HARISH KUMAR S/O SHRI SATBIR MOOLCHAND SEHRAWAT AND SATBIR MOOLCHAND SEHRAWAT S/O MOOL CHAND Vs. STATE OF UTTARAKHAND THROUGH HOME SECRETARY AND FALGUN PATEL S/O SHRI KANTIBHAI PATEL

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C) the petitioners have sought a direction staying the arrest of the petitioners in criminal case No. 415 of 2010 (New No. 1465 of 2010), State v. Satbir Sehrawat and Ors., relating to offences punishable under Section under Section 420, 406, 424, 120B, 109 I.P.C., Police Station Bhagwanpur, pending in the court of Judicial Magistrate, Roorkee.

(3.) THE impugned order dated 22.06.2010, passed by the trial court in criminal case No. 1465 of 2010 shows that there was serious allegation of cheating against the petitioners against whom charge sheet has been filed by the Investigating Officer but the petitioners are not appearing in court. He has further observed that the petitioners are absconding and changing their addresses to avoid the execution of the processes issued by the court. In the circumstances, the trial court has directed that non bailable warrants be issued against the petitioners.