Court No. - 77
Case :- APPLICATION U/S 482 No. - 26063 of 2021
Applicant :- Ashok Kumar Singh Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Ashok Kumar Yadav,Saroj Kumar Dubey Counsel for Opposite Party :- G.A.
Hon'ble Rajiv Gupta,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the charge-sheet dated 14.12.2012, cognizance order dated 18.12.2012 and NBW dated 13.09.2021 as well as entire proceedings of Special Trial No. 34 of 2012 (State Vs. Nand Bihari Pal), arising out of Case Crime No. 208G of 1997, under Sections 409, 420, 467, 468, 465, 479, 120-B IPC and Section 13(2) of Prevention of Corruption Act, Police Station Bhatni, District Deoria.
From perusal of the record, it transpires that on account of failure of the applicant to appear before the court below, non- bailable warrant has been issued against him vide order dated 13.09.2021.
Learned counsel for the applicant has prayed that the interest of justice shall be served, provided some protection is granted by this Court to enable the applicant to appear before the court below and seek bail.
Considering the aforesaid facts and due to recent spike in number of cases of Covid-19, it is provided that the applicant shall appear before the court concerned within three weeks from today and move an application for bail and the same be considered and disposed of expeditiously in accordance with law.
For a period of three weeks from today, the execution of non- bailable warrant issued against the applicant shall remain stayed.
In case of default, the interim protection granted by this Court shall stand automatically vacated and the court below shall be free to proceed against the applicant in accordance with law.
With the aforesaid direction, this application under Section 482 CrPC is finally disposed of.
Order Date :- 28.1.2022 Nadim
Neutral Citation No. - 2022:AHC:6881
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