MARKET BABU Vs. STATE

JUDGEMENT

(1.) This criminal revision is preferred by the petitioner/accused against the order passed by the learned Judicial Magistrate No.1, Chengalpattu dtd. 18/12/2017 wherein the learned Judicial Magistrate dismissed the application filed in Cr.M.P.No.6322 of 2017 in C.C.No.209 of 2017 under Sec. 70(2) of Cr.P.C., 1973 to recall the Nonbailable warrant.

(2.) Brief case of the revision petitioner:

(3.) After completion of investigation, the respondent police filed the absconding charge sheet against the revision petitioner under Ss. 294(b), 384, 447, 506(i) of IPC on 15/6/2016 before the Learned Judicial Magistrate No.1, Chengalpattu and the same was taken on file as C.C.No.209 of 2017 and the learned trial Court issued Non-Bailable warrant against the petitioner.