Allahabad High Court
Krishna Murari vs State Of U.P. And Another on 25 June, 2010
Author: Virendra Singh
Bench: Virendra Singh
Court No. - 40 Case :- APPLICATION U/S 482 No. - 21550 of 2010 Petitioner :- Krishna Murari Respondent :- State Of U.P. And Another Petitioner Counsel :- M. K. Mishra 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 a prayer to quash the N.B.W. order dated 09.03.2010 passed by learned Additional Civil Judge (Junior Division)- III, Kasya, District Kushi Nagar in Criminal Case No. 704 of 2006 arising out of case crime No. 66 of 1994 under Sections 363, 368, 374, 504, 323 I.P.C. and section 3(1) S.C.& S.T. Act, P.S. Sevrahi, District Kushi Nagar.
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 of 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