NISAPATI CHATTORAJ Vs. D SENGUPTA AND ORS

JUDGEMENT

(1.) This is an application under Section 401 read with Section 482 of the Code of Criminal Procedure, 1973 filed at the instance of Sri Nisapati Chattoraj, the petitioner herein seeking to quash the proceeding of C.R. Case No. 377/91 pending before the court of the learned Sub-Divisional Judicial Magistrate, Durgapur under Section 72[c][1][a] of the Mines Act, 1952 and also praying for setting aside the order dated 12.7.96 and 15.2.97 passed by the Ld. S.D.J.M. Durgapur.

(2.) The short facts leading to the filing of the present revisional application are as follows :-

(3.) The aforesaid CR Case No. 377/91 was initiated on the basis of the petition of complaint filed by the O.P. No. 1, Sri D. Sengupta, Deputy Director of Mines Safety, Sitarampur Region No.3 Sitarampur, Burdwan alleging therein commission of an offence punishable under Section 72 (c) (1) (a) of the Mines Act, 1952 (hereinafter referred to as the (Mines Act, 1952).