S. KRISHNA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Nadeem Murtaza, learned counsel for the petitioner and Sri Aniruddh Kumar Singh, learned AGA-I for the State.

(2.) By means of this petition filed under Sec. 482 Cr.P.C., the petitioner has prayed the following reliefs:-

(3.) Sri Murtaza has stated that the petitioner is an old aged person of 85 years suffering various ailments, which are age related, therefore, he could not appear personally before the Court concerned at the time of framing charges, resultant thereof the court concerned has straight away issued non- bailable warrant against him, though the information regarding age and ailment was apprised to the court concerned.