SHEELA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties through video conferencing.

(2.) This criminal miscellaneous petition has been filed invoking jurisdiction of this Court under Section 482 Cr.P.C. with a prayer to quash the order dated 05.09.2019 passed by the Special Judge, C.B.I., Ranchi in Vigilance Case No.80 of 2015 whereby and whereunder, the learned court below has issued warrants of arrest against the petitioners. As during the pendency of this criminal miscellaneous petition vide order dated 25.11.2019 in the said case, on the prayer of the I.O. process under Section 82 Cr.P.C. against the petitioners have also been issued hence, I.A. No.501 of 2020 has been filed by the petitioners with a prayer to amend the prayer portion of this criminal miscellaneous petition by incorporating the additional prayer to quash the order dated 25.11.2019 (Annexure-6 of the said interlocutory application) by which the process under Section 82 Cr.P.C. has been issued in respect of the petitioners.

(3.) It is submitted by Mr. Pandey Neeraj Rai, the learned counsel for the petitioners that during the pendency of this criminal miscellaneous petition vide order dated 19.02.2020, the petitioners were directed to appear before the I.O. of the case on 02.03.2020 at 10:30 a.m. and it was also directed by the predecessor Bench that no coercive steps be taken against the petitioners till 17.03.2020 and vide order dated 17.03.2020 the interim relief granted to the petitioners was extended till 07.04.2020. It is next submitted that the petitioners, in compliance of the said order, appeared before the I.O. of the case and their statements have been recorded by the I.O.. Drawing attention of this Court to Section 73(1) Cr.P.C., which reads as under :