ATISH MISHRA Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) In this application, the petitioner has prayed for quashing the order dated 17.10.2015 passed by the learned Additional Chief Judicial Magistrate, Ghatsila whereby and where under process under Section 82 Cr.P.C. has been issued against the petitioner.

(2.) A First Information Report was instituted by the informant-opposite party No. 2 wherein it was alleged that the accused persons had made a demand of dowry and physical and mental torture were inflicted upon the informant.

(3.) On 26.02.2015 upon the requisition filed by the Investigating Officer for issuance of non-bailable warrant against the petitioner, the same was issued by the learned court below. In the anticipatory bail application filed by the petitioner being A.B.P. No. 63 of 2015 there was an order of no coercive steps against the petitioner. The anticipatory bail application was dismissed on 16.09.2015 and, thereafter, on 17.10.2015 the Investigating Officer had prayed for issuance of process 82 Cr.P.C. against the petitioner. An order was passed on 17.10.2015 itself in which the application of the Investigating Officer was allowed and process under Section 82 Cr.P.C. was ordered to be issued by the learned court below against the petitioner.