C.HIDAYATH KHAN Vs. STATE OF A.P.

JUDGEMENT

(1.) In this petition filed under Section 482 Cr.P.C., the petitioner/A1 seeks to set aside the order of the trial court issuing NBW against him.

(2.) Heard learned counsel for petitioner and learned additional public prosecutor.

(3.) In Crime No.224 of 2016, police of Kadiri Town Police Station filed charge sheet against A1 to A3 for the offences under Sections 370, 506 r/w 34 IPC. In the charge sheet, since it is mentioned that A1 and A3 were not present in India, as per the information of the police they are in Saudi Arabia, learned Magistrate was pleased to issue NBWs against A1 and A3.