NABA KUMAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By filing this revisional application under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner/accused sought for quashing of proceeding being G.R. Case No. 1030 of 2019 corresponding to Md. Bazar Police Station Case No. 216 of 2019 dtd. 30/7/2019 under Ss. 379/411/413/414/120B of Indian Penal Code and Sec. 21 of Mines and Minerals Act, 1957 read with Sec. 21 of West Bengal Mines and Minerals Act, 2002 and Sec. 3 of Prevention of Damages of Public Property Act pending before the Learned Court of Additional Chief Judicial Magistrate, Suri, Birbhum.

(2.) The brief facts of the instant case are relevant for the purpose of disposal of the instant case as under:

(3.) Hence, the criminal revisional application has come up before this Bench for disposal.