Allahabad High Court
Faizan vs State Of U.P. on 25 June, 2010
Author: Virendra Singh
Bench: Virendra Singh
Court No. - 40 Case :- APPLICATION U/S 482 No. - 21537 of 2010 Petitioner :- Faizan Respondent :- State Of U.P. Petitioner Counsel :- Sudhir Kumar Agarwal Respondent Counsel :- Govt Advocate Hon'ble Virendra Singh,J.
Heard learned counsel for the applicant , learned A.G.A. and perused the records.
This application has been filed with prayer to quash the orders dated 20.02.2010 and 14.05.2010 passed by learned A.D.J. (FTC) Court No. 4, Muzaffarnagar in Sessions Trial No. 159 of 2010 arising out of in Case Crime No. 2 of 2004 , under Sections 364, 302, 149 I.P.C., P.S. Sikera, District Muzaffarnagar.
Merely relief is sought against the N.B.W. issued against the applicant. Looking into the entire facts and circumstances of this case, the learned Lower Court is directed to acknowledge the presence of accused/applicant on the date fixed in the case without taking recourse or any coercive measure and to hear the accused as per provisions under Section 446A Cr.P.C., if any proceedings in this regard has been taken or has been arised.
With this observation this application is accordingly disposed of.
Order Date :- 25.6.2010 Naresh