B.C. Kandpal, J. - (1.)By way of this application under Sec. 482 Cr.P.C., the applicants who are the accused in Case Crime No. 151 of 2007 under Ss. 147, 148, 149, 323, 307, 308, 504 of I.P.C. prayed to quash the order dated 22.10.2007 passed by Session Judge, Haridwar by which the non bailable warrants have been issued against the applicants.
(2.)Brief facts of the case are that the applicants were granted bail by the court in the offences mentioned above. Subsequently, the bail cancellation application was moved by D.G.C. (Criminal) and that bail cancellation application is still pending. However, on the date fixed, the accused did not appear before the court. Therefore, the non bailable warrants were issued against them. The bailable warrants were served and with the result one accused was released from the Police Station concerned and appeared before the court and released on personal bond. Further on the date fixed, the accused in spite of the knowledge of date fixed did not appear and moved the adjournment application before the court. Learned Session Judge rejected the adjournment application moved by them and issued non bailable warrants against them vide order dated 22.10.2007.
(3.)Feeling aggrieved by the aforesaid impugned order, this petition has been preferred before This Court. Having considered the arguments advanced by learned Counsel for the petitioner, I do not find any force in this petition. The impugned order passed by learned Session Judge appears to be absolutely justified and it does not suffer with any abuse of process of court.
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