NAJIR MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kr. Mahatha, learned counsel for the petitioners and Mrs. Priya Shrestha, Spl. P.P., learned counsel for the State.

(2.) The present petition has been filed for quashing of orders dtd. 24/4/2018, 4/9/2018, 22/11/2018 and 18/1/2019 whereby bailable warrant, order of cancellation of bail, process under Sec. 82 and 83 Cr.P.C. respectively have been directed to be issued against the petitioners in connection with Jaridih P.S. Case No. 106 of 2014, corresponding to G.R. No. 1265 of 2014, pending in the Court of learned Additional Sessions Judge-II, Bermo at Tenughat.

(3.) Mr. Rajesh Kr. Mahtha, learned counsel for the petitioners submits that without execution report all these orders have been passed. He further submits that order dtd. 22/11/2018 by which process of 82 Cr.P.C. has been issued against the petitioners, is not under parameter of Sec. 82 of the Cr.P.C.