Shree Chandrashekhar, J. - (1.) The petitioner is aggrieved of the orders by which processes under section 82 Cr.P.C and section 83 Cr.P.C have been issued against him.
(2.) Various contentions have been raised on behalf of the petitioner; one of the grounds is that the orders by which processes under section 82/83 Cr.P.C have been issued are non-speaking orders.
(3.) In Putki P.S Case No. 03 of 2005 corresponding to G.R No. 137 of 2005 which has been lodged for the offences punishable under section 420, 406 IPC read with section 34 IPC, more than a decade after proclamation under section 82 Cr.P.C has been issued the petitioner has approached this Court. Without recording facts of the case in detail, in view of the aforesaid delay in approaching this Court, I am not inclined to interfere in this quash-petition and accordingly, Cr.M.P No. 3865 of 2018 is dismissed. However, if the petitioner surrenders before the court below within four weeks and makes a prayer for bail, a copy of the bail application duly served upon the learned A.P.P atleast three days prior to the date of hearing, his bail application shall preferably be considered on the same day.;