Naeem vs Union Of India Thru. Supritendent ...
2026 Latest Caselaw 749 ALL

Allahabad High Court

Naeem vs Union Of India Thru. Supritendent ... on 3 April, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:23477
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 2375 of 2026   
 
   Naeem    
 
  .....Applicant(s)   
 
 Versus  
 
   Union Of India Thru. Supritendent Narcotics Control Bureau Lko.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Suraj Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
Akhilesh Kumar Awasthi   
 
     
 
 Court No. - 16
 
   
 
 HON'BLE SHREE PRAKASH SINGH, J.      

Heard learned Counsel for the applicant and Mr. Akhilesh Kumar Awasthi, Learned Counsel for the opposite party.

Submission of the learned counsel for the applicant is that the applicant is innocent and has been falsely implicated in the present case. He submits that the applicant could not submit the application for adjournment, therefore, non-bailable warrant has been issued against him and the proceedings under section 82 CrPC have also been undertaken. He submits that the applicant is ready to appear before the trial court, and he undertakes that he will cooperate in the trial proceedings and will never abscond from the proceedings of the trial court.

On the other hand, learned counsel for the opposite party has opposed the contention aforesaid, but he has no objection if the applicant appears before the trial court with an undertaking that he will never abscond from proceedings.

Considering the submissions of learned counsel for the parties, it is apparent that the applicant did not appear since 2023, hence, the non-bailable warrant was issued and further proceedings under section 82 have also been instituted against him. This Court is aware of the fact that coercive proceedings have been initiated by the trial court to ensure his appearance before the trial court for cooperation in the trial proceedings. The applicant undertakes that he will appear on 8.4.2026 before the trial court, and he will continue appearing further in future and cooperate in the trial proceedings.

The order impugned dated 6.4.2023 is hereby kept in abeyance.

The applicant is directed to appear before the trial court on 8.4.2026 and will ensure his appearance on each and every date, failing which the trial court would be at liberty to proceed in accordance with law.

With the aforesaid observations, the present application is disposed of.

(Shree Prakash Singh,J.)

April 3, 2026

Ram Murti