LAXMI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Learned senior counsel appearing for the petitioners submits that he does not press the instant application so far as petitioner Nos. 2 to 5 are concerned as they have already surrendered and their prayer made in this petition has become infructuous and confining the prayer made in this petition only in respect of the petitioner no. 1.

(3.) This Cr.M.P. has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash the order dtd. 11/1/2020 passed by the Chief Judicial Magistrate, Chatra in connection with Sadar P.S. Case No. 165 of 2018 corresponding to G.R. No. 945 of 2018 by which the learned Chief Judicial Magistrate, Chatra passed the order for issuance of non-bailable warrant of arrest against the petitioners and the order dtd. 27/2/2021 by which the learned Chief Judicial Magistrate, Chatra passed order for issuance of the process under Sec. 82 Cr.P.C. inter alia against the petitioner No. 1.