RONGON MUKHOPADHYAY,J. - (1.) Heard the parties.
(2.) In this application, petitioner has prayed for quashing the orders dated 2.5.2017 and 17.6.2017, passed in connection with Narayanpur P.S. Case No. 20 of 2017 by the learned S.D.J.M, Jamtara, whereby and where under non bailable warrant of arrest and proclamation under section 82 Cr.P.C., 1973 respectively has been ordered to be issued.
(3.) At the outset, learned counsel for the petitioner has submitted that he is confining his argument only with respect to the order dated 17.6.2017.;