Allahabad High Court
Surendra Narain Mishra vs State Of U.P. & Anr. on 27 January, 2020
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 14 Case :- U/S 482/378/407 No. - 9142 of 2019 Applicant :- Surendra Narain Mishra Opposite Party :- State Of U.P. & Anr. Counsel for Applicant :- Alok Srivastava,Sachindra Misra Counsel for Opposite Party :- G.A. Hon'ble Chandra Dhari Singh,J.
Supplementary affidavit filed today in Court by the petitioner is taken on record.
Heard learned Counsel for the petitioner as well as learned A.G.A. and perused the record.
The instant petition under Section 482 of Cr.P.C. has been filed for quashing of the summoning order dated 26.10.2016 as well as Non-bailable Warrant dated 19.08.2019 passed by learned Civil Judge (JD)/ Judicial Magistrate, CBCID, Lucknow in Criminal Case No.13156 of 2017 (Old Case No.0000027 of 2016) arising out of Case Crime No.748 of 1990, under Sections 408, 409, 420, 467, 468, 471, 201, 120B IPC, Police Station Kotwali Hazratganj, District Lucknow.
At the outset, learned Counsel for the petitioner undertakes that the petitioner is ready to appear before the court concerned by 11.02.2020.
On the undertaking given by learned Counsel for the petitioner, the instant petition is disposed of with a direction to the petitioner to appear before the court concerned on or before 11.02.2020.
Till 11.02.2020, no coercive steps shall be taken against the petitioner.
Order Date :- 27.1.2020 akverma