ISRAIL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjeev Ranjan, learned counsel for the petitioner, Mr. Gyan Prakash Ojha, learned counsel for the State and Mr. Sumit Shekhar Pandey, learned counsel for the respondent no.6.

(2.) With the consent of the parties, this application has been taken up for final hearing and disposal at the stage of admission itself.

(3.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner for quashing the first information report (for short 'FIR') of Paharkata P.S. Case No. 155 of 2018 registered under Section 40 of the Bihar Minor Mineral Concession Rules, 1972 (for short 'the Rules') and Section 15 of the Environment (Protection) Act, 1986 (for short 'the Act').