ADITYA MULTICOM PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioners for quashing the first information report (for short 'FIR') of Rohtas (Amjhor) P. S. Case No. 05 of 2017 registered under rules 6, 7 and 8 of the Bihar Minerals (Prevention of Illegal Mining, Transportation & Storage) Rules, 2003 (for short '2003 rules').

(2.) During pendency of the writ petition, since the police completed investigation and submitted charge-sheet before the court and the Judicial Magistrate, 1st Class, Dehri took cognizance of the offences vide order dtd. 27/2/2018 under rules 6, 7 and 8 of the 2003 rules, by way of preferring an interlocutory application, vide I. A. No.01 of 2019, the petitioners have sought for quashing the said order dtd. 27/2/2018.

(3.) Heard Mr. Suraj Samdarshi, learned counsel for the petitioners, Mr. Parth Sarthi, learned counsel for the State and Miss. Kalpana, learned counsel appearing for respondent no.5.