Smt Chandra Lekha Devi vs State Of U.P. And Another
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Allahabad High Court

Smt Chandra Lekha Devi vs State Of U.P. And Another on 9 January, 2025

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:5125
 
Court No. - 75
 

 
Case :- APPLICATION U/S 482 No. - 44033 of 2024
 

 
Applicant :- Smt Chandra Lekha Devi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Lavkush Kumar Bhatt
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Lavkush Kumar Bhatt, learned counsel for the applicant and learned A.G.A. 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 30.7.2014 and 6.3.2024 passed by C.J.M., Farrukhabad, in Case No. 1323 of 1988, arising out of Case Crime No. 299 of 1986, under Sections 420, 468, 471 of I.P.C., P.S. Kotwali Fatehgarh, District Farrukhabad, whereby non bailable warrant as well as proceedings under Section 82 Cr.P.C. have been issued.

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 as well as proceedings under Section 82 of Cr.P.C. initiated against the applicant shall be kept in abeyance.

Order Date :- 9.1.2025

A.P. Pandey