OM PRAKASH MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha along with Mr. Rishav Kumar, learned counsel for the petitioners, Mrs. Anuradha Sahay and Mr. Vishwanath Roy, learned counsel for the State and Mr. Rajesh Kumar, learned counsel for opposite party no.2.

(2.) In these petitions, common complaint case and cognizance order have been challenged and that is why, all these petitions are being heard together with consent of the parties.

(3.) These petitions have been filed for quashing the entire criminal proceedings initiated as against the petitioners in connection with C/7 Case No.15 of 2015 including the order dtd. 26/2/2015, whereby, cognizance has been taken against the petitions under Sec. 15 of Environment (Protection) Act, 1986, pending in the court of the learned Chief Judicial Magistrate, Chaibasa.