RAFIQUE ANSARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Nitin Sharma, learned counsel for the applicant and Mr. Deepak Mishra, learned Additional Government Advocate assisted by Ms. Priyanka Singh, learned Brief Holder for the State.

(2.) This application under Sec. 482 Cr.P.C. has been preferred by the applicant with a prayer to quash the proceeding of Criminal Case No. 3548 of 2009 (State Vs. Rafique Ansari) arising out of Case Crime No. 293 of 1995, under Ss. 147, 436, 427 I.P.C., Police Station Nauchandi, District Meerut, pending in the court of Additional Chief Judicial Magistrate, MP/MLA, Meerut.

(3.) Brief facts of the case which are required to the be stated are that in this case F.I.R. was lodged on 12/9/1995 against 35-40 unknown persons for the offence under Ss. 147, 436, 427 I.P.C. registered at Case Crime No. 293 of 1995, Police Station Nauchandi, District Meerut in which after culmination of investigation first charge-sheet No. 191 dtd. 24/10/1995 was submitted against 22 accused persons and thereafter another supplementary charge-sheet No. 191-AA dtd. 22/6/1996 was submitted against the present applicant- Rafique Ansari on which the concerned court below took cognizance on 20/8/1997, but on non-appearance of the applicant, non-bailable warrant was issued on 18/12/1997 and thereafter despite repeated non-bailable warrant and process under Sec. 82 Cr.P.C., the applicant did not appear before the trial court.