Allahabad High Court
Santosh And Others vs State Of U.P. And Another on 13 February, 2012
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 54 Case :- APPLICATION U/S 482 No. - 5429 of 2012 Petitioner :- Santosh And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Ravesh Kumar Singh Respondent Counsel :- Govt.Advocate Hon'ble Bala Krishna Narayana,J.
Heard learned counsel for the applicants and learned A.G.A. for the State.
The applicants, through the present application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer to quash impugned order dated 17.1.2012 passed by Sub Divisional Magistrate, Jaleshar, Etah in Criminal Case No.6 of 2010, State vs. Santosh and others, under sections 198A(2) U.P.Z.A. and L.R. Act relating to case crime no.412 of 2010, P.S. Jalesar, District Etah.
Learned counsel for the applicants submitted that due to some reasons failed to appear before the court concerned on few dates on account of which non-bailable warrants have been issued against them.
I have very carefully examined the submissions advanced by the learned counsel for the applicants and perused the impugned order as well as the other materials brought on record and I do not find that there is any justification for quashing the non-bailable warrants.
In view of the aforesaid, no interference by this Court is required.
The application has no merit and is accordingly dismissed.
Order Date :- 13.2.2012 RU