SHEKH AMZAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the order dtd. 4/2/2022 passed by the learned Sub Divisional Judicial Magistrate, Sadar at Chaibasa in Noamundi P.S.Case No.29 of 2021 whereby the process under sec. 82 Cr.P.C has been issued against the petitioner, pending in the court of learned Sub Divisional Judicial Magistrate, Sadar, at Chaibasa.

(2.) Mr. Arun Kumar, the learned counsel appearing for the petitioner submits that there is illegality in the impugned order and the order is not as per the parameters of sec. 82 Cr.PC and according to him, the petitioner has not received any summon and NBW and inspite of that, the process under sec. 82 has been issued against the petitioner.

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