SOHAIL KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P.A.S. Pati along with Ms. Malsi Pathak, learned counsel appearing for the petitioner and Mr. Tarun Kumar, learned counsel appearing for the State.

(2.) The prayer in the petition is made for setting aside the order dtd. 11/6/2019 passed in Criminal Revision No.08 of 2019 passed by the learned District and Additional Sessions Judge-I, Seraikella, whereby, the revision application preferred by the petitioner has been dismissed. The further prayer is made for setting aside the orders dtd. 01/2/12/2002, 11/6/2003, 18/12/2003 and 20/7/2007 passed by the learned S.D.J.M., Seraikella, whereby, warrant of arrest, processes under Ss. 82 and 83 Cr.P.C. and the petitioner has been declared absconder and permanent warrant of arrest respectively have been issued against the petitioner in connection with C2 Case No.25/2001, pending in the Court of the learned S.D.J.M., Seraikella.

(3.) Mr. P.A.S. Pati along with Ms. Malsi Pathak, learned counsel appearing for the petitioner submits that the case is registered under Factories Act and no summon as well as warrant have been served upon the petitioner and in absence of any execution report, the learned Court has been pleased to pass such orders. He submits that the said orders have been challenged before the learned Revisional Court, who has also dismissed the same.