SUDEV PAL 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 Cr.P.C. with several prayers but the learned counsel for the petitioners submits that the petitioners abandon all other prayers and confine the prayer only to quash the order dtd. 24/7/2019 passed by the learned Judicial Magistrate-1st Class, Jamshedpur in connection with Telco P.S. Case no.244 of 2015 corresponding to G.R. Case No.1455 of 2015 by which the learned Judicial Magistrate-1st Class, Jamshedpur has directed for issuance of the proclamation under Sec. 82 of the Code of Criminal Procedure without fixing any time or place for appearance of the petitioner No.1, who is the accused person of the said case.

(3.) Accordingly, all other prayers except the prayer to quash the order dtd. 24/7/2019 passed by the learned Judicial Magistrate-1st Class, Jamshedpur in connection with Telco P.S. Case no.244 of 2015 corresponding to G.R. Case No.1455 of 2015, are rejected as not pressed.