DEVENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this application, applicant has question the order dated 10.11.2011 passed by Chief Judicial Magistrate, Ghaziabad in Case No. 9533 of 2011 (State Vs Subhash Yadav), under Sections 307,364, 504,325,323 IPC, P.S. Sahibabad, District Ghaziabad, whereby the non bailable warrants h as been issued against him.

(2.) An application was filed by the Investigating Officer, P.S. Sadar Bazar, District Meerut seeking presence of the accused persons. It is stated in the application that applicant is named accused in the FIR but he is not co-operating with the investigation and is absconding. He is evading arrest by hiding at various places. In the application, it is also prayed that proceedings of Section 82/83 Cr.P.C. be also initiated against him.

(3.) Heard learned counsel for the parties and perused the material on record.