SK. ABDUL ROBIAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. A.K.Das, learned counsel for the Petitioner and Ms. S. Mishra, learned Additional Standing Counsel for Opposite Party " State.

(2.) It is submitted that the Petitioner has been arraigned as an accused in the charge-sheet for offences under Ss. 420/406/467/468/471/120-B of the I.P.C. and under Sec. 4/5/6 of the Prize Chit Money Circulation Scheme (Banning) Act, 1978. The learned trial court while taking cognizance by order dtd. 6/2/2016 issued NBW of arrest against the Petitioner. The Petitioner being unaware of such issuance of NBW against him could only came to know about the same when police searched him recently.

(3.) It is submitted on behalf of the Petitioner that since the offences alleged are relating to maximum punishment up to seven years, the trial court at the first instance should issue summons instead of arrest warrant.