- (1.) This application has been filed for quashing of the FIR but during pendency of this application, orders have been passed for issuance of warrant of arrest as well as processes under Sections 82 and 83 of the Code of Criminal Procedure. Those orders have been challenged by way of this interlocutory application and, therefore, prayer made in the interlocutory application be allowed to be incorporated in the main application.
(2.) THE prayer made in the interlocutory application is, hereby, allowed. Let the aforesaid I.A form part of the main application. Cr. M.P. No. 897 of 2013
(3.) LEARNED counsel appearing for the petitioner submits that though in this application, prayer has been made for quashing of the first information report as well as quashing of the orders under which warrant of arrest, processes under Sections 82 and 83 Cr.P.C. have been issued against the petitioner but presently the petitioner would confine his prayer which relates to quashing of the orders under which warrant of arrest and processes have been ordered to be issued against the petitioner.;