HARSH KUMAR, J. - (1.) HEARD learned counsel for the applicants, learned A.G.A. for the State and perused the record.
(2.) THE present application u/s 482 Cr.P.C. has been moved for quashing of? order of NBW dated 9.11.2014 passed by Special Judge, Gangster Act, Basti in Gangster Trial No.34 of 2010 "State Vs. Ujjair Ahmad and others", arisen out of Case Crime No.22 of 2009, under Section 3(1) of U.P. Gangster Act.
(3.) LEARNED counsel for the applicants contends that they have no knowledge of non bailable warrants issued against them and upon getting knowledge, have approached this Court. Learned A.G.A. has defended the impugned order and contends that the applicants are guiltfully absconding and avoiding the trial and out of 16 accused persons, only three have put in appearance before the trial court to whom the bail has been granted on 11.3.2015. It is also contended that the applicants could have approach the trial court itself and there is no sufficient ground for quashing the impugned order.;