(1.) Heard the parties.
(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash the orders dtd. 13/4/2022, 27/4/2022 and 12/4/2023 passed by the learned Chief Judicial Magistrate, Latehar in Latehar P.S. Case No.112 of 2010 corresponding to G.R. No.500 of 2010 registered for the offence punishable under Sec. 409, 420 of the Indian Penal Code pending in the court of learned Chief Judicial Magistrate, Latehar whereby and where under cognizance under Ss. 409, 420 of the Indian Penal Code has been taken, non-bailable warrant of arrest has been issued and processes under Ss. 82 and 83 of Cr.P.C. have been issued against the petitioner, respectively.
(3.) At the outset, learned counsel for the petitioner submits that the petitioner does not press this Cr.M.P. to quash the order dtd. 13/4/2022 and confines his prayer to quash the orders dtd. 27/4/2022 and 12/4/2023 passed in the said case.