Umesh Chandra Tripathi, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) This application under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Code') has been filed on behalf of the applicants with a prayer to quash the orders dated 07.05.2018, 02.07.2018, 18.08.2018 and 29.10.2018 passed by Sessions Judge, Mathura, in Case Crime No. 219 of 2014 (State v. Jayveer Gujar and Another), under Section 60/72 of Excise Act, Police Station - Nauhjhil, District - Mathura, whereby non-bailable warrant was issued against the applicant.
(3.) Learned counsel for the applicant contended that due to non-appearance of the applicant before the trial court, orders of issuance of non-bailable warrant have been passed.;