ARUN KUMAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the FIR registered as Gamhariya PS Case No.74/2013,G.R.No.677/2013, including the order taking cognizance dtd. 13/1/2014 and order dtd. 20/4/2016 and 15/5/2018/17/9/2018 whereby non-bailable warrant of arrest and process under sec. 82 Cr.PC has been issued against the petitioner, pending in the court of learned SDJM, Saraikela.

(2.) The learned counsel for the petitioner submits that order passed under sec. 82 Cr.PC order is not in accordance with law and there is also no satisfaction recorded and inspite of non-execution report, NBW and process under sec. 82 Cr.PC has been issued.

(3.) The learned counsel for the respondent State and the learned counsel for the O.P.No.2 justified the orders passed by the learned court.