RANDHIR SHARMA ALIAS RUPESH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the State.

(2.) IN the instant writ petition the petitioner prays for quashing the orders dated 25-6-2007 and 7-7-2007 passed by the Chief judicial Magistrate, Katihar in connection with Nagar (Sahayak) P. S. Case No. 271 of 2007 under Sections 302, 307/34 of the penal Code by which he has issued warrant of arrest under Section 73 of Cr. P. C. against the petitioner and other accused persons as well as order of proclamation and attachment under sections 82 and 83, Cr. P. C.

(3.) AT the outset I would like to point out that as order dated 7-7-2007 is not directed against the petitioner, as such this Court refrains to go into the issue whether the order passed by the learned Magistrate issuing proclamation under Section 82 and attachment under Section 83, Cr. P. C. is in accordance with law or not.