- (1.) Heard learned counsel for the applicants and learned A.G.A. and perused the material placed on record.
(2.) The present application has been filed under Section 482 Cr.P.C. for quashing the order dated 2.7.2009 passed by Additional Chief Judicial Magistrate-I, Varanasi in Case No.575 of 2002 (State Vs. Lalta Prasad Singh), under Sections 419,420,467,468,471,477-A,120-B IPC, P.S. Chandauli, District Varanasi.
(3.) It is argued by the learned counsel for the applicant that the applicant was granted bail on 3.11.1982 and thereafter he continued to appear before the court concerned and subsequently due to unavoidable circumstances, he remained absent in the court and by order dated 2.7.2009 the trial court has issued Non-Bailable Warrant against him in a aribtrary manner without application of judicial mind.;