GRAHAM LYNGDOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. K. Paul, learned counsel for the petitioner and Mr. S. Sen Gupta, learned Addl. P.P. for the State respondents.

(2.) Mr. K. Paul, learned counsel for the petitioner while moving the revision application submits that the warrant of arrest under Section 73 Cr. P.C. dated 10.12.2018 and subsequent proclamation issued under Section 82 Cr.P.C. dated 21.12.2018 against the petitioner was passed by a Court lacking inherent jurisdiction to exercise the said powers under Cr.P.C. He also further submitted that the petitioner has serious apprehension that the said proceedings have not been followed in accordance with law and prays that records with regard issuance of warrant of arrest and proclamation be called before this Court.

(3.) Mr. S. Sen Gupta, learned Addl. P.P. accepts notice on behalf of the State respondents and seeks time to come with necessary instructions on the next date.