FIROJ ANSARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the orders dtd. 17/6/2022, 25/2/2021 and 3/8/2021, whereby, non-bailable warrant of arrest and processes under Ss. 82 and 83 Cr.P.C. respectively have been directed to be issued against the petitioner in connection with Siyaljori P.S. Case No.29 of 2017, G.R. Case No.1024 of 2017, pending in the court of the learned Judicial Magistrate, 1st Class, Bokaro.

(2.) Mr. Dayal, learned counsel appearing for the petitioner at the outset restricts his prayer so far as the orders dtd. 25/2/2021 and 3/8/2021 are concerned and submits that by the order dtd. 25/2/2021, the learned court has given direction to issue process under Sec. 82 Cr.P.C. against the petitioner, which is not in parameters of Sec. 82 Cr.P.C. He further submits that the satisfaction of the court and date and time has not been recorded while passing the impugned order.

(3.) Mrs. Nehala Sharmin, learned counsel for the State submits that there is no illegality in the impugned orders.