DILIP KUMAR GHEWARCHAND MOHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Heard Finally with consent of parties.

(2.) THIS is an application under Section 482 of the Code of Criminal Procedure.

(3.) THE facts giving rise to this application are as under -The applicant/accused is facing trial under Section 13 of the Prevention of Corruption act in Criminal Case No. 14/2000. The said criminal case is pending in the court of the additional Sessions Judge, Nagpur. It is alleged that on one of the dates of appearance, the accused remained absent hence warrant was issued against him. He applied for cancellation of the warrant. The warrant was cancelled by the court, however, the court directed him passport to be deposited in the court.