Ramesh Kumar Yadav vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Ramesh Kumar Yadav vs State Of U.P. Thru. Addl. Chief Secy. ... on 3 April, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:23446
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 2517 of 2026   
 
   Ramesh Kumar Yadav    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Chief Secy. Deptt. Home Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Vineet Kumar Yadav, Anjali Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 16
 
   
 
 HON'BLE SHREE PRAKASH SINGH, J.      

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

The instant application under section 482 Cr.P.C. has been filed by the applicant for quashing the Non Bailable Warrant order dated 19.09.2024 and 20.02.2026 passed by the Learned Special Judge POCSO Act Ambedkar Nagar, in Session Trial no. 472 of 2022, under section 363, 366 & 376 of IPC and of POCSO Act, P.S.- Bhiti, District- Ambedkar Nagar.

Learned counsel for the applicant submits that the present applicant due to unavoidable circumstances could not appear before the court and thereafter, Non Bailable Warrants were issued against the applicant on 19.9.2024 and 20.2.2026, which are also under challenge in this application.

On the other hand, learned A.G.A. appearing for the State has vehemently opposed the contention aforesaid and submits that the applicant is using the delay-dallying tactics in the matter and as such, the applicant is not entitled for any relief.

In rejoinder, learned counsel for the applicant submits that the interest of justice would be sub-served if the present applicant is permitted to surrender before the court concerned and may file bail application and the same may be directed to be considered within the stipulated period of time as may be fixed by this court.

Learned counsel further undertakes that the applicant will appear before the trial court within a period of two weeks and will apply for bail.

The counsel appearing for the State has no objection to the contentions abovesaid.

In view of the aforesaid submissions, the applicant is at liberty to apply bail application within 15 days from today and if such application is filed, the same shall be decided expeditiously.

For the period of fifteen days, only the non-bailable warrant issued against the applicant shall remain stayed.

However, if the applicant does not appear before the trial court within the aforesaid period and does not cooperate with the trial proceedings, this order shall stand revoked and no benefit of this order shall accrue to him.

The application is disposed of.

(Shree Prakash Singh,J.)

April 3, 2026

Ram Murti