MAQBOOL HASAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Kumar Mishra, learned counsel for the applicant, Sri Atrey Tripathi, learned A.G.A. for the State.

(2.) By means of the present application, prayer has been made for setting aside the orders of Non-Bailable Warrant dtd. 31/1/2023, 20/2/2023, 28/3/2023, 28- 4-2023 and the joint order of NBW/82 Cr.P.C., dtd. 4/7/2023 passed by Presiding Officer, Additional court room no. 5, Lucknow against the petitioner, in complaint case no. 2479 of 2019 (Mohd. Nasir Vs Moqbool Hasan), U/S 138 N.I. Act, P.S. Aliganj District- Lucknow.

(3.) Notice to opposite party no. 2 is hereby dispensed with, as the matter being decided, at the admission stage.