KANAK LAL JAISWAL @ PAPPU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vikash Kumar, learned counsel appearing for the petitioner and Mr. Ravi Prakash, learned counsel appearing for the State.

(2.) Learned counsel appearing for the petitioner submits that the order dated 07.05.2018 passed in connection with Dhanbad (S.C./S.T.) P.S. Case No.03 of 2018 corresponding to G.R. Case No.454 of 2018 is not a speaking order whereby the process under Section 82 Cr.P.C. has been issued against the petitioner without following the due procedure of the law.

(3.) Learned counsel for the State has opposed the prayer and submitted that petitioner was not appearing even after summons were served upon him and he was absconding from his place.