ROHIT KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court. Heard the learned counsel for the parties and perused the papers.

(2.) With the consent of the learned counsel for the parties, the matter is taken up and listed for admission but how it to taken up for final disposal.

(3.) The present petition is filed with a prayer that appropriate writ may be issued for quashing and setting aside the order dated 8.3.2011, passed in complaint bearing No. C/l Case Nc. 1749 of 2010 (case is under Section 138 of the Negotiable Instruments Act), now pending in the Court of the Judicial Magistrate, 1st Class, Jamshed- pur, whereby non-bailable warrant of arrest has been issued against the petitioner on account of non appearance by the petitioner.