BUDHU SARDAR 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 the B.N.S.S., 2023 with the prayer to quash and set aside the order dtd. 7/4/2025 passed by learned Sessions Judge at Seraikella Kharsawan in connection with Kandra P.S. Case No.17 of 2022 registered for the offences punishable under Sec. 18(b) of the NDPS Act, 1985 whereby and where under the learned Sessions Judge at Seraikella Kharsawan has issued process under Ss. 82 of Cr.P.C. against the petitioner.

(3.) Learned counsel for the petitioner submits that the allegation against the petitioner is false and without application of judicial mind, the learned Sessions Judge at Seraikella Kharsawan has issued process under Ss. 82 of Cr.P.C. against the petitioner; hence the prayer has prayed for in this criminal miscellaneous petition be allowed.