BIJAY KUMAR SINGH 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 the orders dtd. 15/4/2008, 2/5/2009 and 21/12/2011 in connection with Gamaharia P.S. Case No. 26 of 1997 corresponding to G.R. No. 255 of 1997 (S) passed by the learned Judicial Magistrate 1st Class, Seraikella.

(3.) Learned counsel for the petitioner submits at the outset that the petitioner does not press this criminal miscellaneous petition in respect of the prayer to quash the order dtd. 21/12/2011 and confines his prayer only to quash and set aside the orders dtd. 15/4/2008 and 2/5/2009 by which respectively proclamation under Sec. 82 Cr.P.C. and the attachment order of property under Sec. 83 Cr.P.C. has been issued.