MADARI SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) The case is called out.

(2.) Learned counsel for the applicant, Sri Amit Tripathi, Advocate and learned A.G.A. for the State, Sri S.P. Tiwari, Advocate are present.

(3.) The present application under Section 482 Cr.P.C. is moved on behalf of the applicant to quash the entire proceeding of the Case No.261/2020, Case Crime No.127/2003 under Sections 307/34, 506 I.P.C., Police Station- Hasanganj, District- Unnao, the order dated 18.2.2021 passed by the learned court below i.e., Additional Chief Judicial Magistrate-II, Unnao by which the learned court below has wrongly issued the non-bailable warrant against the applicant, the order dated 4.11.2020 passed by learned court below in Case No.261/2020 under Section 307/34, 506 IPC, Police Station- Hasanganj, District- Unnao, the order dated 18.12.2020 passed by learned Session Court, Unnao in Criminal Revision No.63/2020 as well as the order dated 15.2.2021 passed by Session Judge, Unnao in Criminal Misc. Case No.134/2021 and compliance for the order dated 22.4.2019 passed by this Hon'ble Court in Criminal Misc. Case No. U/S 482 No.4261 of 2009.