Allahabad High Court
Yudhishtir Singh vs State Of U.P.And Another on 6 April, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 91 Case :- APPLICATION U/S 482 No. - 23145 of 2021 Applicant :- Yudhishtir Singh Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Prem Chandra Dwivedi Counsel for Opposite Party :- G.A. Hon'ble Syed Aftab Husain Rizvi,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.
This application U/s 482 Cr.P.C. has been filed to quash the entire proceeding including summoning order dated 22.2.2016 in Complaint Case No. 3791 of 2014 (S.E. Investments Ltd. Vs. Yudhishtir Singh) under sections 406, 420 IPC, P.S. Hariparwat, District Agra pending in the court of A.C.J.M., Court No. 4, Agra.
Learned counsel for the applicant submitted that he is not pressing the application for the prayer of quashing the non bailable warrant. He is confining his prayer only for a direction for expeditious disposal of the bail application in view of guidelines propounded in Satendra Kumar Antil vs. Central Bureau of Investigation and ors, reported in 202 (4) Crimes 139 (SC) case.
In view of the submission made by the learned counsel for the applicant, the prayer for quashing the non bailable warrant is hereby refused.
The application U/s 482 Cr.P.C. is disposed of with a direction that if applicant moves bail application before the court concerned, it shall be decided expeditiously in accordance with settled principle of law propounded by Hon'ble Apex Court.
Order Date :- 6.4.2022 Masarrat