LAWS(JHAR)-2022-9-75

NARENDRA KUMAR CHOUBEY Vs. STATE OF JHARKHAND

Decided On September 21, 2022
Narendra Kumar Choubey Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) This petition has been filed for quashing of the order dtd. 18/1/2021 whereby non-bailable warrant of arrest has been issued against the petitioner in connection Godda (T) P.S.Case No.81 of 2019, pending in the court of learned Chief Judicial Magistrate, Godda.

(2.) Mr. Abhay Kumar Mishra, the learned counsel appearing for the petitioner submits that the case is registered under Sec. 406, 420, 504, 506 of the I.P.C. He submits that the F.I.R is received at the learned court on 4/4/2019 and by the next order dtd. 18/1/2021 on the application of the Investigating Officer straightway non-bailable warrant has been issued which is not in accordance with law.

(3.) Mr. Devesh Krishnar, the learned counsel appearing for the respondent State submits that cognizable and non-bailable Sec. are there and that is why the Investigating Officer has prayed for issuance of non-bailable warrant and the learned court has passed that order.