- (1.) Heard learned counsel for the applicants and the learned A.G.A.
(2.) The present 482 Cr.P.C. petition has been filed by the applicants for quashing of the impugned orders dated 11.11.2009 and 10.4.2006 issued by Judicial Magistrate, Sant Kabir Nagar in case no.2039 of 2008, State Vs. Smt. Kamlawati Devi & others, under Sections 504, 506 IPC, P.S. Mahuli, District Sant Kabir Nagar.
(3.) It is submitted by the learned counsel for the applicants that on the basis of case registered under Sections 504, 506 IPC, registered by one Gauri Krishna Dwivedi, the charge sheet was submitted against the applicants on 18.12.2005. The applicants had surrendered and applied for bail and the bail was granted bail by the court below on 11.8.2009. Thereafter the applicants appeared on 15.9.2009 by moving an application claiming exemption through counsel. Thereafter the date was fixed for 11.11.2009. On the said date non bailable warrants were issued against them.;