JAY PRAKASH ROY 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. 528 of B.N.S.S., 2023 with the prayer to quash the order dtd. 2/12/2025 passed by the learned Judicial Magistrate 1st Class, Dhanbad in connection with Dhanbad (Mahila) P.S. Case No.19 of 2025 whereby and where under, the learned Judicial Magistrate 1st Class, Dhanbad has issued the proclamation under Sec. 82 of Cr.P.C. without fixing any time and place for appearance of the petitioner.

(3.) It is submitted by the learned counsel for the petitioner that vide order dtd. 2/12/2025, the learned Judicial Magistrate 1st Class, Dhanbad has committed a grave error by not fixing any time or place for the appearance of the petitioner who is the accused person of the case while issuing the proclamation under Sec. 82 of Cr.P.C. therefore, the same is not in accordance with law. Hence, it is submitted that the prayer as made in this criminal miscellaneous petition be allowed.