SUJIT YADAV 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. 11/11/2025 passed by the learned Additional Chief Judicial Magistrate, Latehar in connection with Chandwa P.S. Case No.192 of 2024 (s) whereby and where under, the learned Additional Chief Judicial Magistrate, Latehar has issued the written proclamation 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. 11/11/2025, the learned Additional Chief Judicial Magistrate, Latehar 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 written proclamation. It is then submitted that 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.