Allahabad High Court
Shiv Lal Yadav vs State Of U.P. on 18 March, 2021
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- APPLICATION U/S 482 No. - 5258 of 2021 Applicant :- Shiv Lal Yadav Opposite Party :- State of U.P. Counsel for Applicant :- Sahajendra Singh Yadav,Ganesh Shankar Dubey Counsel for Opposite Party :- G.A. Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
The present 482 Cr.P.C. application has been filed to quash the Non-Bailable Warrant dated 18.12.2020 passed by the learned Additional Sessions Judge-V, Jaunpur in Special Session Trial No. 08 of 2019 (State Vs. Sonu Singh and others), arising out of Case Crime No. 1463 of 2017, under Section 3(1) of U.P. Gangster Act, Police Station Chandwak, District Jaunpur.
The contention of learned counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with a malafide intention for the purpose of causing harassment. He pointed out certain documents and statements in support of his contention.
Having heard the learned counsel for the applicant and perused the materials brought on record, it does not appear to be a fit case to quash the impugned order. The prayer to quash the same is hereby refused, at this stage as the argument raised by learned counsel for the applicant involves factual disputes and appraisal of evidence.
However, looking at the nature of offence alleged and attending facts and circumstances of the case, as have been brought on record, it is directed that if the applicant appears and surrenders before the court below within 30 days from today and applies for bail, his prayer for bail shall be considered and decided in view of the settled law laid by this Court in the case of Amrawati and another Vs. State of U.P. reported in 2004 (57) ALR 290 as well as judgement passed by Hon'ble Supreme Court reported in 2009 (3) ADJ 322 (SC) Lal Kamlendra Pratap Singh Vs. State of U.P. For a period of 30 days from today, the non-bailable warrant issued against the applicant shall be kept in abeyance.
The present application stands disposed of.
Order Date :- 18.3.2021 Rmk.