KRISHNA RAVIDAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the order dtd. 11/7/2019 and 27/9/2019 whereby processes under Sec. 82 and 83 respectively have been issued against the petitioner in connection with G(F) Case No.368 of 2013 pending in the court of learned Judicial Magistrate, 1st Class, Hazaribagh.

(2.) The learned counsel for the petitioner submits that the order dtd. 11/7/2019 is not in accordance with law and there is no compliance of the statutory provision of Code of Criminal Procedure.

(3.) Accordingly, the impugned orders dtd. 11/7/2019 and 27/9/2019 are set aside. The matter is remitted back to the concerned court to proceed afresh in accordance with law.