BANKIM CHANDRA MAHATHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This application has been filed for quashing the order dated 20.5.2015 passed by the learned A.C.J.M., Bokaro, in Chas P.S Case No. 146 of 2014, corresponding to G.R Case No. 893 of 2014, instituted for the offence under Sections 406, 420, 387, 120-B / 34 of the Indian Penal Code, whereby, the process under Section 82 of the Cr.P.C., has been issued against the petitioner.

(3.) Learned counsel for the petitioner has submitted that the case relates to land dispute between the parties and the petitioner had filed anticipatory bail application in the Court of the learned Sessions Judge, Bokaro, in which, the case diary was being called for repeatedly, but without sending the case diary, the prayer for non-bailable warrant was made, which was ordered to be issued by order dated 12.1.2015 and again on 20.5.2015, on the prayer of the I.O, the process under Section 82 of the Cr.P.C., has been issued against the petitioner.