SURAJ SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing of the orders dtd. 27/5/2019 and 10/12/2019 passed by the learned Additional Sessions Judge-XIII, Jamshedpur, in S.T.No.416 of 2017 and S.T. No.416(A) of 2017 respectively arising out of Golmuri P.S.Case No.41 of 2007 whereby process under sec. 82 Cr.P.C. has been issued and the petitioner has been declared permanent absconder by the said order.

(2.) The learned counsel for the petitioner submits that the order whereby the process under sec. 82 Cr.P.C has been issued is not in accordance with law and he submits that in absence of sec. 83 Cr.P.C order, straightway the petitioner has been declared permanent absconder.

(3.) Mr. Mishra, the learned counsel appearing for the respondent State submits that there is no illegality in the impugned order.