- (1.) Heard Mr. Prakash Chandra, learned counsel for the petitioner and Mr. Suraj Verma, learned A.P.P. for the State.
(2.) In this application the petitioner has prayed for quashing the entire criminal proceeding in connection with Simdega A.H.T.U. Case No. 3 of 2014. A further prayer has been made by challenging the orders dated 11.05.2015, 01.06.2015 & 14.07.2015 passed by the learned Chief Judicial Magistrate, Simdega by virtue of which Nonbailable warrant of arrest, proclamation under Section 82 of Cr.P.C. and Process under Section 83 of Cr.P.C. have been ordered to be issued.
(3.) Learned counsel for the petitioner submitted that initially the petitioner was a witness in the case, but subsequently due to vague statement which is recorded in para 117 of the case diary, he has been made accused. It has been submitted that so far as the orders for securing the petitioner's attendance is concerned, none of the orders reflects subjective satisfaction on the part of the learned C.J.M., Simdega.;