of this application u/s 482 Cr.P.C. the applicant has prayed for quashing of the N.B.W. dated 27.01.2020 in S.T. No. 366 of 2017, arising out of Case Crime No. 280 of 2016, under Sections 393, 307 IPC, P.S. Garhmukteshwar, District Hapur.

After arguing for while, learned counsel for the applicant submitted that the non bailable warrant has been issued against the applicant by the trial Court and the applicant is ready to appear before the trial court and hence some protection may be granted to him.

In the circumstances, the applicant is advised to appear before the trial Court for cancellation of the non bailable warrant. Applicant is directed to surrender before the court concerned within 30 days from today. In case the applicant move the application for bail on the day of the appearance or surrender, the same shall be considered and disposed of expeditiously keeping in view of the judgment in the case Satendra Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922. .

For the period of 30 day, non-bailable warrant of arrest issued against the applicant shall be kept in abeyance.

With this direction this application is finally disposed of.

Order Date :- 2.2.2023

RavindraKSingh