LALIT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has sought for quashment of the order of cognizance dated 01.03.2015 passed by the learned Additional Chief Judicial Magistrate, Aurangabad in Nabinagar P.S. Case No. 104 of 2014 whereby cognizance has been taken for offences under Section 379 of the Indian Penal Code and Rule 4 read with Rule 40 of the Bihar Minor Mineral Concession Rules, 1972.

(3.) Allegation in the FIR is that four named persons including the petitioner were allegedly involved in illegal mining of stones from their respective field and were also indulged in sale of sand in unauthorized manner inasmuch as without licence.