RAVI KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, learned counsel for the petitioner and Mr. Ashutosh Anand and Mrs. Vandana Bharti, learned counsel for the State.

(2.) This petition has been filed for quashing the entire criminal proceeding including FIR in connection with Telaiya P.S. Case No.261 of 2019, registered under Sec. 419, 420, 465, 467, 272, 290, 34 of the Indian Penal Code, pending in the court of the learned Chief Judicial Magistrate, Koderma.

(3.) The FIR was lodged alleging therein that on 4/11/2016 at about 10:30 hours on the basis of secret information, houses of Pawan Kumar and Ravi Kumar were raided in presence of the independent witnesses. In the said raid, huge quantity of bottles and label of Maa Yashoda Ghee affixed with big and small bottles and other articles like different brands of Ghee were found at the place, but no such document relating to the said articles was produced by anyone. The articles were seized in presence of the witnesses and seizure was prepared. During the raid of the house of Ravi Kumar, Ganja was also recovered. Therefore, the FIR has been lodged against the petitioner.