SULTAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY making this application under Section 482 Crpc, the petitioners, who are accused in G. R. Case No. 353/07, under Sections 147/148/149/323/326/307 IPC, have sought for setting aside and quashing, inter alia, the order, dated 18. 04. 2008, passed by the learned Judicial Magistrate, 1st Class, Bilashipara, whereby warrants of arrest were directed to be issued against the accused petitioners.

(2.) HEARD Mr. M. U. Mondal, learned counsel, appearing on behalf of the petitioners, and Mr. B. S. Sinha, learned Additional Public Prosecutor, Assam.

(3.) THE ground of challenge to the impugned order is that no summons was served upon the accused-petitioners before the warrants of arrest were directed to be issued. What is also submitted, on behalf of the accused-petitioners, is that the learned Court below has assigned no reason for directing issuance of warrants of arrest against the present petitioners as accused.