Allahabad High Court
Vinod Yadav vs State Of U.P. And Another on 11 April, 2025
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:54184 Court No. - 74 Case :- APPLICATION U/S 528 BNSS No. - 12150 of 2025 Applicant :- Vinod Yadav Opposite Party :- State of U.P. and Another Counsel for Applicant :- Jawahar Lal Yadava,Shailendra Kumar Counsel for Opposite Party :- G.A. Hon'ble Saurabh Srivastava,J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State.
2. The present application under Section 528 BNSS, has been filed for quashing of NBW order dated 04.02.2025 passed in G.T. No.66 of 2011 (State Vs. Mohd. Hafiz and others), arising out of Case Crime No.1143 of 2010, Under Section 3(1) of U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, P.S. Phoolpur, District Azamgarh, pending in the court of learned Special Judge (Gangster Act), Azamgarh.
3. Learned counsel for applicant submits that impugned order is against the facts and law. The applicant had no knowledge about the date fixed in the said case due to which he could not appear on the said date fixed by learned trial court, hence, non-bailable warrant has been issued against the applicant.
4. Per contra, learned A.G.A opposed the prayer sought through the instant application.
5. Considering the facts and circumstances of the matter, applicant is hereby directed to appear before the learned court concerned in pursuance to impugned order dated 04.02.2025 within 15 days from today. Till 15 days from today, no coercive action shall be initiated against the applicant in pursuance of NBW order dated 04.02.2023. After the expiry of aforesaid period, learned concerned court shall proceed as per law.
6. With the aforesaid direction, the application is disposed of.
Order Date :- 11.4.2025 Vivek Kr.