Rajesh Dayal Khare, J. - (1.) LEARNED counsel for the applicants is permitted to make necessary corrections in the prayer clause during the course of the day. Heard Learned Counsel for the applicants and learned A.G.A. for the State -respondent.
(2.) THE present application under Section 482 Cr.P.C. has been filed for quashing of the proceedings of Complaint Case No. 845 of 2008, under Sections 323, 402, 504, 506 IPC and also for quashing the summoning order dated 22.09.2008 passed by the Judicial Magistrate, Farrukhabad in the aforesaid case. It is contended by the Learned Counsel for the applicants that after getting summoning order passed on 22.09.2008, the applicants absconded as is evident from the order sheet, thereafter non -bailable warrant has been issued against the applicants.
(3.) FROM the perusal of the record, it appears that due to non appearance of the applicants, non -bailable warrant has been issued, therefore, the prayer for quashing the same is hereby refused.;