PINTU KUMAR SONI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the order dtd. 13/8/2020 passed by learned Chief Judicial Magistrate at Dhanbad in connection with Bankmore P.S.Case No.339 of 2019 and order dtd. 23/9/2020 and 2/1/2021 passed by the said learned court whereby non bailable warrant of arrest and processes under sec. 82 as well as 83 Cr.P.C have been issued.

(2.) The learned counsel for the petitioner submits that same was without following the due procedure of law and on the application of the I.O the same has been issued. He submits that process 82 Cr.PC was not in accordance with law and it was issued without following the parameters of sec. 82 Cr.P.C.

(3.) The learned counsel for the respondent State submits that there is no illegality in the impugned orders.