(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 quashing of the order dated 04.05.2010, passed by Sessions Judge, Haridwar, in Criminal Miscellaneous Case no. 126 of 2008, Prashant Rai vs. State.
(3.) Brief facts of the case are that the petitioners are accused in criminal case no. 1277 of 2008, before special Judicial Magistrate, Haridwar, in connection with offences punishable under section 406, 420, 467, 468, 471 IPC. It appears that the petitioners were granted bail, but the complainant moved an application before the Sessions Judge, for cancellation of the bail in said proceedings. When the petitioners remained absent, learned Sessions Judge vide impugned order dated 04.05.2010, forfeited the personal bond filed by the petitioners, and directed issuance of non bailable warrants against them.