SHESH NATH SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State.

(2.) The counsel for the applicant argues that in the Case Crime No. 188 of 2018 under sections 419, 420, 467, 468, 471, 506, 120-B, 406 IPC, Police Station George Town, District Allahabad the applicant was enlarged on bail by this Court vide order dated 21.10.2019. Subsequent thereto, on the next date, the Presiding Officer was on leave and, on account of medical emergency, which is duly supported by medical on record, the applicant could not appear which led to issuance of non-bailable warrant. He thus argues that non-appearance was on account of inadvertence, no knowledge of date and medical emergency and undertakes that he will appear on the date fixed.

(3.) In view of the said statements, the non-bailable warrants, issued by orders dated 17.2.2021, 01.03.2021 and 15.3.2021 passed by Additional Chief Judicial Magistrate, Court No. 2, Allahabad shall remain stayed subject to the applicant appearing before the court concerned on the date fixed in accordance with law.