DEVENDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) IN this case, respondent No. 2 moved a complaint under Section 156(3) of Cr.P.C. before the learned Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar. After due process of law the learned Magistrate took cognizance against the present applicants. Hence the present application before this Court.

(2.) LEARNED counsel for the applicants submits that in spite of summons issued against the present applicants, they did not turn up before the trial court, therefore, nonbailale warrants have been issued against them by the learned Magistrate concerned.

(3.) CONSIDERING the entire material available before the Court, a limited interference is being made in the present matter. Although no interference is being made as far as trial is concerned. Let the same be proceeded in accordance with law.