KAMAL SAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Randhir Kumar, learned counsel for the petitioner and Mr. Manoj Kr. Mishra, learned counsel for the State.

(2.) The present petition has been filed for quashing of order dtd. 22/1/2022 passed in Koderma P.S. Case No. 161 of 2019 whereby process under Sec. 82 Cr.P.C. has been issued against the petitioner, pending in the Court of learned Chief Judicial Magistrate, Koderma.

(3.) Mr. Randhir Kumar, learned counsel for the petitioner submits that by order dtd. 13/12/2021 N.B.W. has been directed to be issued against the petitioner and just after seven days on 21/12/2021 prayer has been made to issue process under Sec. 82 Cr.P.C and by order dtd. 22/1/2022 process under Sec. 82 Cr.P.C. has been issued against the petitioner. He submits that the petitioner has filed anticipatory bail application but since process under Sec. 82 Cr.P.C. has been issued the said anticipatory bail application has been dismissed as not maintainable.