Bala Krishna Narayana, J. - (1.) HEARD Learned Counsel the applicant and learned A.G.A. The present 482 Cr.P.C. petition has been filed by the applicant challenging the order dated 4.1.2012 passed by learned Special Judge Gangster, Ghaziabad in Case Crime No. 71 of 2009, under Section 2/3 Gangster Act, Police Station Kabi Nagar, District Ghaziabad, whereby nonbailable warrant has been issued against the applicant.
(2.) LEARNED counsel for the applicant has challenged the impugned order on several grounds. After having heard the submissions made by Learned Counsel for the applicant and perused the materials brought on record, it appears that till date the applicant has not responded to the summons and bailable warrant issued by the court below and he has not surrendered before the Court below and applied for bail.
(3.) IN this view of the matter, no interference is required with the impugned order.;