SUBHASH Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order dated 31.08.2018 of the Revisional Court dismissing the Review Petition filed by the petitioner impugning the order dated 16.07.2018, whereby process under Sections 82/83 of the Code of Criminal Procedure was initiated against the petitioner in FIR No. 193/2018.

(2.) Subsequent to the said orders, order dated 06.09.2018 has been passed being a consequential order to the order dated 16.07.2018 declaring the petitioner as a Proclaimed Offender.

(3.) Learned Senior counsel for the petitioner inter alia contends that there was no cause for the Trial Court to initiate process under section 82/83 CrPC and further to declare the petitioner as a Proclaimed Offender.