TABASSUM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Manish Arora, Advocate for the applicant, Mr. V.K. Gemini, learned Deputy Advocate General, for the State of Uttarakhand.

(2.) THE First Information Report was lodged under Sections 409/467/468/471 of I.P.C., in which charge -sheet was filed against the present applicant. Consequently, the learned Additional Chief Judicial Magistrate, Roorkee District Haridwar, took cognizance against the applicant and issued summons for facing trial. Hence, the present application under Section 482 of Cr.P.C. before this Court.

(3.) SINCE the applicant did not turn up before the trial court, therefore, the learned Magistrate issued Non Bailable warrants against her.