JAMSHED J.IRANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel appearing for the State accepts notice on behalf of the Opp. Party No. 2. This application has been filed for quashing of the order dated 22.6.2012 passed by the then learned Judicial Magistrate, 1st Class, Jamshedpur in C2 Case No. 1079 of 1998 whereby and whereunder the prayer made by the petitioners for expunging certain evidence from the record, was refused and while refusing such prayer, certain adverse remark has been made against the Senior Lawyer appearing in the case.

(2.) While the matter was pending, an I.A. No. 2084 of 2013 has been filed wherein an order dated 10.4.2013 has been challenged whereby and whereunder, privilege granted to the petitioners under Section 205 Cr.P.C. has been withdrawn and the warrant of arrest has been ordered to be issued.

(3.) Mr. Indrajit Sinha, learned counsel appearing for the petitioners submits that the prosecution did adduce certain evidences, out of which, some were not admissible and, therefore, an application was filed, keeping in view the decision rendered by this Court in a case of Dr. J.J. Irani @ Jamshed J. Irani vs. State of Jharkhand (Jhr.), 2007 1 JLJR 520 , for expunging the evidences, which are not admissible.