Narayan Singh v. State of U.P.

HIGH COURT OF JUDICATURE AT ALLAHABAD

APPLICATION U/S 528 BNSS No. - 17607 of 2025 Court No. - 89

HON'BLE JITENDRA KUMAR SINHA, J.

1. Heard Shri P.K. Tiwari, learned counsel for the applicant and Shri B.P. Maurya, learned AGA for the State.

2. This application under Section 528 BNSS has been preferred for quashing the NBW dated 06.2.2025 passed by learned ACJM, VIIIth, Agra in Case No. 3367 of 2009 arising out of Case Crime No.163 of 2006 under Sections 366, 376 IPC, Police Station Etmaddaula, District Agra.

3. Learned counsel for the applicant confines his prayer that a direction may be issued to the court concerned to consider and decide his application for recall/cancellation of Non-Bailable Warrant or for bail application of applicant expeditiously in accordance with the law laid down in Satendra Kumar Antil Vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

4. Learned AGA has no objection to the aforesaid prayer.

5. In view of the aforesaid, it is directed that in case the applicant appears/surrenders before the court below within a period of four weeks from today and applies for recall/cancellation of Non-Bailable Warrant or for bail, the same shall be considered and decided expeditiously in accordance with law. For a period of three weeks from today or till the applicant appears/surrenders before the court concerned, whichever is earlier, no coercive action shall be taken against applicant. Versus

Counsel for Applicant(s) : Pradeep Kumar Tiwari

Counsel for Opposite Party(s) : G.A.

Narayan Singh

.....Applicant(s)

State of U.P.

.....Opposite

Party(s)

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6. With the aforesaid observations, the present application stands disposed of.

September 24, 2025

Madhurima NA528 No. 17607 of 2025

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(Jitendra Kumar Sinha,J.)

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