Rajesh Dayal Khare, J. - (1.) HEARD Learned Counsel for the applicant and learned AGA for the State -respondent. The present application under Section 482 Cr.P.C. has been filed for quashing of the charge sheet dated 25.08.2009 filed in Criminal Case No. 04 of 2010 arising out of Case Crime No. 300 of 2009, under Sections 506 IPC and 3(1)10 of SC/ST Act, PS Garhmukteshwar, district Ghaziabad pending before the Civil Judge (Junior Division)/Judicial Magistrate, Garhmukteshwar, district Ghaziabad.
(2.) IT is contended by the Learned Counsel for the applicant that in the present case no summon or notice was issued nor received by the applicant and cognizance was taken on 04.01.2010. It is also contended by the Learned Counsel for the applicant that there are no laches on the part of the applicant in filing of the present application.
(3.) IT is further contended by the Learned Counsel for the applicant that non -bailable warrant has been issued against the applicant for an incident, which never took place.;