ABBAS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant to the C-482 application has prayed for quashing of the issuance of the non-bailable warrant against him, vide order dtd. 2/12/2013, which has been issued by the Court of Additional Chief Judicial Magistrate, Haridwar on 2/12/2013, and he has also prayed for quashing of the order dtd. 4/9/2014, whereby the proceedings under Sec. 82 of the Cr.P.C has been initiated against the applicant in a Criminal Case No. 1346 of 2013, State v. Abbas and others.