BAUNTI MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the petitioners and the learned counsel appearing on behalf of the respondent State.

(2.) In this petition, the prayer has been made for quashing of the order dtd. 4/6/2016 passed by learned Chief Judicial Magistrate, Deoghar, in connection with Deoghar Nagar (Town) P.S. Case No.179 of 2014, corresponding to G.R. Case No.424 of 2014, pending in the court of learned Chief Judicial Magistrate, Deoghar.

(3.) The leaned counsel for the petitioners submits that the petitioners were in attendance under Sec. 317 of the Cr.P.C. by way of filing a petition through lawyer. He submits that on that day by order dtd. 4/6/2016 the learned court has been pleased to issue non-bailable warrant and there is no order of cancellation of bail bond, however, in the margin it is stated that bail bond is cancelled. He further submits that the said order was the subject matter before the learned Sessions Judge in Cr.Revision No.114 of 2019 and by order dtd. 1/10/2019 the learned revisional court has also dismissed the revision petition. He submits that the petitioners are ready to appear before the learned court.