D.K. Sinha, J. - (1.) The petitioner Sanjay Kumar @ Munna has filed the petition under Section 482, Cr PC with two folds prayer. (i) To quash the entire criminal prosecution in Sessions Trial No. 353/1996 arising out of G.R. No. 1131 of 1994 and (ii) For quashing the order dated 26.5.2006 whereby and where under warrant of arrest as well as processes under Section 82/83 of the Code of Criminal Procedure were issued against the petitioners by the trial Court simultaneously.
(2.) Mr. P.C. Tripathy, learned counsel appearing for the petitioner submits that he is not inclined to press the prayer for quashing the entire criminal prosecution of the petitioner at this stage. Prayer is allowed.
(3.) With regard to the impugned order dated 26.5.2006 passed by the Additional Judicial Commissioner, Ranchi in Sessions Trial No. 353/1996, which is drawn in the following manner to which English transaction is produced. "Representation petition has been filed on behalf of the accused Sanjay Kumar @ Munna with the prescription of a Doctor, which is rejected on the objection of the prosecution. The representation petition of the accused is rejected and his bail bond is cancelled. Office is directed to issue warrant of arrest against the accused as also the processes under Section 82/83, Cr PC. Put up this case on 26.6.2006 for appearance.";