GAJENDRA KUMAR AMBASTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This application under sec. 482 Cr.P.C. has been filed to quash the order dated 12.9.2006 and 16.10.206 passed by C.J.M., Katihar in Dandkhora P.S. Case No. 30 of 2006 registered under sections 420 and 409 I.P.C. thereby and thereunder the court below on prayer of the I.O. has issued warrant of arrest and after its execution and proclamation also issued order of attachment under section 83 of the Cr.P.C. against the petitioner.

(3.) It appears from the record that on the basis of the fardbeyan dated 19.6.2006, the police registered case against the petitioner under sections 420 and 409 I.P.C. and thereafter, proceeded to investigate the case which is cognizable offence. In course of investigation, the police prayed for issue of warrant of arrest against the petitioner. The same was allowed by the court vide order dated 12.9.2006. The police submitted its execution report before the court and prayed for issue of proclamation. The same was issued by the court vide order dated 21.9.2006. Thereafter, on 16.10.2006, on the request of the I.O. attachment order against the petitioner was issued by the court.