J.J. Munir, J. - (1.) Heard learned counsel for the applicant and the learned AGA for the State.
(2.) This application has been filed under Section 482 Cr.P.C. seeking to quash the arrest warrant dated 05.02.2018 issued by the learned Additional Chief Judicial Magistrate, Firozabad in Case Crime No.1042 of 2017, under Sections 452, 307 IPC, PS Narkhi, District Firozabad.
(3.) It has been submitted that lapse has occurred because of non-communication and lack of awareness on the applicant's part about the pendency of these criminal proceedings. He has upon coming to know of the pendency of the criminal case all intention to submit to the process of law and prays that he may be granted indulgence to surrender and seek bail within a stipulated period of time.;