Vikash Jain, J. - (1.) (Oral)- Heard learned counsel for the petitioner and learned counsel for the State.
(2.) The present writ petition has been filed with a prayer for quashing the order dated 13.04.2015 passed by the learned Judicial Magistrate Ist Class, Samastipur in Tajpur (Waini) P.S. Case No. 107 of 2015 issuing warrant of arrest as well as process under Sections 82 and 83 Cr.P.C. against the petitioner being one of the accused named in the FIR instituted for the offences under Section 302/34,120B IPC and Section 27 of the Arms Act.
(3.) It appears that Tajpur (Waini) P.S. Case No. 107 of 2015 was registered against the petitioner and seven other accused persons for an occurrence of the day before namely 07.04.2015, when the brother of the Respondent No. 4 was killed.;