Shree Chandrashekhar, J. - (1.) The petitioner seeks quashing of the order dated 11.04.2018 by which process under section 82 Cr.P.C has been issued against the petitioner.
(2.) Referring to an order passed in Cr.M.P. No.5 of 2019 Mr. D.K. Chakraverty, the learned counsel for the petitioner submits that the impugned order dated 11.04.2018 which is a non-speaking order warrants interference of this Court.
(3.) At the outset, it needs to be recorded that in a criminal case benefit of technicalities may be extended to an accused but only in the circumstances which reflect his bona-fide. The seriousness of the offence and the allegations in the First Information Report/the complaint are the factors which need to be kept in mind in a criminal case. The petitioner is a named accused in Gonda P.S.Case No.82 of 2017 corresponding to G.R. Case No.5665 of 2017 which has been lodged on the basis of a written report of the informant for the offences punishable under section 376(n), 420, 406, 467, 468 IPC.;