AJAY KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Seeking the quashing of issuance of warrant of arrest Annexure P-4, the accused has come up before this court under Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC).

(2.) Petitioner was arraigned as an accused in the above-captioned matter. On failure to serve the petitioner through the ordinary process, including summons, bailable warrants, the concerned court finally proceeded against the petitioner and issued non-bailable warrant.

(3.) The point to which the petitioner wants to draw the attention of this court is that the absence was not willful and was due to factors beyond the petitioner's control. The State could not dispute the factual matrix at this stage.