GANESH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels appearing for the parties.

(2.) Present application has been filed for quashing the order dtd. 1/4/2000 passed by learned Judicial Magistrate, 1st Class, Khunti in connection with Sonahatu P.S. Case No.16 of 1997, corresponding to G.R. No.111 of 1997, whereby and whereunder the order of issuance of processes under Ss. 82 and 83 Cr.P.C. against the petitioner has been passed.

(3.) Learned counsel for the petitioner submits that the learned Judicial Magistrate, without recording the facts that whether the service report of nonbailable warrant of arrest regarding the petitioner has been received or not, in a mechanical way, has issued processes under Ss. 82 and 83 Cr.P.C.