AKIL AHAMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this C482 application, applicant has challenged the cognizance and summoning order dtd. 27/1/2020 passed in Criminal Case No.706 of 2020, State Vs. Intiyaz and Ors., under Ss. 379, 411, 420, 467, 468, 471, 120-B IPC and Sec. 26 of the Forest Act registered at Police Station Gadarpur, District Udham Singh Nagar pending in the Court of learned Additional Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

(3.) Today, the matter is listed on Urgency Applications (IA Nos.1 and 2 of 2024). It is contended by the learned counsel for the applicant that since no interim order is operating in favour of the applicant, learned trial court has issued Non-Bailable Warrant against the applicant.