ANANDA SEN,J. - (1.) The petitioner, in this application, is challenging the orders dated 03.03.2016 and 14.06.2016 passed by learned Sub-Divisional Judicial Magistrate, Jamshedpur, corresponding to G.R. Case. No. 1729 of 2013 by which process under sections 82 and 83 of the Cr. P.C. has been issued against the petitioner.
(2.) The petitioner is an accused for the offence under Section 409 of the Indian Penal Code. The warrant of arrest was issued on 03.03.2016. The Investigating officer has filed a requisition through learned A.P.P with a prayer to issue process under Section 82 of the Cr.P.C. against the petitioner along with service report of non-bailable warrant of arrest stating that the accused is absconding. On the basis of the said service report the Court has issued the process under section 82 of the Cr. P.C.
(3.) Learned counsel for the petitioner submits that the impugned order is absolutely cryptic and does not record any subjective satisfaction as envisaged under the law.;