Rajul Bhargava, J. - (1.) Heard learned counsel for the applicant and learned AGA for the State.
(2.) The present application has been filed by the applicant with the prayer to quash the proceedings of Case No.12 of 2017 (State Vs. Ravi) arising out of Case Crime No.117 of 2016, under Sections 323, 452, 354, 506 IPC, P.S. Gabhana District Aligarh as well as order dated 11.9.2017 passed by Additional Chief Judicial Magistrate, Court No.5, Aligarh.
(3.) There is no good ground for quashing the order of non bailable warrants issued against the applicant.;