AWADH KISHOR RAJGARHIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) This application has been filed for quashing of the entire criminal proceeding of Chaibasa Sadar P.S. Case No.110 of 1993 (G.R. No.692 of 1993) including the order dated 08.02.2001 passed by the then Chief Judicial Magistrate, In-charge Chaibasa, West Singhbhum, whereby and whereunder he, took cognizance of the offences punishable under Sections 274 and 275 of the Indian Penal Code and also under Sections 27 and 28 of the Drugs and Cosmetics Act, 1940 against the petitioner.

(3.) Before adverting to the submission advanced on behalf of the petitioner, the case of the prosecution needs to be taken notice of:-