- (1.) Heard counsel for the petitioner and counsel for the State.
(2.) I have also gone through the ordersheets of the trial court records.
(3.) The petitioner in this application has prayed for quashing the order dated 02.05.2008 passed by the S.D.J.M., Ranchi in connection with Doranda P. S. Case No. 46/1999 whereby nonbailable warrant of arrest has been issued against the petitioner.;