PARMESHWAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner is aggrieved by the orders dated 23.6.2014 and 19.7.2014, passed by Smt. Nirja Ashri, learned Judicial Magistrate, Bermo at Tenughat, in Bokaro Thermal P.S. Case No. 54 of 2014 corresponding to G.R. No. 482 of 2014, whereby the warrant of arrest and process under Section 82 of the Cr.P.C., have been issued against the petitioner.

(3.) The petitioner has been made accused in connection with the said case for the offence under Sections 413, 414 /34 of the Indian Penal Code.