SOMNATH BISWAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pratik Singh, learned JC to Mr. Rohit Agarwal learned counsel appearing for the petitioner and Mr. Prabhat Kumar, learned counsel appearing for the State.

(2.) The prayer in the writ petition is made for quashing of the order dtd. 9/6/2023 passed in connection with Complaint Case No.2893 of 2021 whereby the prayer made by the petitioner for issuing the non bailable warrant against the respondent No.2 has been rejected.

(3.) Learned counsel appearing for the petitioner submits that the learned Court has erroneously passed the said order and in view of that the said order may kindly be quashed.