HARSH VARDHAN BAJAJ Vs. STATE OF JHARKHANDAND

JUDGEMENT

(1.) Heard Mr. Pandey Neeraj Rai, learned counsel for the petitioner, Mr. Ashish Kumar, learned counsel for the State and Mrs. Ranjana Mukherjee, learned counsel for the O.P. No. 2.

(2.) The present petition has been filed for quashing entire criminal proceeding including the order taking cognizance dtd. 28/2/2020 and the Criminal Complaint registered as C.G. No. 17/2014, pending in the Court of learned Additional Chief Judicial Magistrate, Latehar.

(3.) Complaint has been filed alleging therein that the petitioner is director of M/s Parijat Mining Industries India Private Limited. It is further alleged that the DMO, Latehar has written a letter no. 449 dtd. 27/7/2013 that (i) the lease had been granted from 29/9/1995 for 20 years without obtaining Environmental Clearance from Ministry of Environment and Forest and (ii) the production had been made from February, 1996 to May, 2012 without obtaining Environmental Clearance from the Ministry of Environment and Forest under EIA Notification 2006 which are in violation of the provisions of Environment (Protection) Act, 1986.