GAURI SHANKAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Suraj Singh, learned counsel for the petitioner and Mr. Ashok Kumar Yadav, learned counsel for the State.

(2.) The present petition has been filed for quashing of orders dtd. 9/3/2017, 31/5/2017, 9/8/2017, 25/10/2017 and 12/10/2018 whereby summons, bailable warrant of arrest, non bailable warrant of arrest, proclamation under Sec. 82/83 Cr.P.C. and permanent warrant respectively have been directed to be issued against the petitioner in connection with Complaint Case No. 22/2017, pending in the Court of learned Chief Judicial Magistrate, Deoghar.

(3.) Mr. Suraj Singh, learned counsel for the petitioner submits that without execution report all these orders have been passed. He further submits that order by which process under Sec. 82 Cr.P.C. has been issued is not in accordance with law and the said order is cryptic order. He submits that there is no satisfaction has been recorded by the concerned court in the said order. He submits that the petitioner is ready to appear in the concerned court on the date fixed by this Court.