JAMAL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mrs. R. Choudhury, learned counsel for the petitioner. Also heard Mr. N.K. Kalita, learned APP, Assam.

(2.) By filing this application under Section 482 of the Cr.P.C., the petitioner, who was arrayed as one of the accused in the charge sheet which is now pending before the learned Court of Additional Chief Judicial Magistrate, Kamrup(M) (PRC case No. 2472 of 2019) arising out of Gorchuk PS case No. 5/2019 registered under Section 120(B)/395 IPC, has sought for quashing of order dated 30/09/2019 whereby NBWA has been issued against him.

(3.) It has been submitted that the petitioner has been wrongly shown as absconder in the charge sheet whereas the Police never visited his house during the investigation and he is not even named in the FIR. The petitioner, however, contends that he is ready to face the trial but apprehensive of arrest in view of the issuance of the warrant of arrest.