C528/155/2026
2026 Latest Caselaw 982 UK

Uttarakhand High Court

C528/155/2026 on 12 February, 2026

                                                                                                          2026:UHC:845
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                               C528 No.155 of 2026
                               Hon'ble Alok Mahra, J.

Mr. Anurag Bhatt, Advocate for the applicant.

Mr. Rakesh Negi, Brief Holder for the State of Uttarakhand.

2. By means of this criminal misc. application, applicant has sought quashing of Non-Bailable Warrants issued to him by learned Additional Chief Judicial Magistrate-II, Dehradun in Criminal Case No.1351 of 2017.

3. On the last occasion, the Coordinate Bench of this Court had directed the learned State Counsel to obtain instructions in the matter. Today, learned State Counsel, on instructions, submits that a bare perusal of the order sheet of the learned trial Court would reveal that Non-Bailable Warrants were issued against the applicant on 11.09.2023, followed by issuance of further warrants on subsequent dates, and once again on 02.01.2026.

4. Learned State Counsel further submits that the applicant has a statutory remedy to appear before the learned trial Court and to move an appropriate application for recall of the Non-Bailable Warrants.

5. In view of the above, this Court refrains from exercising its jurisdiction under Section 528 of B.N.S. to quash the warrants. Accordingly, the criminal miscellaneous application is dismissed.

(Alok Mahra, J.) 12.02.2026 Arpan

ARPAN Digitally signed by ARPAN JAISWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eabb68a3895e41937c266c23964c0485365445e3a20ddd

JAISWAL b7393398f9fe45ba3e, postalCode=263001, st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9D454C5109CB987 446351E4DF04AADAA2C2CEA66, cn=ARPAN JAISWAL Date: 2026.02.12 15:36:27 +05'30'