DEBASHIS BARIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(2.) This petition has been filed for quashing of the order dtd. 6/5/2019, 12/9/2019 and 9/1/2020 by which warrant of arrest has been issued and thereafter process under sec. 82 and 83 Cr.P.C have been directed to be issued against the petitioner respectively, now the case is pending in the court of learned J.M. First Class, Chatra being Mayurhand P.S.Case No.18 of 2018, corresponding to G.R. 282 of 2018.

(3.) The learned counsel for the petitioner submits that no service report of warrant of arrest is on the record. The petitioner has not received any notice under sec. 41A Cr.P.C. The entire order is against the provision of sec. 73 Cr.P.C. He further submits that there is no indication of parameters as held by this Court in the case of "Md. Rustum Alam @ Rustam and Others v. The State of Jharkhand", 2020 (2) JLJR 712. On this ground, he submits that these orders may kindly be quashed.