DEEPAK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 with three fold prayers (i) to quash the order dtd. 30/11/2023 in connection with C.C.C. No.08 of 2019 (arising out of C/1 280 of 2016) by which non-bailable warrant of arrest has been issued against the petitioner consequent upon cancellation of his bail, (ii) to quash the order dtd. 18/5/2024 passed by learned Special Judge (Cyber), Jamshedpur in connection with C.C.C. No.08 of 2019 (arising out of C/1 280 of 2016) by which proclamation under Sec. 82 of Cr.P.C. has been issued against the petitioner- who is the accused person of the said case and (iii) to quash the order dtd. 12/9/2024 by which attachment order of the property of the petitioner has been passed.

(2.) At the outset, learned counsel for the petitioner submits that the petitioner does not press the prayer to quash the order dtd. 30/11/2023 and undertakes that the petitioner will surrender before the learned trial court on 27/11/2025 to which date the case is next fixed and will pray for regular bail.

(3.) Accordingly, the prayer to quash the order dtd. 30/11/2023 is rejected as not pressed and the petitioner is directed to surrender before the trial court on 27/11/2025 and in case the petitioner prays for regular bail, the same shall be considered by the trial court without being prejudiced by this order.