Allahabad High Court
Javed vs State Of U.P. And Another on 1 July, 2025
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:101481 Court No. - 77 Case :- APPLICATION U/S 528 BNSS No. - 21569 of 2025 Applicant :- Javed Opposite Party :- State of U.P. and Another Counsel for Applicant :- Keshari Nath Tripathi 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 the N.B.W. order dated 22.04.2010 passed by learned Additional Chief Judicial Magistrate-I, Rampur in Case No. 160 of 2009 (State versus Julfikar and others) arising out of Case Crime no. 3103 of 2008, under sections 3/5/8 of Uttar Pradesh Prevention of Cow Slaughter Act, 1955, Police Station Ganj, District Rampur.
3. Learned counsel for applicant submits that impugned order is against the facts and law. The applicant has no knowledge about the proceedings initiated against him due to which he could not appear on the date fixed by the trial Court, hence, non-bailable warrant was issued against the applicant.
4. Per contra, learned A.G.A opposed the prayer.
5. Considering the facts and circumstances of the matter, applicant is directed to appear before the learned court concerned in pursuance to impugned N.B.W. order dated 22.04.2010 within three weeks from today.
6. Till three weeks from today, no coercive action shall be initiated against the applicant in pursuance of Case No. 160 of 2009 (State versus Julfikar and others) arising out of Case Crime no. 3103 of 2008, under sections 3/5/8 of Uttar Pradesh Prevention of Cow Slaughter Act, 1955, Police Station Ganj, District Rampur. After the expiry of aforesaid period of three weeks, learned concerned court is directed to proceed as per law.
7. With the aforesaid observation, the application is disposed of.
Order Date :- 1.7.2025 #Vik/-