ABBAS KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the order dtd. 13/4/2022 passed in Mandu (Kujju) P.S. Case No.143/2016 (S.T. No.160/2016), pending in the court of the learned Additional Sessions Judge-IV, Ramgarh.

(2.) Learned counsel for the petitioner submits that by the impugned order, the learned court has cancelled the bail bond of the petitioner and non-bailable warrant of arrest has been directed to be issued against the petitioner. She further submits that due to communication gap, the petitioner has not appeared before the learned court.

(3.) On the other hand, learned counsel for the State submits that earlier also, the petitioner was not appearing before the learned court and that is why the learned court has cancelled the bail bond of the petitioner and non- bailable warrant of arrest has been directed to be issued against the petitioner.