ARCHANA MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) This petition has been filed for quashing of the order taking cognizance dtd. 8/9/2009 as well as the order dtd. 20/9/2013, whereby, the petitioner has been declared absconder arising out of Namkum P.S. Case No.79 of 2009, corresponding to G.R. Case No. 1901 of 2009.

(3.) Learned counsel appearing for the petitioner submits that the petitioner was the informant in Namkum P.S. Case No.79 of 2009, corresponding to G.R. Case No.1901 of 2009. He further submits that the I.O. has recommended to take action against the petitioner under Ss. 182 and 211 of the Indian Penal Code and pursuant to that the learned Court has taken cognizance against the petitioner and subsequently the petitioner has been declared absconder. He further submits that the procedure are prescribed in Sec. 195 of Cr.P.C. for taking cognizance under Sec. 182 of the Indian Penal Code.