T.V.NARENDRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, the learned counsel appearing on behalf of the petitioner and Mr. Santosh Kumar Shukla, the learned counsel appearing on behalf of the respondent State.

(2.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has filed this petition for quashing the entire criminal proceedings initiated against the petitioner in connection with C2 Case No.516 of 2013 including the order dtd. 16/12/2013 passed by learned Judicial Magistrate 1st Class, Jamshedpur whereby cognizance has been taken for the offences under sec. 15 of the Environment (Protection) Act, 1986 against the petitioner, pending in the court of learned Judicial Magistrate, 1st Class, Jamshedpur.