Tasavvar Alias Ballu vs State Of U.P. And Another
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Allahabad High Court

Tasavvar Alias Ballu vs State Of U.P. And Another on 7 January, 2025

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:3251
 
Court No. - 75
 

 
Case :- APPLICATION U/S 482 No. - 43640 of 2024
 

 
Applicant :- Tasavvar Alias Ballu
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Harish Chandra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Harish Chandra, learned counsel for the applicant and Sri Pushp Raj Singh, learned brief holder for the State are present.

The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to quash the order dated 11.11.2022 passed by Additional Sessions Judge, POCSO Act, Hapur, in S.T. No. 1519 of 2022 (State vs. Tasavvar @ Ballu), arising out of Case Crime No. 109 of 2022, under Sections 392, 307 of I.P.C., P.S. Hapur Dehat, District Hapur, whereby non bailable warrant has been issued against the applicant.

Learned counsel for the applicant submits that applicant was on bail prior to issuing non bailable warrant. It is further submitted that the impugned order has been passed by the court without satisfying itself that the summon and other process for attendance has been served and without issuing any summon or bailable warrant, direct N.B.W. has been issued.

Learned counsel for the applicant further submitted that the impugned order has been passed without considering the facts and circumstances of the case and law provided in this regard. It is further submitted that order of the non-bailable warrant has been passed without satisfying the service of summons or bailable warrants itself and reason to believe from absconding the process of the court.

Learned A.G.A. as well as learned counsel for the opposite party No. 2 have opposed the application.

Considering submissions of learned counsel and perusing record, the instant application u/s 482 Cr.P.C. is finally disposed of with a direction that in case applicant appears before the court below within three weeks from today and applies for bail/recall of non bailable warrant, his application shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773, Siddharth Vs. The State of Uttar Pradesh & Another 2022 (11) SCC 676 and Aman Preet Singh Vs. C.B.I. through Director 2021 SCC Online SC 941.

For a period of three weeks from today or till applicant appears before the court below, whichever is earlier, execution of non bailable warrant against the applicant shall be kept in abeyance.

Order Date :- 7.1.2025

A.P. Pandey