BHAGWAT PANDEY Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This application under Section 482 Cr.P.C. has been filed for quashing the non-bailable warrant dated 30.6.2018 issued by 3rd Judicial Magistrate, Varanasi in complaint case no. 1042 of 2006 under Section 406 IPC, P.S. Cantt., District Varanasi.

(3.) Learned counsel for the applicant contended that the reasons on account of which the applicant failed to appear before the trial court were beyond his control and the applicant has every intention to appear before the court concerned and participate in the proceedings of the trial.