SANJAY SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner on an interlocutory application bearing I.A. No.6619 of 2013 whereby prayer has been made to allow the petitioner to incorporate the prayer made in the aforesaid interlocutory application wherein it has been prayed for quashing of the order dated 02.06.2004 by which non-bailable warrant of arrest has been issued against the petitioner and also the order dated 23.04.2005 by which processes under Sections 82 and 83 Cr.P.C. have been issued against the petitioner, as earlier the case had been filed wherein prayer had been made to quash the order dated 04.11.2006, by which permanent warrant of arrest has been issued against the petitioner.

(2.) Prayer made in the aforesaid interlocutory application is, hereby, allowed.

(3.) Let interlocutory application being I.A. No.6619 of 2013 form part of the main application.