NAJAKAT HUSSAIN Vs. FAREED AHMAD

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the order dated 15.12.2016 passed by Ist Additional Civil Judge (J.D.)/Judicial Magistrate, Kashipur in Criminal Case no.2591 of 2014 under Sections 420, 467, 468 and 471 of IPC.

(2.) Heard learned counsel for the applicant and perused the documents brought on record.

(3.) Learned counsel for the applicant confined his prayer only to the extent that some time be granted to the applicant to surrender before the court concerned and, in the meanwhile, non-bailable warrant and the process under Sections 82 & 83 Cr.P.C. issued against the applicant may be kept in abeyance. It was further prayed that the court below be directed to decide the bail application of the applicant as early as possible, subject to his surrender.