MAHENDRA RAJAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Let Cr.M.P. No.3461 of 2019 be detached from aforesaid other petitions. Cr.M.P. No.3461 of 2019

(2.) Heard Mr. Rama Kant Tiwari, learned counsel for the petitioners and Mr. Gautam Rakesh, learned counsel for the State.

(3.) This petition has been filed for quashing of the entire criminal proceeding of Complaint Case No.256 of 2019 including the order taking cognizance of offence under Sec. 33 and 63 of the Indian Forest Act (Bihar Amendment Act, 1989) dtd. 3/5/2019, pending in the court of the learned Chief Judicial Magistrate, Bokaro.