MOHAMMAD AHMAD Vs. STATE OF U.P

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. has been filed with the prayer to quash the charge sheet dated 3.8.2001 as well as non bailable warrant dated 25.11.2017 issued against the applicant in Case No. 775 of 2001, arising out of Case Crime No. 36 of 2001, under Sections 427, 279, 337, 304-A I.P.C., P.S.- Satti, District Kanpur Dehat, pending in the court of Civil Judge (J.D.), Bhoganipur, Kanpur Dehat.

(2.) Heard learned counsel for the applicant and learned A.G.A. Perused the record. At the very outset, learned counsel for the applicant has not pressed the prayer so far it relates to quashing of the charge sheet as well as non bailable warrant issued against the applicant. The only submission made by the applicant's counsel is that the applicant wants to appear before the court below and get himself bailed out and in that regard some protective direction may be given in this regard.

(3.) In view of the submissions made by the applicant's counsel, the prayer for quashing the charge sheet as well as non bailable warrant issued against the applicant stands dismissed.