Nawabul Hasan vs State Of U.P. And Another
2023 Latest Caselaw 1377 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 
Case :- APPLICATION U/S 482 No. - 42473 of 2022
 
Applicant :- Nawabul Hasan
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajesh Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

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

This application under Section 482 Cr.P.C. has been filed by applicant to stay the order dated 22.9.2022 passed by Chief Judicial Magistrate, Moradabad in Case Crime No.1408 of 2020, under Sections 420, 467, 468, 471 IPC, Police Station Civil Lines, District Moradabad by which NBW has been issued against the applicant..

During arguments, learned counsel for the applicant has submitted that he does not want to press the prayer for quashing of the above mentioned case. 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 Satender 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 Satender Kumar Antil (Supra).

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

Order Date :- 12.1.2023

Ajeet