SANJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Sanjay has filed this petition under Section 482 of the Code of Criminal Procedure (in short Cr.P.C.) for quashing order dated 04.02.2013, passed by learned Chief Judicial Magistrate, Gurgaon.

(2.) Petitioner is facing trial in case under Section 387 of the Indian Penal Code. On 04.02.2013, two witnesses of the prosecution were present, but application was moved on behalf of the petitioner-accused for exempting his personal appearance on the ground of illness. The learned trial court has, vide impugned order, dismissed the said application and ordered issuance of non-bailable warrant against the petitioner and notice to surety by cancelling the bail bonds.

(3.) I have heard counsel for the petitioner and perused the case file.