D. NAVEEN KUMAR Vs. RAJANI K. S.

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 482 of Cr.P.C. for quashing the order passed by the Principal Civil Judge and JMFC, Gouribidanur in Crl.Misc.No.106/2021 for issuing NBW on 27/3/2023 directing the petitioner to be present before the Court on 10/4/2023.

(2.) Heard the arguments of learned counsel for the petitioner.

(3.) Issuance of notice to the respondent is hereby dispensed with.