Lal Man Pratap Singh vs State Of U.P. on 24 September, 2025

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Allahabad High Court

Lal Man Pratap Singh vs State Of U.P. on 24 September, 2025

Bench: Saurabh Srivastava





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:173539
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
APPLICATION U/S 528 BNSS No. - 37178 of 2025     
 
   Lal Man Pratap Singh    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P.    
 
  .....Opposite Party(s)         
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Ashutosh Diljun   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 77
 
     
 
 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 order dated 12.08.2025 passed by learned Additional Session Judge/Fast Track Court (IInd), Basti for issuance of non-bailable warrant in Session Case No.995 of 2023 (State vs. Guru Prasad and Others) arising out of Case Crime No.101 of 2023, under section 18A & 27 of Drugs and Cosmetic Act and sections 8, 21, 29 of NDPS Act, Police Station- Harraiya, District- Basti.

3. Learned counsel for applicant submits that impugned non-bailable warrant order is against the facts and law. The applicant had no knowledge about the cancellation of bail and bail bonds on account of which non-bailable warrants has been issued against him and due to which he could not appear on the date fixed by the trial court, hence, the said proceedings has been initiated against him.

4. Per contra, learned A.G.A opposed the prayer.

5. Be that as it may, none of the grounds taken up through the instant application are convincing for consideration of prayer as made through this application and as such applicant is hereby directed to appear before learned court concerned in pursuance to non-bailable warrant order dated 12.08.2025 within three weeks from today. Till three weeks from today, no coercive action shall be initiated against the applicant. After the expiry of aforesaid period of three weeks, learned concerned court is directed to proceed as per law.

6. With the aforesaid observation, the application is disposed of.

(Saurabh Srivastava,J.) September 24, 2025 Saif

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