WAHIDA ARA Vs. STATE OF JHARKHAND

JUDGEMENT

(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 and set aside the order dtd. 10/6/2019 passed by the learned Judicial Magistrate, Jamshedpur in connection with Complaint Case No.1973 of 2017 whereby and where under the learned Judicial Magistrate has issued proclamation under Sec. 82 of Cr.P.C. against the petitioner and the said case is now pending before the learned Judicial Magistrate-1st Class, Jamshedpur.

(3.) Perusal of the record reveals that on 10/6/2019, the learned Judicial Magistrate, Jamshedpur has issued the proclamation under Sec. 82 of the Cr.P.C. only because the accused was absent.