Shibbo @ Shiv Kumar vs State Of U.P. And Another
2023 Latest Caselaw 678 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 180 of 2023
 

 
Applicant :- Shibbo @ Shiv Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajesh Kumar Gautam,Rajesh Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard learned counsel for the applicants, 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 applicants to quash the Non-Bailable-Warrant dated 21.07.2022 issued by the Special Judge Essential Commodities Act, Court No. 3, Agra in Case No. 90 of 2006 (State Vs. Shiv Kumar) registered with case crime no. 347 of 2005, under Sections 135 Electricity Act, Police Station- Etmaddaula, District- Agra connected with Case No. 89 of 2006, pending in the Court of Special Judge Essential Commodites Act, Court No. 3, Agra.

During arguments, learned counsel for the applicants 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 applicants 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 applicants 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 :- 6.1.2023

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