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Judgment
13 paragraphs · 264 wordsSudhanshu Dhulia, J
A first information report has been lodged by respondent no. 2 against the present applicants, which has been registered as Case Crime No. 22 of
2016 under Sections 420, 467, 468, 120-B & 34 IPC, at P.S. Kotwali Laksar, District Haridwar. The police after investigation filed the chargesheet
against the present applicants, on which cognizance has been taken by the learned Additional Chief Judicial Magistrate, Laksar, District Haridwar and
summons have been issued to the applicants for the offences punishable under Sections 420, 406, 34 of I.P.C., vide order dated 01.09.2016. The
revision filed against the summoning order dated 01.09.2016 has also been dismissed by the learned Revisional Court vide order dated 24.01.2017. As
of now, nonbailawable warrants have also been issued against the applicants by the learned A.C.J.M., Laksar vide order dated 22.02.2018. Hence,
the applicants have filed this criminal misc. application under Section 482 of Cr.P.C. invoking the inherent jurisdiction of this Court.Â
Considering the facts and circumstances of the case and the nature of offences, no interference is being called for by this Court in the matter.Â
Let the applicants appear before the learned Magistrate and move an application for their bail, which shall be considered, as far as possible on the
same day itself on its merit in accordance with law. The non-bailable warrants issued against the applicants shall be kept in abeyance for a period of
two weeks from today in order to enable the applicants to appear before the court below.
Criminal misc. application filed under Section 482 of Cr.P.C. stands disposed.Â