MANISH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) Learned counsel for the petitioner is permitted to make correction in the first paragraph of the application as well as in the pleadings with regard to the date of the impugned order. Let the same be done during the course of the day.

(3.) The petitioner has moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief: "That the petitioner is filing this application to quash and cancel the order dtd. 18/4/2012 passed by learned SDJM, Patna in Patliputra P.S. Case No. 170/2003 whereby and whereunder the petitioner has been declared absconder and a direction has been given to issue permanent warrant of arrest against him and get his name entered in the absconder's register and upon passing of the said order, this Hon'ble Court may be pleased to pass such other order/orders, direction/directions as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."