- (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) Petitioner is aggrieved by order dated 1.4.2015, passed by Sri S.A. Prasad, learned Judicial Magistrate, Ghatsila, in G.R. Case Case No.360 of 2013, whereby on the requisition filed by the I.O. of the case, the warrant of arrest has been issued against the petitioner.
(3.) The FIR in Galudih P.S. Case No.27 of 2013, corresponding to G.R. No.360 of 2013 has been brought on record, which was instituted for the offence under Sections 364 and 392 of the Indian Penal Code against unknown. It is stated in the FIR that the informant's truck, loaded with consignment of Exide Batteries, started from Haldiya and the consignment was to be transported to Jamshedpur TATA Motors, but the said truck was missing and accordingly, the FIR was lodged at Galudih Police Station as the truck was last seen within the jurisdiction of the said police station.;