GURBINDER KAUR AND ANOTHER Vs. SANGAM SPINNERS

JUDGEMENT

(1.) Challenge in this petition filed under Section 482, Cr.P.C., is for quashing of the order dated 25.5.2013 (Annexure P-24), passed by the learned Judicial Magistrate Ist Class, Amritsar, whereby the non-bailable warrants were ordered to be issued for securing the presence of the petitioners for 11.7.2013, the date already fixed before the learned Trial Court.

(2.) Learned counsel contends that without going into the validity of the order dated 25.5.2013, he confines his prayer to the extent that the non-bailable warrants mentioned in the order dated 25.5.2013, be treated as bailable ones.

(3.) Heard.