Anubha Rawat Choudhary,J. - (1.) Heard Mr. Pratik Sen, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. S. K. Sharma, learned counsel appearing on behalf of the State.
(3.) This petition has been filed for the following reliefs: - 'That in the instant application, the petitioner prays for invocation of the inherent powers of this Hon'ble Court for quashing the order dated 23.08.2019 passed by learned Additional Sessions Judge-X, Jamshedpur, in connection with S.T. Case No. 372/19, arising out of Sitaramdara P.S. Case No. 43 of 2019, whereby and whereunder, learned Additional Sessions Judge-X, Jamshedpur has been pleased to cancel the bail and issued N.B.W. against the petitioner, now the case is pending in the Court of learned Additional Sessions Judge-X, Jamshedpur.' ;