MOHAMMAD JUNAID Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned A.G.A. and perused the record.

(2.) By means of the present 482 Cr.P.C. application, the prayer sought by the applicant is to quash the non-bailable warrant dated 07.01.2016 passed by Additional District Judge/F.T.C. Sonbhadra in S.T. No.122 of 2010 (State v. Mohammad Junaid) arising out of case crime no.109 of 2010 under Section 4/25 of Arms Act, Police Station-Robertsganj, District-Sonbhadra, pending before the court of Additional District Judge/F.T.C. Sonbhadra.

(3.) After arguing the case for quite some time at length and pitted against certain observations made by the Court, learned counsel for the applicant himself has given up to address the Court on merits of the case and prayed, that the purpose of his client would suffice, if a direction may be given to the courts below to decide his bail application within specific time frame as the non-bailable warrant is under operation against the applicant pending since 07.01.2016.